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Paramjit Singh Proprietor Of G J ... vs Fiitjee Limited Through Its Directors & ... on 5 January, 2026

                               $~2
                               *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                               +        ARB.P. 2/2026 & I.A. 13/2026

                                        PARAMJIT SINGH PROPRIETOR OF G J INVESTMENT AND
                                        LEASING & ORS.                            .....Petitioners
                                                      Through: Mr. Vaibhav Chawla, Mr. Dhruv
                                                               Chawla and Mr. Vijay Chawla,
                                                               Advocates
                                                               Mob: 9811054503
                                                      versus

                                        FIITJEE LIMITED THROUGH ITS DIRECTORS & ANR.
                                                                                .....Respondents
                                                       Through: None.

                                        CORAM:
                                        HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                                     ORDER

                               %                                     05.01.2026
                               I.A. 13/2026 (For Exemption)

1. Exemption allowed, subject to all just exceptions.

2. Application is accordingly disposed of.

3. The present petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("Arbitration Act"), seeking appointment of a Sole Arbitrator for the adjudication of the disputes between the parties arising out of the Lease Deed dated 29th April, 2010.

4. Learned counsel for the petitioners submit that the petitioners had inducted the respondents as a lessee with respect to the property bearing Nos. 31, 32 & 33, Central Market, Punjabi Bagh, New Delhi, by way of a This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/01/2026 at 20:32:31 registered Lease Deed dated 29th April, 2010.

5. Learned counsel for the petitioners further submits that there exist certain outstanding payments, which the respondents have failed to pay to the petitioners, despite repeated reminders and requests. On account of the said non-payment, petitioners issued a Legal Notice dated 03rd October, 2025, however, the respondents did not make any payment towards the same.

6. Learned counsel for the petitioners further submits that subsequently, the petitioners had sent a Notice dated 31st October, 2025, thereby, terminating the Lease Deed dated 29th April, 2010.

7. Learned counsel appearing for the petitioners draws the attention of this Court to Clause 4(s) of the Lease Deed dated 29th April, 2010, which states that the disputes arising between the parties are to be adjudicated by way of arbitration.

8. He further submits that the Notice invoking arbitration was sent by the petitioners on 22nd November, 2025, which was served upon the respondents on 25th November, 2025. However, the respondents have not replied to the said Notice, till date. Thus, the present petition has been filed.

9. Accordingly, issue notice to the respondents, by all modes, returnable on 03rd February, 2026.

MINI PUSHKARNA, J JANUARY 5, 2026/SK This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/01/2026 at 20:32:31