Vanita Sood vs Today Realty Private Limited And Another

$~46 & 47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
# CNR No. DLHC010283592026
+ O.M.P.(I) (COMM.) 265/2026, I.A. 17290/2026
VANITA SOOD .....Petitioner
Through: Mr. Rajat Aneja, Senior
Advocate, along with Mr.
Abhinav Chauhan, Adv.

versus

TODAY REALTY PRIVATE LIMITED AND ANOTHER
.....Respondent
Through: Mr. Arun Vohra and Mr. Jatin
Julka, Advs.
47.
# CNR No. DLHC010356382026
+ O.M.P.(I) (COMM.) 320/2026, I.A. 20951/2026, I.A.
20952/2026
TODAY REALTY PVT LTD THROUGH ITS AUTHORIZED
DIRECTOR MR ANKUR ARORA .....Petitioner
Through: Mr. Arun Vohra and Mr. Jatin
Julka, Advs.

versus

MRS VANITA SOOD .....Respondent
Through: Mr. Rajat Aneja, Senior
Advocate, along with Mr.
Abhinav Chauhan, Adv.
CORAM:
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
JUDGMENT(ORAL)
% 02.09.2026

1. This court vide order dated 06.08.2026 recorded the following:-
O.M.P.(I) (COMM.) 265/2026 and other conn. Page 1 of 4

Signature Not Verified

Signed By:ANUBHAV
TRIPATHI
Signing Date:05.09.2026
18:59:35

1. The present petition has been filed under Section 9 of the
1
Arbitration and Conciliation Act, 1996 seeking interim protection.
2. The Petitioner seeks an order restraining the Respondent from
selling, transferring, mortgaging and creating any third-party rights or
otherwise dealing with the property no. A-270, New Friends Colony, New
Delhi – 110025, admeasuring approximately 283.33 square yards.
3. Learned Counsel for the Petitioner submits that the Petitioner
entered into an Agreement for Sale cum Construction dated 13.07.2024
with the Respondent.
4. He submits that under the agreement the Petitioner was to receive
45% undivided ownership in the land along with the entire second floor,
entire third floor, terrace rights, parking space, driver-rest area. The
entire sale consideration was Rs.4,21,00,000/- apart from the construction
cost borne by the Petitioner.
5. It is further submitted that the Petitioner has paid Rs.55,00,000/-
out of which Rs.50,00,000/- was paid to the Respondent and Rs.5,00,000/-
was paid to her son, Mr. Amit Sood, at her request.
6. As per the Clause 7 of the Agreement the Petitioner was required
to make further payments only after the Respondent cleared the title issues
and obtain a no-objection certificate from the legal heirs of Late Shri
Jugal K. Sood.
7. It is further submitted that the Petitioner later came to know that
the RFA 4/2023 (Jugal K. Sood v. Kamal K. Sood (Since Deceased) &
Ors.) was pending before the Delhi High Court, challenging the judgment
declaring the Respondent as the exclusive owner of the subject property.
According to the Petitioner, this fact was not disclosed by the Respondent
at the time of completion of the agreement.
8. It is further submitted that although the Petitioner was willing to
contribute funds to settle the dispute pending before the Delhi High Court
Mediation Centre (SAMADHAN), the Respondent refused to acknowledge
the Petitioner’s rights under the agreement.
9. The Petitioner also initiated pre-litigation mediation which
rendered in a non-settled report dated 06.11.2025.
10. Issue notice.
11. Upon the Petitioner taking requisite steps, let notice be issued to
the Respondent through all permissible modes including electronic means
and dasti.
12. Reply, if any, be filed within two weeks. Rejoinder thereto, if any,
be filed within two weeks thereafter.
13. List on 02.09.2026.

2. After some arguments, parties are idem that the disputes
between the parties shall be referred to arbitration.

1
“the Act” hereinafter
O.M.P.(I) (COMM.) 265/2026 and other conn. Page 2 of 4

Signature Not Verified

Signed By:ANUBHAV
TRIPATHI
Signing Date:05.09.2026
18:59:35

3. As parties have mutually expressed their consent for
appointment of an arbitrator, this court is of the view that in the
interest of justice, it is appropriate that an Arbitrator be appointed to
adjudicate the disputes between the parties.

4. Accordingly, Mr. Neeru Vaid, Advocate-On-Record, Supreme
Court, (Mob. No. 9582619834) is appointed as a learned Sole
Arbitrator to adjudicate the disputes arisen between the parties. The
learned Sole Arbitrator shall enter upon the reference within three
weeks from today.

5. 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.

6. 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.

7. 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.

8. It is clarified that the observations made herein are only for the
purpose of deciding the present petition. The learned Sole Arbitrator
O.M.P.(I) (COMM.) 265/2026 and other conn. Page 3 of 4

Signature Not Verified

Signed By:ANUBHAV
TRIPATHI
Signing Date:05.09.2026
18:59:35

shall adjudicate the disputes with claims and counter claims
independently and on their own merits, uninfluenced by any
observations contained in the present order.

9. The Registry is directed to send a receipt of this order to Mr.
Neeru Vaid, learned Arbitrator through all permissible modes
including email.

10. Upon constitution of the Arbitral Tribunal, the present
petition(s) shall be treated as applications under Section 17 of the
Arbitration and Conciliation Act, 1996 and shall be placed before the
learned sole arbitrator for consideration in accordance with law.

11. All rights and contentions of the parties are left open and
nothing contained in this order shall be construed as an expression of
opinion on the merits of the disputes.

12. The petitions, along with the pending applications are disposed
of in the aforesaid terms.

OM PRAKASH SHUKLA, J
SEPTEMBER 2, 2026/at

O.M.P.(I) (COMM.) 265/2026 and other conn. Page 4 of 4

Signature Not Verified

Signed By:ANUBHAV
TRIPATHI
Signing Date:05.09.2026
18:59:35