24-7 Cricket Group India Pvt. Ltd. vs Capaz Interiors Pvt. Ltd.

$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
# CNR No. DLHC010201472026
+ ARB.P. 828/2026
24-7 CRICKET GROUP INDIA PVT. LTD. .....Petitioner
Through: Mr. Devanshi Pokhriyal, Mr.
Devanshu Lahiry, Mr. Garv
Harjai, Mr. Risabh Mishra,
Advs.
versus

CAPAZ INTERIORS PVT. LTD. .....Respondent
Through: Mr. Ankit Kumar, Mr. Sanjay
Yadav, Advs.

CORAM:
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
JUDGMENT(ORAL)
% 24.08.2026

1. The present petition is filed under Section 11(6) of the
1
Arbitration and Conciliation Act, 1996 seeking appointment of a Sole
Arbitrator to adjudicate the disputes arising out of the Work
Order/Agreement for Construction dated 03.09.2025, read with the
Purchase Order dated 28.08.2025 and the corresponding Addendum
dated 12.01.2026, executed between the parties.

2. Clause 50 of the Work Order, which contains an arbitration
agreement between the parties, is reproduced below:

“50. ARBITRATION
Except where otherwise provided in the contract all questions and

1
“the Act” hereinafter
Signature Not Verified
ARB.P. 828/2026 Page 1 of 4


Signed By:PREETI
Signing Date:31.08.2026
20:31:20

disputes relating to the meaning of Specification, designs,
drawings and instructions herein before mentioned and as to the
quality of workmanship or materials used on the work as arising
out of or relating to the Contract, design, drawings, Specifications,
estimates, instructions, orders or those conditions or failure to
execute the same whether arising during the progress of the Works
or after the completion or abandonment thereof shall be referred to
arbitration subject to the provisions of the Arbitration and
Conciliation Act, 1996, including any statutory amendments
thereto. The courts at New Delhi will have jurisdiction.”


3. In compliance with Section 21 of the Act, the Petitioner
invoked the arbitration agreement by issuing a notice dated
30.03.2026.

4. Mr. Ankit Kumar, learned Counsel for the Respondent, submits
that he has no objection to the appointment of the learned Sole
Arbitrator.

5. It is settled that scope of enquiry in proceedings under Section
11 of the Act is circumscribed to the prima facie existence of an
arbitration agreement.

6. In the present case, there is no dispute with regard to the
existence of an arbitration agreement.

7. Further, the parties are ad idem with respect to reference of the
disputes to arbitration.

8. Accordingly, Mr. Pradeep Kumar, Advocate (Mobile No. +91-
9810243924), is appointed as the Sole Arbitrator to adjudicate the
Signature Not Verified
ARB.P. 828/2026 Page 2 of 4


Signed By:PREETI
Signing Date:31.08.2026
20:31:20

disputes arising between the parties.

9. The learned Sole Arbitrator will proceed to the arbitration
proceedings subject to furnishing requisite disclosures as required
under Section 12(2) of the Act within three weeks of entering
reference.

10. The arbitration shall be carried under the rules and aegis of
Delhi International Arbitration Centre (“DIAC”). The learned
Arbitrator shall be entitled to fees as per the Schedule of Fees
maintained by the DIAC.

11. It shall be open to the parties to raise all pleas, including
objection as to arbitrability and jurisdiction, before the learned Sole
Arbitrator who shall decide the same in accordance with law.

12. It is clarified that the observations made herein are only for the
purpose of deciding the present petition under Section 11(6) of the
Act. The learned Sole Arbitrator shall adjudicate the disputes with
claims and counter claims independently and on their own merits,
uninfluenced by any observations contained in the present order.

13. The Registry is directed to send a receipt of this order to Mr.
Pradeep Kumar, learned Arbitrator through all permissible modes
including email.

Signature Not Verified
ARB.P. 828/2026 Page 3 of 4


Signed By:PREETI
Signing Date:31.08.2026
20:31:20

14. Accordingly, the present petition is disposed of in the above
terms.

OM PRAKASH SHUKLA, J
AUGUST 24, 2026/at




Signature Not Verified
ARB.P. 828/2026 Page 4 of 4


Signed By:PREETI
Signing Date:31.08.2026
20:31:20