Value Line Interiors Private ... vs Rolling Construction Private ...
2021 Latest Caselaw 558 Del

                          $~18 & 19 (original)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      ARB.P. 250/2021 & I.A. 2535/2021
                                 VALUE LINE INTERIORS PRIVATE LIMITED..... Petitioner
                                               Through: Mr. Roshan Kumar and
                                               Mr.Namit Suri, Advs.

                                                       versus

                                 ROLLING CONSTRUCTION PRIVATE LIMITED
                                                                         ..... Respondent
                                              Through: Mr. Soham Kumar and
                                              Ms.Prarthana Singhania, Advs.

                          +      ARB.P. 253/2021 & I.A. 2544/2021
                                 VALUE LINE INTERIORS PVT. LTD.     ..... Petitioner
                                               Through: Mr. Roshan Kumar and
                                               Mr.Namit Suri, Advs.

                                                       versus

                                 NATIONAL HOUSING BANK             ..... Respondent
                                              Through: Mr. Niraj Kumar, Adv.
                                 CORAM:
                                 HON'BLE MR. JUSTICE C.HARI SHANKAR
                                                 O R D E R (O R A L)

% 18.02.2021

1. These are petitions under Section 11(6) of the Arbitration & Conciliation Act, 1996, for appointment of an arbitrator to arbitrate on the disputes between the parties. The gist of the disputes stand set out in the petitions and, to avoid prolixity, I do not deem it necessary to make reference thereto.

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:22.02.2021 21:45:40

2. Learned Counsel for the respondents have no objection to the disputes being referred to an arbitrator to be appointed by the Delhi International Arbitration Centre who would arbitrate on the disputes under the aegis of the DIAC as per its rules and regulations.

3. Accordingly, the disputes in both these petitions are referred for arbitration to an arbitrator to be appointed by the DIAC. The DIAC, while doing so, may consider the possibility of appointing the same arbitrator to arbitrate in both the matters, as the principal amount involved in Arb.P.250/2021 is less than ₹ 10 lakhs.

4. The parties may contact the coordinating officer in the DIAC within 48 hours of receipt, by e-mail, of a copy of this order from the Registry of this Court.

5. The arbitrator, needless to say, would arbitrate in accordance with the rules and regulations of the DIAC and the fees of the arbitrator would also be fixed according to the schedule of fees maintained by the DIAC.

6. Both the petitions stand disposed off accordingly.

C.HARI SHANKAR, J FEBRUARY 18, 2021

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:22.02.2021 21:45:40