Delhi High Court - Orders
Puneet Jain vs Imperia Structures Limited on 4 May, 2026
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 371/2026, I.A. 5421/2026 & I.A. 5422/2026
PUNEET JAIN .....Petitioner
Through: Ms. Anjaneya Mishra and Mr.
Abhisehk Bhaduri, Advs.
versus
IMPERIA STRUCTURES LIMITED .....Respondent
Through: Mr. Tushar Sharma, Mr. Sachin Jain
and Mr. Ram Pawar, Advs.
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 04.05.2026
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 brief facts are that the petitioner entered into a Unit Buyer‟s Agreement dated 17.11.2016 with the respondent for the suit premises situated at Unit No. 7010 at 7th floor in Tower A in Virtual IT Space, ad- measuring 55.74 sq. mtr. (600 sq. ft.). Disputes arose between the parties to the lis. The petitioner invoked arbitration vide notice dated 31.10.2025 under Clause 57 of the Agreement. On failure to do the needful, the present petition was filed.
3. Learned counsel for the respondents on instructions has no objection for referring the matter to arbitration.
4. Accordingly, the petition is allowed by appointing Mr. Rajeev Gururaj, Advocate (Mobile No.: 9704847263), as the sole arbitrator for 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 06/05/2026 at 20:54:02 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 4, 2026/Pa 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 06/05/2026 at 20:54:02