Minesh Chopra vs Delhi Metro Rail Corporation
2020 Latest Caselaw 357 Del

$~A-6
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of decision: 20.01.2020

+      ARB.P. 873/2019 & I.A. 18437/2019

       MINESH CHOPRA                                    ..... Petitioner
                   Through:            Mr. Soayib Qureshi & Mr. Naman
                                       Tandon, Advocates
                          versus

       DELHI METRO RAIL CORPORATION            ..... Respondent
                    Through: Mr. Tarun Johri, Mr. Ankur Gupta,
                             Mr. Ankit Sain & Ms. Sheikha Singh,
                             Advocates
       CORAM:
       HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

1. This is a petition under Section 11(6) of the Arbitration & Conciliation Act, 1996 ('Act') seeking appointment of a Sole Arbitrator to adjudicate the disputes between the parties.

2. Learned counsel for the respondent submits that in view of the judgment of the Supreme Court in Perkins Eastman Architects DPC & Anr. vs. HSCC (India) Ltd. 2019 SCC Online SC 1517, the respondent has no objection to the Arbitrator being appointed by this Court. He, however, submits that there is a panel prepared by the respondent/DMRC which contains the names of former Judges of various High Courts including the High Court of Delhi. Mr. Johri has shared the panel with the learned counsel for the petitioner, who has no objection to the Sole Arbitrator being appointed from amongst the panel maintained by the DMRC.

3. With the consent of the parties, Mr. Justice Vinod Goel, former Judge of this Court is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.

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

Mr. Justice Vinod Goel (Retd.) C-9, 2nd Floor, Panchsheel Enclave, Near State Bank of India, New Delhi-110017.

Mobile: 9910384637

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

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

7. The petition is disposed of along with the pending applications in the aforesaid terms.

JYOTI SINGH, J JANUARY 20, 2020 rd/