Ms Anand And Co vs Union Of India
2022 Latest Caselaw 1249 Del

                                      $~42
                                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                              Judgment delivered on: 27th April, 2022
                                      +        ARB.P. 104/2022
                                      MS ANAND AND CO                                       ..... Petitioner
                                                                 versus

                                               UNION OF INDIA                                     .....
                                      Respondent
                                                                 Through:

                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Kunwar Chandresh, Ms. Poonam Prasad and Ms.
                                                          Aanya Kameshwar, Advocates (through VC)

                                      For the Respondent: Mr. Dev P. Bhardwaj, Standing Counsel with Ms. Anubha
                                                          Bhardwaj and Mr. Sarthak Anand, Advocates for UOI


                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks reference of disputes to an Arbitral Tribunal pursuant to agreement dated 30.12.2020 with regard to the comprehensive maintenance work at CGO Complex, Lodi Road, New Delhi.

                                                                                              Digitally Signed
Signature Not Verified                                                                        By:JUSTICE SANJEEV
Digitally Signed By:KUNAL                                                                     SACHDEVA
MAGGU                                                                                         Signing Date:27.04.2022
Signing Date:28.04.2022 12:24:37                                                              23:17
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.

2. Learned counsel for the petitioner submits that an Arbitral Tribunal has already been constituted in respect of the same agreement, however, for different claims. He submits that the Arbitral Tribunal was approached for adjudicating the claims that are subject matter of this petition, however, the Arbitral Tribunal by order dated 07.01.2022 has declined to entertain the same solely on the ground that these claims have not been referred to the Tribunal.

3. Learned counsel for respondent submits that they have no objection in case the claims that are subject matter of this petition are also referred to Sh. Nand Lal Singh, the sole Arbitrator.

4. In view of the above and with the consent of the parties, this petition is disposed of. The claims subject matter of this petition are also referred to Arbitral Tribunal comprising of Sh. Nand Lal Singh.

5. The petition is allowed in the above terms.

SANJEEV SACHDEVA, J APRIL 27, 2022 NA

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:27.04.2022 Signing Date:28.04.2022 12:24:37 23:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.