Vr Dakshin Private Limited ... vs Sports And Leisure Apparel ...
2022 Latest Caselaw 1040 Del

                                      $~5
                                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                              Judgment delivered on: 12th April, 2022

                                      +     ARB.P. 319/2022
                                      VR DAKSHIN PRIVATE LIMITED EARLIER KNOWN AS
                                      SUGAM VANIJYA HOLDINGS PVT LTD         ..... Petitioner

                                                                versus

                                      SPORTS AND LEISURE APPAREL LIMITED                      ..... Respondent

                                      Advocates who appeared in this case:
                                      For the Petitioner:  Ms. Shilpa Ohri, Mr. Abhyudai Singh and Ms. Swati
                                                           Sharma, Advocates.
                                      For the Respondents: Mr. Rohan Rohatgi, Advocate

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks appointment of an Arbitral Tribunal pursuant to deed of lease dated 18.03.2019.

2. Learned counsel for the respondent submits that respondent has already filed a petitioner under Section 11 of the Arbitration and Conciliation Act, 1996 before the High Court of Judicature at Madras and since the seat is Delhi they are withdrawing the said petition.

                                                                                              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.

3. Learned counsel for the respondent further submits that without prejudice to his defence he has no objection to the disputes being referred to Delhi International Arbitration Centre for appointment of a Sole Arbitral Tribunal.

4. In view of the above, 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 aegis of the DIAC in accordance with its rules and regulations.

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

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

7. Petition is disposed of in the above terms.

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.