Parsvnath Developers Limited vs Delhi Metro Rail Corporation ...
2019 Latest Caselaw 6062 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of decision: 27.11.2019

+      ARB.P. 608/2019

       PARSVNATH DEVELOPERS LIMITED          ..... Petitioner
                   Through: Mr. Rahul Malhotra & Mr. Varun
                            Garg, Advocates
                   versus

       DELHI METRO RAIL CORPORATION LIMITED
                                                             ..... Respondent
                          Through:     Mr. Tarun Johri & Mr. Ankit Saini,
                                       Advocates
       CORAM:
       HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

1. Pursuant to the last order, learned counsel for the respondent had furnished a panel of the Arbitrators to the petitioner. The list of Arbitrators has been handed over in Court and is taken on record.

2. Learned counsel for the petitioner, on instructions from the petitioner, submits that the petitioner is agreeable to the appointment of Mr. Justice Shiva Kirti Singh, Former Judge of the Supreme Court as an Arbitrator between the parties from the panel of Arbitrators.

3. With the consent of the parties, Mr. Justice Shiva Kirti Singh, Former Judge of the Supreme Court, is appointed as a nominee Arbitrator of the petitioner, to adjudicate the disputes between the parties. Respondent has already nominated its Arbitrator to which the petitioner has no objection. The two Arbitrators will hereinafter appoint a presiding Arbitrator.

4. The address and mobile number of the learned Arbitrator is as under:

Mr. Justice Shiva Kirti Singh, Former Judge of the Supreme Court Bunglow No. 29, New Moti Bagh, New Delhi-110023 Mobile: 9899016327

5. The learned Arbitrators shall give disclosure under Section 12 of the Act before entering upon reference.

6. Fee of the Arbitrators shall be fixed as per Fourth Schedule of the Act.

7. The petition is allowed in the aforesaid terms.

JYOTI SINGH, J

NOVEMBER 27, 2019 rd/