M/S Home Care Service vs M/S Whirlpool Of India Ltd.
2018 Latest Caselaw 6735 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 13.11.2018

+     ARB.P. 592/2018

      M/S HOME CARE SERVICE
                                                                ..... Petitioner
                           Through      Mr. Vikas Singh Jangra, Adv.

                           versus

      M/S WHIRLPOOL OF INDIA LTD.              ..... Respondent

Through Mr. Kunal Singh, Adv.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

RAJIV SHAKDHER, J.: (ORAL)

1 Mr. Singh has returned with instructions. Learned counsel says that there is no dispute as to the existence of the arbitration agreement. Furthermore, learned counsel for the respondent says that he has instructions to convey to the court that his client has no objection to a sole Arbitrator being appointed in the matter. 2 Accordingly, Hon'ble Mr. Justice H.R. Malhotra, former Judge of this Court (Mobile No.9311510400) is appointed as a sole Arbitrator. Learned Arbitrator will be paid fee as per terms of the Fourth Schedule appended to the Arbitration and Conciliation Act, 1996.

3 The petition is disposed of in the aforesaid terms. 4 The Registry will dispatch a copy of this order to the learned Arbitrator.

RAJIV SHAKDHER (JUDGE) NOVEMBER 13, 2018 A