Priyanka Taksh Sood & Ors vs Sunworld Residency Pvt. Ltd. & Anr on 9 September, 2021

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Delhi High Court - Orders

Priyanka Taksh Sood & Ors vs Sunworld Residency Pvt. Ltd. & Anr on 9 September, 2021

Bench: Sanjeev Narula

$~11
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      ARB.P. 868/2021
       PRIYANKA TAKSH SOOD & ORS.                           ..... Petitioners
                          Through:     Ms. Mrinalini Sen, Advocate with
                                       Mr. Tanmay Yadav, Advocate.

                          versus

       SUNWORLD RESIDENCY PVT. LTD. & ANR.                   ..... Respondents
                   Through: None.

       CORAM:
       HON'BLE MR. JUSTICE SANJEEV NARULA
               ORDER

%              09.09.2021

[VIA VIDEO CONFERENCING]

I.A. 11476/2021 (for exemption from filing the certified copies of the annexures, from filing certified, translated, true typed copies, left hand margins, dark printed, 14 font size and double spaces of annexures)

1. Allowed, subject to just exceptions.

2. The Petitioners shall file the certified copies of documents which are in its possession, within two weeks from today.

3. The Petitioners shall file better copies of exempted documents, compliant with practice rules, before the next date of hearing.

4. The application stands disposed of.

ARB.P. 868/2021

5. The present petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeks appointment of Sole Arbitrator for adjudication of disputes arising from the Builder Buyer Agreement dated 27th July, 2015. The Petitioners invoked Arbitration vide notice dated 11th July, 2021, to which there has been no response from the Respondent.

6. Issue notice to the Respondents by all permissible modes, upon filing of the process fee by the Petitioners, returnable on 8th November, 2021.

SANJEEV NARULA, J SEPTEMBER 9, 2021 nd

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Delhi High Court - Orders