Delhi High Court - Orders
Kone Elevator India Pvt Ltd vs Shapoorji Pallonji And Company Pt Ltd on 11 February, 2026
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1837/2025
KONE ELEVATOR INDIA PVT LTD .....Petitioner
Through: Mr. Kunal Kher & Mr. Manuj
Gautam, Advs.
versus
SHAPOORJI PALLONJI AND COMPANY
PT LTD .....Respondent
Through: Mr. Babit Singh Jamwal, Adv.
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 11.02.2026
1. The present petition is filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short „the Act‟) for appointment of an arbitrator.
2. Learned counsel for the respondent on instructions has no serious objection for referring the matter to arbitration.
3. Learned counsels for the parties agree to the appointment of Shri Arun Kumar Arya, District and Sessions Judge (Retd.), as the sole arbitrator.
4. The petition is allowed and Shri Arun Kumar Arya, District and Sessions Judge (Retd.) (Mobile No. 9910384687), is appointed as the sole arbitrator for adjudication of the disputes which have arisen between the parties.
5. Arbitral proceedings will be held under the aegis of Delhi International Arbitration Centre (DIAC). Fee of the Arbitrator shall be fixed This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/02/2026 at 20:43:34 as per fee schedule.
6. Before entering upon reference, the learned Arbitrator will comply with Section 12 of the Act.
7. It is made clear that since this Court has not expressed any opinion on the merits of the rival claims of the parties, it will be open for the parties to file their respective claims/counter claims before the learned Arbitrator which will be considered in accordance with law.
8. The parties if so desire may attempt to resolve the disputes amicably.
9. A copy of this order be forwarded to the learned Arbitrator for information.
AVNEESH JHINGAN, J FEBRUARY 11, 2026 'ha' This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/02/2026 at 20:43:34