Amit Verma vs M/S. Sunworld Residency Private ... on 6 May, 2022

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Delhi High Court - Orders

Amit Verma vs M/S. Sunworld Residency Private ... on 6 May, 2022

Bench: Sanjeev Narula

                          $~31
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      ARB.P. 531/2022
                                 AMIT VERMA                                                 ..... Petitioner
                                                    Through:      Appearance not given.

                                                    versus

                                 M/S. SUNWORLD RESIDENCY PRIVATE LIMITED
                                                                                          ..... Respondent
                                                    Through:      None.

                                 CORAM:
                                 HON'BLE MR. JUSTICE SANJEEV NARULA
                                                    ORDER

% 06.05.2022 I.A. No. 6950/2022 (seeking exemption from filing dim/ legible/ typed copies of the annexure to the petition) and I.A. No. 6951/2022 (seeking exemption from filing certified copies to the documents to the petition)

1. Exemption is granted, subject to all just exceptions.

2. The Petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Accordingly, the applications stand disposed of.

ARB.P. 531/2022

4. Petitioner seeks appointment of a Sole Arbitrator for adjudication of disputes pertaining to and arising out of 'FLAT BUYER'S AGREEMENT' dated 24th August, 2015 - which contains an arbitration clause [Clause 72].

Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:07.05.2022 10:30:36

Counsel for the Petitioner states that he had filed a Civil Suit (SCJ) No. 15/2019 before the ADJ, Tis Hazari Court, Delhi wherein Respondent's application under Section 8 of the Arbitration and Conciliation Act, 1996 was allowed vide Order dated 21st December, 2019 and parties were referred to arbitration.

5. Thereafter, the Petitioner invoked arbitration vide notice dated 19th February, 2020 and proposed three Arbitrators, giving the Respondent an option to choose therefrom. No response is stated to be received from the Respondent.

6. Issue notice to the Respondent, by all permissible modes, upon filing of process fee, returnable on 14th July, 2022.

SANJEEV NARULA, J MAY 6, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:07.05.2022 10:30:36

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Delhi High Court - Orders