Shudh Enterprise vs Grofers India Pvt Ltd, Now Also ...
2022 Latest Caselaw 1350 Del

                                      $~6
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                         Judgment delivered on: 05th May, 2022

                                      +      ARB.P. 473/2022

                                      SHUDH ENTERPRISE                                       ..... Petitioner
                                                                versus

                                      GROFERS INDIA PVT LTD NOW ALSO KNOWN
                                      AS BLINKIT                         ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner:       Mr. Kunal Malik, Mr. Puneet and Mr. Akshay
                                                                Tiwari Advocates.

                                      For the Respondent:       Mr. Tarun Verma, Advocate.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                                   JUDGMENT

SANJEEV SACHDEVA, J I.A. 6175/2022 (Exemption)

Exemption is allowed subject to all just exceptions. ARB.P. 473/2022

1. Petitioner seeks reference of disputes that have arisen out of the Partnership Agreement dated 12.03.2021, to arbitration.

2. Learned counsel appearing for the respondent submits that

Signature Not Verified ARB.P. 473/2022 Digitally Signed

By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:05.05.2022 Signing Date:06.05.2022 12:45:48 19:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

without prejudice to their rights and contentions, they have no objection to the disputes being referred to a Sole Arbitral Tribunal.

3. Accordingly, in view of the above, without prejudice to the rights and contentions of the parties, the disputes are referred to Arbitration.

4. With the consent of the parties, Ms. Lalit Mohini Bhat, Advocate (Mobile No.+91 9910155009) is appointed as the Sole Arbitrator. The Arbitral tribunal shall adjudicate the claims and counter claims, if any, of the parties.

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

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 MAY 5, 2022/PB

Signature Not Verified ARB.P. 473/2022 Digitally Signed

By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:05.05.2022 Signing Date:06.05.2022 12:45:48 19:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.