Delhi High Court - Orders
Mr Anil Vadera & Anr vs Splendor Landbase Limited on 27 February, 2026
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 2005/2025
MR ANIL VADERA & ANR. .....Petitioners
Through: Mr. Aayush Malhotra, Advocate
(M: 9711048605)
Email:
[email protected]
versus
SPLENDOR LANDBASE LIMITED .....Respondent
Through: Mr. Sarthak Gupta, Advocate
Mob: 8826615068
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 27.02.2026
1. The present petition has been filed under Section 11(5) of the Arbitration and Conciliation Act, 1996 ("Arbitration Act"), seeking appointment of a Sole Arbitrator for adjudication of the disputes between the parties, arising out of the Space Buyer Agreement dated 17th May, 2016.
2. Learned counsel appearing for the respondent submits that the respondent has reached out to the petitioners for settlement of the matter, and thus, the matter be referred to mediation for settlement.
3. Learned counsel appearing for the petitioners submits that he has no objection if the matter is referred to mediation.
4. Accordingly, with the consent of the parties, the matter is referred to the Delhi High Court Mediation and Conciliation Centre, to be listed before Page 1 of 2 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 02/03/2026 at 20:45:34 the Mediator on 13th March, 2026.
5. List before the Court on 30th April, 2026.
6. A copy of this order shall be sent to the Delhi High Court Mediation and Conciliation Centre, forthwith.
MINI PUSHKARNA, J FEBRUARY 27, 2026 ak Page 2 of 2 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 02/03/2026 at 20:45:34