Ankita Agrawal vs Akanksha Bhargawa
2022 Latest Caselaw 916 Del

                                      $~5
                                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                         Judgment delivered on: 31st March, 2022

                                      +     ARB.P. 1231/2021
                                      ANKITA AGRAWAL                                       ..... Petitioner
                                                                versus

                                      AKANKSHA BHARGAWA                                    ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Appellant:        Ms. Rashimi Jain, Advocate (through VC)
                                      For the Respondent:       Advocate (appearance not given)


                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks appointment of an Arbitrator under Section 11(6) of the Arbitration & Conciliation Act, 1996.

2. Learned counsel for the parties informed that the settlement talks have failed and accordingly they could not arrive at a settlement.

3. Learned counsel for the parties pray that an Arbitral Tribunal be constituted to adjudicate the disputes between the parties.

4. Since the parties are agreeable to reference of their disputes to

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:31.03.2022 Signing Date:01.04.2022 11:54:43 21:10 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

arbitration, the petition is allowed.

5. Without prejudice to the rights and contentions of the parties, Ms. Pinki, (Retired District and Sessions Judge, Delhi, D-145, Anand Niketan, New Delhi; Email ID [email protected] Mobile # 9910384721) is appointed as the sole Arbitrator.

6. The Arbitral tribunal shall adjudicate the claims and counter claims, if any, between the parties.

7. The fees of the learned Arbitrator shall be as per the Fourth Schedule of the Arbitration and Conciliation Act, 1996. The fee of the Arbitrator shall be initially shared equally by the parties.

8. The Arbitrator shall furnish the requisite disclosure under section 12(2) of the Arbitration and Conciliation Act, 1996 within two weeks of entering reference.

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

SANJEEV SACHDEVA, J MARCH 31, 2022 'rs'

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:31.03.2022 Signing Date:01.04.2022 11:54:43 21:10 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.