Delhi High Court - Orders
Puneet Jain vs Imperia Structures Limited on 6 May, 2026
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 334/2026, I.A. 4659/2026 & I.A. 4660/2026
PUNEET JAIN .....Petitioner
Through: Mr. Anjaneya Mishra & Mr.
Abhishek Bhaduri, Advs.
versus
IMPERIA STRUCTURES LIMITED .....Respondent
Through: Mr. Sachin Jain, Adv. (through VC)
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 06.05.2026
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 facts in brief are that the petitioner entered into an agreement dated 18.11.2016 in respect of a virtual IT space unit with the respondent. Dispute arose between the parties to the lis, due to non-payment of committed returns. Proceedings initiated by the Petitioner before the Haryana RERA were dismissed on the ground of maintainability/jurisdiction with liberty to pursue appropriate remedies. Clause 57 of the agreement provided for dispute resolution through arbitration. The arbitration was invoked at the instance of the petitioner by serving notice dated 31.10.2025 under Section 21 of the Act, however, the Respondent failed to respond or act in terms thereof. Hence, the present petition.
3. Learned counsel for the respondent on instructions has no objection 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 07/05/2026 at 21:12:14 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 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 6, 2026 'ha' 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 07/05/2026 at 21:12:14