Delhi High Court - Orders
Piya Krishna vs Splendor Landbase Limited on 12 March, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~33 & 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 346/2024
PIYA KRISHNA ..... Petitioner
versus
SPLENDOR LANDBASE LIMITED ..... Respondent
+ ARB.P. 347/2024
VIKRAM KRISHNA ..... Petitioner
versus
SPLENDOR LANDBASE LIMITED ..... Respondent
Present: Ms.Sagarika Kaul, adv. for the petitioners.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 12.03.2024 I.A. 5670/2024 in ARB.P. 346/2024 I.A. 5671/2024 in ARB.P. 347/2024 (Exemption) Exemption allowed subject to all just exceptions. Applications stand disposed of.
ARB.P. 346/2024 & ARB.P. 347/2024 The present petitions have been filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996 seeking the appointment of an Arbitral Tribunal comprising of a Sole Arbitrator to adjudicate the disputes 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 19/03/2024 at 20:34:26 inter se the parties The petitioners entered into a Space Buyer Agreement with the respondent. Clause 'R' of the agreement provides an arbitration clause with the place of jurisdiction at Delhi. The arbitration has been invoked vide notice dated 17.04.2023. However, the respondent has not replied to the notice.
Issue notice to the respondents through all permissible modes, returnable for 09.04.2024.
DINESH KUMAR SHARMA, J MARCH 12, 2024 rb 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 19/03/2024 at 20:34:26