Delhi High Court - Orders
M/S. Schindler India Pvt Ltd vs Parnika Commercial Estate Pvt Ltd on 18 March, 2026
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 443/2026, I.A. 6948/2026 & I.A. 6949/2026
M/S. SCHINDLER INDIA PVT LTD .....Petitioner
Through: Mr. Alok Tripathi, Adv.
versus
PARNIKA COMMERCIAL ESTATE PVT LTD .....Respondent
Through: Mr. Chitvan Singhal, Adv.
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 18.03.2026
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. Learned counsel for the respondent on instructions has no serious objection for referring the matter to arbitration.
3. Accordingly, the petition is allowed by appointing Mr. Gurdeep Singh, District Judge (Retd.) (Mobile No. 9910384746), with the consent of the parties, as the sole arbitrator for adjudication of the disputes which have arisen between the parties.
4. Arbitral proceedings will be held under the aegis of Delhi International Arbitration Centre (DIAC). Fee of the Arbitrator shall be fixed as per fee schedule.
5. 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 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 23/03/2026 at 21:03:38 the merits of the rival claims of the parties and 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 MARCH 18, 2026 'JK' 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 23/03/2026 at 21:03:38