Delhi High Court - Orders
Shweta Sharma vs Bptp Limited on 5 October, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 837/2022
SHWETA SHARMA
..... Petitioner
Through: Mr. Amit Goel, Adv.
versus
BPTP LIMITED
..... Respondent
Through: Mr. Manish Sharma and Ms. Jigyasa
Sharma and Ms Adya Rao, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 05.10.2023
1. The present petition under Section 11 of the Arbitration and Conciliation Act, 1996 was filed seeking appointment of an arbitrator for adjudication of disputes which have arisen between the parties in respect to agreement dated 02.03.2011.
2. On the last date, the matter was adjourned to enable the learned counsel for the respondent to obtain instructions. Today, he submits that the respondent, in order to bring a quietus to the whole matter, is willing to refund the sum of Rs.20,49,234/- received from the petitioner alongwith interest @6% p.a.. The said proposal is acceptable to the learned counsel for the petitioner.
3. In the light of the aforesaid, the petition is disposed of by directing the respondent to pay the aforesaid sum of Rs. 20,49,234/- alongwith interest @6% p.a. to the petitioner in four equal monthly instalments 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 06/10/2023 at 22:29:54 commencing from 15.10.2023. Needless to state, interest in terms of this order will be calculated on the basis of receipt of the aforesaid amount by the respondent.
4. It is further made clear that upon the receipt of the entire amount in terms of this order, the petitioner will have no surviving claims against the respondent and consequently, all original documents pertaining to the allotment of the land in question will be returned to the respondent upon receipt of the last instalment in terms of this order.
REKHA PALLI, J OCTOBER 5, 2023 acm 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 06/10/2023 at 22:29:54