Kalendra Narayan Singh vs Anil Kumar Sinha
2022 Latest Caselaw 1021 Del

                                      $~4
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                          Judgment delivered on: 11th April, 2022
                                      +      ARB.P. 265/2022
                                      KALENDRA NARAYAN SINGH                                 ..... Petitioner

                                                                 versus

                                      ANIL KUMAR SINHA                                     ..... Respondent

                                      Advocates who appeared in this case:
                                      For the Petitioner:       Mr. Sanjay Rathi and Mr. Deepak Khatri,
                                                                Advocates.

                                      For the Respondent:        Mr. Kshatrshal Raj, Advocate.

                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA
                                                                    JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks appointment of an Arbitrator in terms of the Collaboration Agreement with Agreement to Sell dated 15.07.2014.

2. Learned counsel for respondent submits that without prejudice to their defence, they have no objection to appointment of a sole arbitrator.

3. Since the parties are agreeable to reference of their disputes to arbitration, the petition is allowed.

                                                                                                 Digitally Signed
Signature Not Verified                                                                           By:JUSTICE SANJEEV
Digital Signed By:KUNAL                                                                          SACHDEVA
MAGGU                                                                                            Signing Date:11.04.2022
Signing Date:12.04.2022 14:51:46                                                                 20:06

This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

4. With the consent of the parties Ms Amrita Panda, Advocate (Mobile No. +91 9910668787; email: [email protected] ) is appointed as the Sole Arbitrator. The Arbitral tribunal shall entertain the claims and counter claims, if any, of the parties.

5. The fees of the learned Arbitrator shall be as per the Fourth Schedule of the Arbitration and Conciliation Act, 1996.

6. The Arbitrator shall furnish the requisite disclosure in terms of Section 12 of the Arbitration and Conciliation Act, 1996 within two weeks of entering reference.

7. Petition is disposed of in the above terms.

SANJEEV SACHDEVA, J APRIL 11, 2022 NA

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:11.04.2022 Signing Date:12.04.2022 14:51:46 20:06 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.