Ms. Infobase Services Pvt. Ltd vs The Delhi Gymkhana Club
2019 Latest Caselaw 6156 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of decision: 29.11.2019

+      ARB.P. 298/2019

       MS. INFOBASE SERVICES PVT. LTD            ..... Petitioner
                     Through: Mr. Kuldeep Rai, Advocate

                          versus

       THE DELHI GYMKHANA CLUB                ..... Respondent
                    Through: Mr. Gaurav M. Liberhan, Advocate

       CORAM:
       HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

1. Learned counsel for the respondent submits on instructions from the respondent that he has no objection to the appointment of an Arbitrator.

2. With the consent of the parties, Ms. Isha Khanna, Advocate is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.

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

Ms. Isha Khanna, Advocate Off: 45/11, ground Floor, East Patel Nagar, New Delhi-110008.

Mobile: 9811054386.

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

5. Fee of the Arbitrator shall be fixed as per Fourth Schedule of the Act.

6. The petition is disposed of in the aforesaid terms.

JYOTI SINGH, J NOVEMBER 29, 2019 rd/