Delhi High Court - Orders
Rakhi Jain vs Imperia Structures Limited on 6 May, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 256/2026
RAKHI JAIN .....Petitioner
Through: Mr. Anjaneya Mishra and Mr.
Abhiishek Bhaduri, Advocates.
versus
IMPERIA STRUCTURES LIMITED .....Respondent
Through: Mr. Tushar Sharma, Mr. Sachin Jain
and Mr. Ram Pawar, Advocates.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 06.05.2026 I.A. 12633/2026
1. This application under Section 151 of CPC has been filed on behalf of the Petitioner seeking modification of the Order dated 09.04.2026 passed by this Court in the present petition i.e., ARB.P. 256/2026.
2. It is stated by the learned Counsel for the Petitioner that two separate petitions i.e., ARB. P. 256/2026 and ARB. P. 257/2026 were filed under Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator. It is stated that the said petitions came up for hearing together on 09.04.2026 and this Court was pleased to allow the said petitions and appointed Arbitrator in both the matters vide separate Orders dated 09.04.2026. However, two separate Arbitrators have been appointed by this 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 08/05/2026 at 22:04:35 Court in both the petitions.
3. Learned Counsel for the Petitioner states that since the dispute is identical and the Parties are common in both the petitions, appointing two separate Arbitrators in both the petitions might lead to the possibility of conflicting Orders. He, therefore, states that the Order dated 09.04.2026 passed in this petition may be modified to the extent that a common Arbitrator may be appointed in both the Petitions.
4. During the course of the hearing, learned Counsels for the Parties have drawn attention of this Court to another Order dated 04.05.2026 passed by this Court in ARB. P. 371/2026 titled as "Puneet Jain vs. Imperia Structures Limited". The said Petition deals with the same dispute, wherein the Petitioner therein/Puneet Jain, who was the husband of the Petitioner herein had also applied for a unit being Unit No. 7010 at 7 th floor in Tower A in Virtual IT Space and therefore, this Court vide Order dated 04.05.2026 appointed Mr. Rajeev Gururaj, Advocate (Mobile No: 9704847263) as the Sole Arbitrator.
5. In view of the fact that the dispute is identical in nature and the Parties are also common, this Court is inclined to modify Paragraph No.10 of the Order dated 09.04.2026 to the extent that "Mr. Rajeev Gururaj, Advocate (Mob No: 9704847263)" is appointed as the Sole Arbitrator in place of "Mr. Anand Venkataramani, Advocate (Mob. No. 9999791427)" to adjudicate upon the disputes between the parties.
6. The Order dated 09.04.2026 is modified to the aforesaid extent. Let the Order dated 09.04.2026 and the present Order be read conjointly.
7. Liberty is granted to the Petitioner to move another application for similar Order in ARB. P. 257/2026.
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 08/05/2026 at 22:04:35
8. The application is disposed of.
SUBRAMONIUM PRASAD, J MAY 6, 2026 S. Zakir 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 08/05/2026 at 22:04:35