Oyo Workspaces India Private ... vs Nagabhushan C R
2021 Latest Caselaw 2257 Del

                          $~5
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      ARB.P. 463/2021
                                 OYO WORKSPACES INDIA PRIVATE LIMITED.. Petitioner
                                             Through: Mr. Harsh Kaushik and Mr.
                                                       Harsh Prakash, Advs.

                                                      versus

                                 NAGABHUSHAN C R                               ..... Respondent
                                            Through:                None

                                 CORAM:
                                 HON'BLE MR. JUSTICE C. HARI SHANKAR
                                         O R D E R (ORAL)

% 23.08.2021 (Video-Conferencing)

1. Notice on this petition was issued on 8th April, 2021. Service thereon has been effected on the respondent.

2. The Registry was directed to contact the respondent telephonically as well as by WhatsApp and intimate the respondent of today's hearing.

3. The office noting by the Registry indicates that it has been done. There is, however, no appearance on behalf of the respondent either at first call or on second call.

4. It appears that the respondent is not interested in opposing the petition.

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:25.08.2021 21:59:45

5. I have, accordingly, heard learned Counsel for the petitioner and proceed to dispose of the matter.

6. The petition, filed under Section 11 (5) and (6) of the Arbitration and Conciliation Act, 1996, seeks appointment of an arbitrator to arbitrate on the dispute between the parties.

7. The substratum of the disputes stands set out in paras 5 to 14 of the petition.

8. The arbitration clause, in the agreement between the parties, reads thus:

"Governing Law and Dispute Resolution

Governed by Indian law. Disputes shall be resolved by arbitration in accordance with the Arbitration and Conciliation Act 1996 at New Delhi only."

9. Notice, invoking arbitration, was sent by the petitioner to the respondent on 5th November, 2020.

10. There is, however, no response thereto from the respondent.

11. No case, for refusing the prayer, of the petitioner, to refer the dispute between the parties to arbitration, is made out.

12. Accordingly, the dispute is referred to the Delhi International Arbitration Centre (DIAC) to appoint an arbitrator to arbitrate thereon.

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:25.08.2021 21:59:45

13. The arbitration shall take place under the aegis of the DIAC and as per its rules and regulations.

14. The arbitrator appointed by the DIAC shall also be entitled to charge fees in accordance with the schedule of fees maintained by DIAC or as otherwise fixed by the arbitrator in consultation with the parties.

15. This petition stands disposed of in the aforesaid terms.

C. HARI SHANKAR, J.

AUGUST 23, 2021 dsn

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:25.08.2021 21:59:45