M/S Kelvolt(India)Pvt.Ltd. vs M/S Shapoorji Pallonji And ...
2022 Latest Caselaw 1036 Del

                                      $~3
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                 Judgment delivered on: 12th April, 2022

                                      +      ARB.P. 274/2022
                                      M/S KELVOLT(INDIA)PVT.LTD.                                      ..... Petitioner
                                                                   versus

                                      M/S SHAPOORJI PALLONJI AND COMPANY
                                      PVT.LTD.                                                     ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner   :       Ms. Shurti Choudhri, Advocate
                                      For the Respondents   :      Mr. Babit Jamwal, Advocate

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                       JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks appointment of an Arbitral Tribunal pursuant to the work order dated 16.01.2015 which contains an arbitration clause and stipulates that settlement of disputes shall be by way of arbitration.

2. Learned counsel for the respondent submits that without prejudice to his defence he has no objection to the matter being referred to Delhi International Arbitration Centre.

3. Accordingly, with the consent of parties, the disputes are referred to the Delhi International Arbitration Centre (DIAC), which would appoint an arbitrator to arbitrate the disputes. The arbitration shall take place under the

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:12.04.2022 Signing Date:13.04.2022 16:38:26 21:10 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

aegis of the DIAC in accordance with its rules and regulations.

4. The arbitrator would be entitled to charge fees in accordance with the schedule of fee stipulated by the DIAC.

5. The arbitrator shall furnish the requisite disclosure under section 12 of the Arbitration and Conciliation Act, 1996 within one week of entering reference.

6. The petition is disposed of in the above terms.

7. Learned counsel for the respondent submits that on account of a typographical error his name has not been noticed in order dated 29.03.2022 and the name of the Director of the petitioner has been noticed as having appeared for the respondent.

8. Order dated 29.03.2022 is corrected. Presence of Mr. Babit Jamwal, Advocate shall be read in order dated 29.03.2022 as having appeared for the respondent and the name of the Mr. Santosh Vishkarama, Director shall be deleted from the said order.

9. This order shall be uploaded as a corrigendum to order dated 29.03.2022.

                                                                                      SANJEEV SACHDEVA, J
                                      APRIL 12, 2022/'rs'






                                                                                                 Digitally Signed
Signature Not Verified                                                                           By:JUSTICE SANJEEV
Digital Signed By:KUNAL                                                                          SACHDEVA
MAGGU                                                                                            Signing Date:12.04.2022
Signing Date:13.04.2022 16:38:26                                                                 21:10
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.