Nishant Dalmia vs Sunworld Residency Private Limited on 19 May, 2022

[Cites 0, Cited by 0]

Delhi High Court - Orders

Nishant Dalmia vs Sunworld Residency Private Limited on 19 May, 2022

Bench: Prateek Jalan

                    $~40 and 41
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                    +           ARB.P. 609/2022

                                NISHANT DALMIA                                       ..... Petitioner
                                            Through:               Mr. Sanjay Bansal, Ms. Swati
                                                                   Bansal, Ms. Vaishali Gupta,
                                                                   Advocates    (Mobile           No.
                                                                   9011079974).

                                                               versus

                                SUNWORLD RESIDENCY PRIVATE LIMITED ..... Respondent
                                            Through: None.
                    41.
                    +           ARB.P. 610/2022

                                VIVEK GUPTA                                          ..... Petitioner
                                                        Through:   Mr. Sanjay Bansal, Ms. Swati
                                                                   Bansal, Ms. Vaishali Gupta,
                                                                   Advocates    (Mobile           No.
                                                                   9011079974).

                                                               versus

                                SUNWORLD RESIDENCY PRIVATE LIMITED ..... Respondent
                                            Through: None.

                    CORAM:
                    HON'BLE MR. JUSTICE PRATEEK JALAN

                                             ORDER

% 19.05.2022 I.As. 7887-88/2022 (for exemptions) in ARB.P. 609/2022 I.As. 7890-91/2022 (for exemptions) in ARB.P. 610/2022 Exemptions allowed, subject to all just exceptions.

Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:20.05.2022 13:27:53 ARB.P. 609/2022 & ARB.P. 610/2022 Page 1 of 2

These applications stand disposed of. ARB.P. 609/2022 & ARB.P. 610/2022

1. The petitioners are home buyers having booked flats with the respondent under subvention schemes. The agreement in the both cases (dated 26.08.2015 in ARB.P. 609/2022 and dated 02.05.2015 in ARB.P. 610/2022) are identical. Mr. Sanjay Bansal, learned counsel for the petitioners, draws my attention to Clause 72 of the Flat Buyers Agreement, which contains an arbitration clause.

2. Both the petitioners invoked arbitration by communications dated 19.12.2018, addressed to the respondent, but have not received a response.

3. Mr. Bansal submits that notice has been issued in similar petitions filed against the same respondent by two other home buyers (ARB.P. 531/2022 and ARB.P. 570/2022), which are next listed on 14.07.2022.

4. Issue notice. Notice may be served upon the respondent through all permissible modes, dasti in addition.

5. List alongwith ARB.P. 531/2022 and ARB.P. 570/2022 on 14.07.2022.

PRATEEK JALAN, J MAY 19, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:20.05.2022 13:27:53 ARB.P. 609/2022 & ARB.P. 610/2022 Page 2 of 2

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders