Delhi High Court - Orders
Sudha Rani vs Imperia Structures Ltd on 6 May, 2026
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 615/2026
SUDHA RANI .....Petitioner
Through: Ms. Rashi Jain & Mr. Mihir Garg,
Advs.
versus
IMPERIA STRUCTURES LTD .....Respondent
Through: Mr. Tushar Sharma, Mr. Sachin Jain
& Mr. Ram Pawar, Advs. (through
VC)
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 06.05.2026
1. The present petition is filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') for appointment of an arbitrator.
2. The facts in brief are that the petitioner entered into an agreement dated 09.06.2017 for booking of a commercial virtual space under an assured returns scheme with respondent. Dispute arose between the parties to the lis, petitioner sought refund of the invested amount; however, the same was not acceded to. Proceedings initiated before UPRERA were dismissed on the ground of lack of jurisdiction. The Petitioner thereafter invoked the arbitration vide notices dated 25.10.2025 and 16.12.2025 under Section 21 of the Act, to which no response was received. Hence, the present petition.
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 07/05/2026 at 21:12:31
3. Learned counsel for the respondent on instructions has no objection for referring the matter to arbitration.
4. Accordingly, the petition is allowed by appointing Ms. Gunjan Sinha Jain, Advocate (Mobile No.: 9811387311) as the sole arbitrator for adjudication of the disputes which have arisen between the parties.
5. The fees of the learned Arbitrator will be governed by Schedule IV of the Act. Before entering upon reference, the learned Arbitrator will comply with Section 12 of the Act.
6. It is made clear that since this Court has not expressed any opinion on the merits of the rival claims of the parties, it will be open for the parties to file their respective claims/counter claims before the learned Arbitrator which will be considered in accordance with law.
7. A copy of this order be forwarded to the learned Arbitrator for information.
AVNEESH JHINGAN, J MAY 6, 2026 'ha' 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 07/05/2026 at 21:12:31