Delhi High Court - Orders
Jvs Rathi vs Bptp Ltd on 1 March, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 795/2022
JVS RATHI ..... Petitioner
Through: Mr. Mohit Kr. Sharma, Adv.
versus
BPTP LTD ..... Respondent
Through: Mr. Kaushik Poddar and Mr. Aditya
Samaddar, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 01.03.2023 IA No.774/2023
1. Vide order dated 14.10.2022, this court disposed of the present petition and appointed an independent Sole Arbitrator to adjudicate the disputes between the parties. Subsequently, however, the Sole Arbitrator appointed by this court expressed her inability to act as a Sole Arbitrator and recused herself in the matter. Accordingly, the present application has been filed seeking appointment of another Sole Arbitrator to adjudicate the disputes between the parties.
2. Respective counsel for the parties are in agreement that a substitute Sole Arbitrator be appointed to adjudicate the disputes between the parties.
3. Accordingly, with the consent of parties, Ms. Gayatri Verma, Advocate (Mob. 9971786665) is appointed as the Sole Arbitrator to adjudicate the disputes between the parties.
4. The learned Sole Arbitrator may proceed with the arbitration proceedings subject to furnishing to the parties requisite disclosures as Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:06.03.2023 11:57:47 required under Section 12 of the Arbitration and Conciliation Act, 1996, and in the event there is any impediment to the appointment on that count, the parties are given liberty to file an appropriate application in this court.
5. The learned Sole Arbitrator shall be entitled to fee in accordance with Fourth Schedule to the A&C Act; or as may otherwise be agreed to between the parties and the learned Sole Arbitrator.
6. The present application stands disposed of in the aforesaid terms.
SACHIN DATTA, J MARCH 1, 2023/cl Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:06.03.2023 11:57:47