Springboard Solutions Pvt Ltd vs Finaxar Technology Solutions ...
2022 Latest Caselaw 1143 Del

                                      $~4
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                         Judgment delivered on: 22nd April, 2022

                                      +                         ARB.P. 271/2022

                                      SPRINGBOARD SOLUTIONS PVT LTD                           ..... Petitioner
                                                                versus

                                      FINAXAR TECHNOLOGY SOLUTIONS PRIVATE LIMITED
                                                                        ...Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner:       Mr. Manish Batra, Advocates

                                      For the Respondent:       Mr. Ashish Kothari, Advocate.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                                   JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks reference of disputes to arbitration pursuant to clause 15.8 of Annexure-2 to the Coworking Letter dated 01.07.2019.

2. Learned counsel appearing for the respondent submits that without prejudice to their rights and contentions, they have no objection to the disputes being referred to arbitration.

3. Learned counsel for parties pray that parties be referred to Delhi

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:22.04.2022 Signing Date:23.04.2022 16:24:21 22:47 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

International Arbitration Centre.

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 APRIL22, 2022 NA

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:22.04.2022 Signing Date:23.04.2022 16:24:21 22:47 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.