Delhi High Court
Lkt Engineering Consultants Ltd vs M/S Planning And Infrastructural ... on 1 April, 2022
$~4& 21 to 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 01st April, 2022
+ ARB.P. 38/2022
LKT ENGINEERING CONSULTANTS LTD..... Petitioner
versus
M/S PLANNING AND INFRASTRUCTURAL DEVELOPMENTS
CONSULTANTS PVT LTD...Respondent
+ ARB.P. 402/2022& I.A. 5084/2022
LKT ENGINEERING CONSULTANTS LTD..... Petitioner
versus
PLANNING AND INFRASTRUCTURAL DEVELOPMENTS
CONSULTANTS PVT LTD ..... Respondent
+ ARB.P. 408/2022& I.A. 5076/2022
LKT ENGINEERING CONSULTANTS LTD..... Petitioner
versus
PLANNING AND INFRASTRUCTURAL DEVELOPMENTS
CONSULTANTS PVT LTD ..... Respondent
+ ARB.P. 409/2022& I.A. 5077/2022
PLANNING AND INFRASTRUCTURAL DEVELOPMENTS
CONSULTANTS PRIVATE LTD .....Petitioner
ARB.P. 38/2022 & connected matters Page 1 of 3
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:01.04.2022
Signing Date:02.04.2022 10:26:18 20:23
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
versus
LKT ENGINEERING CONSULTANTS LTD.....Respondent
+ ARB.P. 410/2022& I.A. 5078/2022
PLANNING AND INFRASTRUCTURAL DEVELOPMENTS
CONSULTANTS PRIVATE LIMITED .....Petitioner
versus
LKT ENGINEERING CONSULTANTS LIMITED
....Respondent
AND
+ ARB.P. 411/2022& I.A. 5079/2022
PLANNING AND INFRASTRUCTURAL DEVELOPMENTS
CONSULTANTS PRIVATE LIMITED .....Petitioner
versus
LKT ENGINEERING CONSULTANTS LIMITED
...Respondent
Advocates who appeared in this case:
For the Appellant: Mr. Vikas Kumar, Advocate for LKT Engineering
Consultants Limited.
For the Respondent: Mr. Manish Verma and Mr. Aman Advocates for
Planning and Infrastructural Developments Consultants
Pvt. Ltd.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:01.04.2022
Signing Date:02.04.2022 10:26:18 20:23
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
SANJEEV SACHDEVA, J
1. These petitions arise out of different MOUs entered into between the
same parties. The respective clauses of reference of disputes to arbitration
is similar.
2. Learned counsel for parties submit that though the disputes arise out
of different agreements and the claims and counter-claims are different, as
the parties are common, it is prayed that one arbitral tribunal be constituted
to arbitrate the separate disputes emanating between the parties.
3. Accordingly, the petitions are allowed and the disputes are referred
to the Delhi International Arbitration Centre (DIAC), which would appoint
one common arbitrator to arbitrate all the disputes of the parties. The
arbitration shall take place under the aegis of the DIAC in accordance with
its rules and regulations.
4. The arbitrator would be entitled to charge fees in accordance with
the schedule of fee stipulated by the DIAC.
5. The arbitrator shall also furnish the requisite disclosure under section
12(2) of the Arbitration and Conciliation Act, 1996 within one week of
entering reference.
6. Petitions are disposed of in the above terms.
SANJEEV SACHDEVA, J
APRIL 1, 2022/NA
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:01.04.2022
Signing Date:02.04.2022 10:26:18 20:23
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
