Karan Cab Services Pvt.Ltd. vs Hcl Technologies Ltd
2019 Latest Caselaw 4489 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                                   Date of decision: 19.09.2019

+      ARB.P. 514/2019
       KARAN CAB SERVICES PVT.LTD.                ..... Petitioner
                       Through: Mr. Roopansh Purohit, Mr. Aritra
                                Das, Advocate
                       versus

       HCL TECHNOLOGIES LTD                  ..... Respondent
                   Through: Mr. Utkarsh Divyankar, Ms. Nandini
                            Sachdeva, Advocate

       CORAM:
       HON'BLE MS. JUSTICE JYOTI SINGH

       JYOTI SINGH, J. (ORAL)

Notice was issued to the respondent on the last date of hearing.

Mr. Utkarsh Divyankar, Advocate enters appearance on behalf of the respondent and submits that he has no objection to the Arbitrator being appointed by this Court.

Accordingly, with the consent of the parties, Hon'ble Ms. Justice Reva Khetarpal (Former Judge of this Court) is appointed as a Sole Arbitrator to adjudicate the dispute between the parties arising out of the primary agreement dated 29.12.2014, followed by two addendums dated 07.04.2015 and 19.01.2018. It is agreed between the parties that the Arbitration will be conducted under the aegis of Delhi International Arbitration Centre ('DIAC') and as per the procedure

fixed by it. Fee of the Arbitrator shall be fixed according to Fourth Schedule of the Act or as mutually agreed between the parties.

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

Hon'ble Ms. Justice Reva Khetrapal (Retd.) 11, Teen Murti Lane, New Delhi-110011. (Mob: 9871300030)

Parties to appear before the DIAC on 14.10.2019 at 2 PM.

Copy of this order be sent to DIAC for further action.

Copy be also sent to the learned Arbitrator.

The petition is disposed of in the aforesaid terms.

JYOTI SINGH, J

SEPTEMBER 19, 2019 pkb/rd/