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Delhi High Court - Orders

Shri Sidhi Vinayak Infratech Pvt Ltd vs M/S Bptp Limited on 9 January, 2025

Author: Subramonium Prasad

Bench: Subramonium Prasad

                                    $~24
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           ARB.P. 32/2025
                                                SHRI SIDHI VINAYAK INFRATECH PVT LTD                                         .....Petitioner
                                                                                      Through:

                                                                                      versus

                                                M/S BPTP LIMITED                                                           .....Respondent
                                                               Through:

                                                CORAM:
                                                HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                           ORDER
                                    %                      09.01.2025
                                    I.A. 323/2025 (Exemption)
                                                Allowed, subject to all just exceptions.
                                    ARB.P. 32/2025

1. This Petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator as per the Clause X of the Work Order dated 03.03.2015 to adjudicate on the disputes which have arisen between the parties.

2. It is stated that the said work order was entered into between the Petitioner and the Respondent for Balance Civil and Structural Work of 3 Towers- N, P and Q at Respondent's Group Housing Project "Park Serene Spacio", Sector-37D,Basai, Gurgaon. It is stated by the learned Counsel for the Petitioner that as on date, Rs.4.19 Crores is due and payable by the Respondent. Clause X of the Work Order stipulates that the place of Arbitration shall be Delhi. It is stated that Notice under Section 21 of the 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 07/02/2025 at 21:33:31 Arbitration Act was issued by the Petitioner on 19.09.2024 which has not been replied to by the Respondent. The Petitioner has, thereafter, approached this Court by filing the present Petition.

3. Issue Notice.

4. On Petitioner's taking steps, let notice be issued to the Respondents through all permissible modes, including Dasti.

5. List on 02.04.2025.

SUBRAMONIUM PRASAD, J JANUARY 09, 2025 Rahul 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 07/02/2025 at 21:33:31