Surjeet Singh vs Suneet Finman Pvt. Ltd.
2022 Latest Caselaw 1271 Del

                                      $~59
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                  Judgment delivered on: 28.04.2022

                                      +      ARB.P. 388/2019
                                      SURJEET SINGH                                        ..... Petitioner
                                                                versus

                                      SUNEET FINMAN PVT. LTD.                              ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Appellants:           Mr. Shashank Garg and Ms.        Nishtha Jain,
                                                                    Advocates

                                      For the Respondent:           Mr. Prashant Sharma, Advocate

                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks reference to arbitration the disputes emanating out of loan agreement dated 09.08.2012.

2. Learned counsel for the respondent submits that without prejudice to the rights and contentions and without prejudice to the rights of the respondent to raise a counter claim, he has no objection if this court refers the disputes to the Delhi International Arbitration Centre.

                                                                                               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.

3. In view of the above and with the consent of the parties, the disputes are referred to the Delhi International Arbitration Centre (DIAC), which would appoint an arbitrator to arbitrate the disputes.

4. 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 two weeks of entering reference.

7. 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.