Delhi High Court - Orders
Sh. Mohammad Masood Ahmad vs Imperia Structure Ltd & Anr on 25 July, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1062/2025
SH. MOHAMMAD MASOOD AHMAD .....Petitioner
Through: Appearance not given
versus
IMPERIA STRUCTURE LTD & ANR. .....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 25.07.2025
I.A. 17630/2025
Exemption allowed, subject to all just exceptions. The application is disposed of.
ARB.P. 1062/20251. 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 MoU dated 15.05.2017.
2. The arbitration clause is Clause 22 of the said MoU.
3. Since there were disputes between the parties, the petitioner invoked arbitration vide legal notice dated 01.09.2022.
4. For the said reasons, issue notice to the respondent through all modes including electronic, on the petitioner taking steps within 1 week from today, returnable on 27.10.2025.
JASMEET SINGH, J JULY 25, 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 22:24:37