Varun Gupta vs Irrigation And Flood Control ...
2022 Latest Caselaw 1541 Del

                                      $~1
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                 Judgment delivered on: 12.05.2022

                                      +     ARB.P. 188/2022

                                      VARUN GUPTA                                        ..... Petitioner

                                                          versus

                                      IRRIGATION AND FLOOD CONTROL DEPARTMENT GOVT
                                      OF NCT OF DELHI & ORS.        ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Surinder Goel, Advocate.

                                      For the Respondent: Mr.Shadan Farasat, ASC, GNCTD with Mr. Shourya
                                                          Dasgupta and Ms. Hafsa along with Mr. Vijay Singh,
                                                          AE(I&FC).

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                          JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks reference of disputes arising out of arbitration clause contained in the work agreement dated 10.01.2017.

2. Learned counsel appearing for the respondent submits that some of the claims of the petitioner are under consideration and there is a likelihood that they shall be settled soon and thereafter payment would be made shortly.

3. Learned counsel for the petitioner submits that even if some of

Signature Not Verified ARB.P.188/2022 Digitally Signed 1 By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:12.05.2022 Signing Date:13.05.2022 12:13:30 22:08 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

the claims are paid there will be still some surviving disputes and further there is no clarity as to when the payment of the claimed amount would be made by the respondent. He accordingly submits that since the disputes would continue to survive, they be referred to arbitration.

4. Without prejudice to the above, learned counsel for the parties agree that the disputes be referred to Delhi International Arbitration Centre for appointment of a Sole Arbitrator for adjudication of the disputes.

5. In view of the above, the disputes are referred to the Delhi International Arbitration Centre (DIAC), which would appoint a sole arbitrator to arbitrate the disputes. The arbitration shall take place under the aegis of the DIAC in accordance with its rules and regulations.

6. The arbitrator would be entitled to charge fees in accordance with the schedule of fee stipulated by the DIAC.

7. The arbitrator shall furnish the requisite disclosure under section 12 of the Arbitration and Conciliation Act, 1996 within one week of entering reference.

8. Petition is disposed of in the above terms.

SANJEEV SACHDEVA, J.

                                      MAY 12, 2022/rk


Signature Not Verified
                                      ARB.P.188/2022                                           Digitally Signed 2
                                                                                               By:JUSTICE SANJEEV
Digital Signed By:KUNAL                                                                        SACHDEVA
MAGGU                                                                                          Signing Date:12.05.2022
Signing Date:13.05.2022 12:13:30                                                               22:08
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.