Kotak Mahindra Prime Limited vs Acs Cars Private Limited
2022 Latest Caselaw 1270 Del

                                      $~41
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                    Judgment delivered on: 28.04.2022

                                      +      ARB.P. 1108/2021
                                      KOTAK MAHINDRA PRIME LIMITED                              ..... Petitioner

                                                                  versus
                                      ACS CARS PRIVATE LIMITED                                  ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Janender Kumar Chumbak and Ms. Asmita Duggal,
                                                          Advocates

                                      For the Respondents: Mr. Prashant Mendiratta, Advocate.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                    JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks appointment of Arbitral Tribunal pursuant to the agreement dated 09.06.2019.

2. Learned counsel appearing for the respondent submits that without prejudice to the rights and contentions, respondents have no objection to the dispute being referred to a sole Arbitral Tribunal.

3. Accordingly, with the consent of parties, Ms. Kanwal Inder,

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:28.04.2022 Signing Date:29.04.2022 11:31:08 22:01 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

former District & Sessions Judge Delhi (Mobile # +91 9810125754) is appointed as the Sole Arbitral Tribunal.

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

5. The Arbitrator shall furnish the requisite disclosure under section 12 of the Arbitration and Conciliation Act, 1996 within two weeks of entering reference.

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

SANJEEV SACHDEVA, J APRIL 28, 2022/So

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:28.04.2022 Signing Date:29.04.2022 11:31:08 22:01 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.