Ank Hotels Pvt. Ltd. vs M S Dgn Resorts Partnership Firm ...
2022 Latest Caselaw 1529 Del

                                      $~1
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                         Judgment delivered on: 11th May, 2022

                                      +      ARB.P. 4/2022

                                      ANK HOTELS PVT. LTD.                                     ..... Petitioner

                                                                versus

                                      M S DGN RESORTS PARTNERSHIP FIRM THROUGH ITS
                                      PARTNER MR HARVINDER SINGH          ..... Respondent

                                      Advocates who appeared in this case:
                                      For the Petitioner:       Mr. Mitash Charan, Advocate

                                      For the Respondent:       Mr. Surender Singh, Advocate

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

SANJEEV SACHDEVA, J

1. Petitioner seeks appointment of an Arbitral Tribunal pursuant to Hotel Operations Agreement dated 22.01.2019.

2. Mr. Surender Singh, Advocate enters appearance for the respondent. He submits that he has no objection to the appointment of an Arbitral Tribunal.

3. With the consent of the parties and without prejudice to their

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:11.05.2022 Signing Date:12.05.2022 12:20:48 21:51 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

rights and contentions, Mr. Justice Vinod Goel (Retd), former Judge of this Court (Mobile No. +91 99103 84637) is appointed as sole Arbitrator to adjudicate the claims and counter claims, if any, of the parties.

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 MAY 11, 2022 'rs'

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:11.05.2022 Signing Date:12.05.2022 12:20:48 21:51 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.