Saluja Overseas Private Limited & ... vs Brightstar Telecommunications ...
2018 Latest Caselaw 3907 Del

$~26
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                     Date of Decision: 12.7.2018
+      O.M.P.(I) (COMM.) 282/2018
       SALUJA OVERSEAS PRIVATE LIMITED & ORS...... Petitioner
                    Through: Mr. Sudhir Nandrajog, Sr. Adv. with
                             Mr. Mr. Anshuj Shingra and Mr.
                             Kartik Sethi, Advs.
                    Versus

       BRIGHTSTAR TELECOMMUNICATIONS
       INDIA LTD                             ..... Respondent
                    Through: Mr. Harsh Kaushik with Ms. Sarita
                             Panda, Advs.

       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER

       RAJIV SHAKDHER, J. (ORAL)

I.A. No.8918/2018

1. Allowed, subject to just exceptions.

O.M.P.(I) (COMM) No.282/2018

2. Issue notice.

2.1 Mr. Harsh Kaushik, who, appears on advance notice on behalf of the respondent, accepts notice.

3. Mr. Nandrajog, learned senior counsel, who, appears for the petitioners, on instructions of Mr. Anshuj Dhingra, advocate-on- record, fairly states that what requires to be done in the matter is that the parties should have their inter se disputes decided at the earliest.

ARB.P. No.282/2018 Pg.1 of 3

4. Mr. Nandrajog further submits that while the amount reflected in the subject bank guarantee will be paid by the petitioners to the respondent within three weeks from today, an arbitrator could be appointed in the matter for deciding the disputes on merits.

5. Learned counsel for the respondent says that he is agreeable to the appointment of an Arbitrator in the matter. 5.1 Both counsel agree to the appointment of Hon'ble Mr. Justice B.D. Ahmed, former Chief Justice, High Court of Jammu & Kashmir as the Arbitrator in the matter.

6. Accordingly, the captioned petition is disposed of with the following directions:

(i) The petitioners will pay a sum of Rs.4.30 Crores to the respondent within three weeks from the receipt of a copy of this order.

(ii) Hon'ble Mr. Justice Badar Durrez Ahmed, former Chief Justice, High Court of Jammu & Kashmir, will act as an Arbitrator in the matter.

(iii) The arbitration proceedings will be held under the aegis of the Delhi International Arbitration Centre (DIAC)

(iv) Counsel for the parties also agree that the rules and regulations as also the fee schedule prescribed by DIAC will govern the arbitration proceedings.

(v) Upon receipt of the sum of Rs.4.30 Crores, the respondent will return the original bank guarantee to the petitioners.

ARB.P. No.282/2018                                                  Pg.2 of 3
        (vi)     The payment of Rs.4.30 Crores will be without prejudice to

rights and contentions of the petitioners.

7. Dasti.

                                               RAJIV SHAKDHER, J
JULY 12, 2018/pmc




ARB.P. No.282/2018                                            Pg.3 of 3