Show World Events vs Jagran Solutions
2015 Latest Caselaw 6777 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+                                ARB.P. 84/2015
%                                    Dated of Decision:    09th September, 2015

         SHOW WORLD EVENTS                                   ..... Petitioner
                     Through:              Mr. Zishan Ali, Adv.

                            versus

         JAGRAN SOLUTIONS                                    ..... Respondent
                      Through:             Mr. B.K. Mishra, Adv.

         CORAM:
         HON'BLE MR. JUSTICE J.R. MIDHA

                                       JUDGMENT

1. The petitioner is seeking appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act.

2. There is a valid arbitration agreement between the parties, which is contained in clause 14 of the Service Agreement dated 11 th May, 2009. The disputes have arisen between the parties which have to be referred to the arbitration. The petitioner has validly invoked the arbitration vide notice dated 01st July, 2014.

3. The petition is allowed and Justice Kailash Gambhir (Retd.) is appointed as sole arbitrator to adjudicate the disputes arising out of the agreement between the parties including their claims and counter-claims.

4. The arbitration shall take place under the aegis of Delhi International Arbitration Centre ('DAC'). The fees of the learned Arbitrator shall be in terms of the Delhi International Arbitration Centre (DAC) (Administrative Cost Arbitrator's Fees) Rules.

5. Copy of this order be given dasti to counsel for the parties under the signature of the Court Master. A copy of this order be delivered to the learned Arbitrator as well as Additional Coordinator, DAC forthwith.

J.R. MIDHA (JUDGE) SEPTEMBER 09, 2015/rsk