Delhi High Court - Orders
M/S. Sinoea Technological Engineering ... vs M/S. Aaron Enc Private Limited on 15 September, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 522/2024
M/S. SINOEA TECHNOLOGICAL ENGINEERING INDIA PVT.
LTD. .....Petitioner
Through: Mr. Raj Kumar, Ms. Aarushi Rohilla,
Mr. Rukban Tyagi and Ms. Chanchal
Sharma, Advocates
versus
M/S. AARON ENC PRIVATE LIMITED .....Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 15.09.2025
1. This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator to adjudicate the disputes between the parties.
2. The brief facts of the case are that the petitioner entered into a Contract Agreement dated 10.02.2020 with the respondent read with respondent's other communications pertaining to the subcontract part of the works to be executed under the Main Contract namely Clean Room Work.
3. As per the petitioner, the petitioner discharged its obligations and has outstanding amount against the respondent.
4. The said Contract Agreement contained arbitration clause being Clause 17.2 which reads as under:
"17.2 ARBITRATION All question, difference or disputes whatsoever which may arise between CLIENT and CONTRACTOR or their respective 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 26/09/2025 at 22:29:18 representatives in connection with the terms and conditions stated in this Agreement whether as to construction or otherwise, shall be referred to arbitration of there Arbitrators to be appointed in accordance with the provisions of the Indian Arbitration and Conciliation Act, 1996 or any re-enactment or statutory modification thereof for the time being in force. The decision of the Arbitrators or majority of them shall be final and binding on the parties. The arbitration proceedings shall be conducted in English language with a help of Korean interpreter/translation and all documents shall be submitted in English. The venue of arbitration shall be Bangalore."
5. Since there were disputes between the parties, the petitioner invoked arbitration vide legal notice dated 23.02.2024 and thereafter filed the present petition.
6. As per the documents on record, the e-mail ID of the respondent is [email protected].
7. The respondent has been served at the said e-mail ID. Despite service there is nobody appearing on behalf of the respondent.
8. I am satisfied that there is a valid arbitration clause and there are disputes pending between the parties which need to be settled through arbitration mechanism.
9. For the said reasons, the petition is allowed and disposed of with the following directions:
i) Ms. Shilpa Ohri (Advocate) (Mob. No. 9871900539) is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.
ii) The arbitration will be held under the aegis and rules of the Delhi 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 26/09/2025 at 22:29:18 International Arbitration Centre, Delhi High Court, Sher Shah Road, New Delhi (hereinafter, referred to as the 'DIAC').
iii) The remuneration of the learned Arbitrator shall be in terms of DIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018.
iv) The learned Arbitrator is requested to furnish a declaration in terms of Section 12 of the Act prior to entering into the reference.
v) It is made clear that all the rights and contentions of the parties, including as to the arbitrability of any of the claim, any other preliminary objection, as well as claims/counter-claims and merits of the dispute of either of the parties, are left open for adjudication by the learned arbitrator.
vi) The petitioner shall approach the learned Arbitrator within two weeks from today.
JASMEET SINGH, J SEPTEMBER 15, 2025/DM 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 26/09/2025 at 22:29:18