Delhi High Court - Orders
Nisha Kapoor vs Imperia Structures Limited & Ors on 29 July, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1091/2025, I.A. 17924/2025
NISHA KAPOOR .....Petitioner
Through: Dr. G.V Rao, Sr. Adv with Mohit
Phulera, Mr. G.Arudhra Rao, Mr.
Ashok Kumar Upadhyay, Advs.
Versus
IMPERIA STRUCTURES LIMITED & ORS. .....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 29.07.2025 I.A. 17923/2025 Exemption allowed, subject to all just exceptions. The application is disposed of.
ARB.P. 1091/20251. This is a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes between the parties arising out of the Builder Buyer Agreement dated 24.11.2015.
2. The arbitration clause is Clause 52 of the said Builder Buyer Agreement.
3. Since there are disputes between the parties, the petitioner invoked arbitration vide legal notice dated 08.03.2025.
4. For the said reasons, issue notice to the respondent through all modes including electronic on the petitioner taking steps within 1 week from 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 01/08/2025 at 22:42:36 today, returnable on 19.09.2025.
5. Dasti JASMEET SINGH, J JULY 29, 2025/DM 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 01/08/2025 at 22:42:36