$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 28th April, 2022
+ ARB.P. 1127/2021
ORIX LEASING AND FINANCIAL
SERVICES INDIA LTD ..... Petitioner
versus
BELOORBAYIR BIOTECH LIMITED ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. Kush Gupta, Advocate
For the Respondent: Mrs. Kiran Mahato, Advocate
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J
1. Petitioner seeks appointment of Arbitral Tribunal pursuant to Deed of Settlement dated 20.12.2017.
2. Learned counsel appearing for the respondent submits that without prejudice to her rights and contentions, respondent has no objection to appointment of an Arbitral Tribunal.
3. Since the parties are agreeable to reference of their disputes to arbitration, the petition is allowed.
ARB.P. 1127/2021 Page 1 of 2
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:28.04.2022
Signing Date:29.04.2022 11:31:08 22:01
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
4. Accordingly, with the consent of the parties, Ms. Bimla Makin, former District & Sessions Judge Delhi (Mobile # +91 9910384624; email: [email protected]) is appointed as the Sole Arbitrator to adjudicate the claims and counter-claims, if any, of the parties.
5. The fees of the learned Arbitrator shall be as per the Fourth Schedule of the Arbitration and Conciliation Act, 1996.
6. The Arbitrator shall furnish the requisite disclosure under section 12 of the Arbitration and Conciliation Act, 1996 within two weeks of entering reference.
7. Petition is disposed of in the above terms.
8. The next date i.e. 13.05.2022 is cancelled.
SANJEEV SACHDEVA, J APRIL 28, 2022 'rs' ARB.P. 1127/2021 Page 2 of 2 Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:28.04.2022 Signing Date:29.04.2022 11:31:08 22:01 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.