J D Solutions Represented By Its ... vs Clix Capital Services Pvt Ltd
2021 Latest Caselaw 682 Del

                          $~3 (original)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 710/2020 & I.A.11484/2020
                                J D SOLUTIONS REPRESENTED BY ITS SOLE
                                PROPRIETOR SHRI JAGADISH S SRIMANNARAYANA &
                                ORS.                               ..... Petitioners
                                             Through: Mr. Ajun Kapoor, Adv.

                                                     versus

                                CLIX CAPITAL SERVICES PVT LTD          ..... Respondent
                                              Through: Mr. Shailendra Bhatnagar and
                                              Ms. Sanha Bhateja, Advs.

                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR

                                              O R D E R (ORAL)

% 26.02.2021

1. This is a petition under Section 11(6) of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as "the 1996 Act"), for appointment of an arbitrator.

2. Disputes arose, between the petitioners and the respondent, relating to a loan agreement dated 31st July, 2019.

3. On 11th July, 2020, the respondent issued a notice to the petitioners, under Section 21 of the 1996 Act, invoking arbitration and proposing to appoint Mr. Puneet Bhatnagar, an advocate, as the arbitrator to arbitrate on the dispute.

4. Mr. Puneet Bhatnagar informed the petitioners, vide letter dated Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:06.03.2021 10:30:37 14th October, 2020, that he had accepted the appointment, and called on the petitioners to file its counter claim.

5. The petitioners, thereafter, informed Mr. Puneet Bhatnagar that it had not been served with the letter nominating him as the arbitrator or his letter accepting his nomination. Besides, it was pointed out that the arbitrator could not be unilaterally appointed by either party.

6. The arbitration clause in the loan agreement between the parties reads thus:

"In case of any dispute arising out of or in relation to the Facility Documents, the parties shall settle the dispute through arbitration under the Indian Arbitration and Conciliation Act, 1996 (as amended or restated from time to time). The arbitration proceedings shall be referred to a sole arbitrator appointed by the Lender. The seat of arbitration proceedings shall be New Delhi, India. All proceedings shall be in English. The award of the arbitrator shall be final and binding on the Parties and the expenses of the arbitration shall be borne in such manner as the arbitrator may determine."

7. The aforesaid arbitration clause, contends the petitioner, is contrary to Section 12(5) of the 1996 Act and read with the Seventh Schedule thereto as well as the judgment of the Supreme Court in Perkins Eastman Architects DPC v. HSCC (India) Ltd 1.

8. Clearly, in view of Section 12(5) of the 1996 Act and the judgment of the Supreme Court in Perkins Eastman1, the arbitrator could not have been unilaterally appointed by the respondent.

9. Mr. Shailendra Bhatnagar, learned counsel for the respondent,

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:06.03.2021 10:30:37 has no objection to this Court appointing an arbitrator to arbitrate on the dispute between the parties.

10. Accordingly, this Court appoints Mr. Pawanjit Singh Bindra (Mobile No.9811054970 & Email ID: [email protected]) as the arbitrator to arbitrate on the aforesaid dispute.

11. The parties are directed to contact the learned arbitrator within 48 hours of receipt of a copy of this order, from the Registry of this Court.

12. The arbitrator would be entitled to charge fees as per the Fourth Schedule of the 1996 Act.

13. The arbitrator would also furnish the requisite disclosure under Section 12(2) of the 1996 Act within a week of entering on the reference.

14. With the aforesaid observations, this petition stands disposed of.

C. HARI SHANKAR, J.

FEBRUARY 26, 2021 dsn

2019 SCC Online SC 1517 Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:06.03.2021 10:30:37