Aakash Educational Services Ltd vs Sahib Sital Singh Bajwa & Anr.
2020 Latest Caselaw 2173 Del

#2
       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Judgment Delivered On: 15.07.2020

FAO(OS) (COMM) 78/2020 & CM APPL. No.14534/2020 (for
interim direction)

AAKASH EDUCATIONAL SERVICES LTD .....Appellant


                                   versus

SAHIB SITAL SINGH BAJWA & ANR.                          ......Respondents



Advocates who appeared in this case:
For the Appellant           : Mr. Anunaya Mehta, Mr. Akshaydeep
                              Singhal and Mr. Sanjay Garg, Advocates


For the Respondents         : Ms. Shantha Devi Raman, Advocate


CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH

                                  JUDGMENT

SIDDHARTH MRIDUL, J. (via Video Conferencing)

1. The present appeal has been taken up for hearing through video

conferencing on account of COVID-19 pandemic.

2. The present appeal under the provisions of Section 37(1) of the

Arbitration and Conciliation Act, 1996 (hereinafter referred to as the

'said Act'), instituted on behalf of the Aakash Educational Services

Ltd., the appellant, assails the order dated 29.06.2020 rendered by the

Commercial Division of this Court in OMP (I) (COMM) No.121/2020

titled as 'Aakash Educational Services Ltd. vs. Sahib Sital Singh

Bajwa & Ors.'.

3. We have heard learned counsel appearing on behalf of the

parties at length and perused the impugned order dated 29.06.2020.

4. Learned counsel appearing on behalf of the parties state in

unison that in view of the circumstance that the learned Single Judge

by way of impugned order dated 29.06.2020 appointed Mr. Sudhanshu

Batra, learned Senior Advocate as a sole Arbitrator to adjudicate the

disputes between the parties, the present appeal may be disposed of

with a direction to the learned Arbitrator to proceed further with the

arbitration proceedings including determination of interim

applications, as may be instituted on behalf of the parties under

Section 17 of the said Act, expeditiously, without being influenced in

any manner by the observations made by the learned Single Judge in

the impugned order dated 29.06.2020.

5. Directed accordingly.

6. It is hoped and expected that Mr. Sudhanshu Batra, learned

Senior Advocate, the sole Arbitrator, shall determine the disputes

between the parties including the application for interim directions, as

may be filed under Section 17 of the said Act, in accordance with law,

expeditiously and without granting unwarranted adjournments to the

parties.

7. No further directions are called for.

8. With the above directions, the present appeal is disposed of

accordingly. The pending application also stands disposed of.

SIDDHARTH MRIDUL (JUDGE)

TALWANT SINGH (JUDGE)

JULY 15, 2020 as