Delhi High Court - Orders
Shantanu Investment Pvt. Ltd vs Tdi Infrastructure Pvt. Ltd on 14 May, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 29/2019
SHANTANU INVESTMENT PVT. LTD. ..... Petitioner
Through: Mr. Arvind Dhingra, Adv.
versus
TDI INFRASTRUCTURE PVT. LTD. ..... Respondent
Through: Ms. Akanksha Choudhary, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 14.05.2019
1. Ms. Akanksha Choudhary, who, appears for the respondent, submits that she has instructions to agree to the appointment of an independent Arbitrator by this Court.
2. Counsel for the petitioner submits likewise.
3. Accordingly, Mr. Ram Bhagat Singh, Former ADJ, Delhi (Cell No.9910384748) is appointed as an Arbitrator in the matter.
4. Learned Arbitrator will be paid his fees in consonance with the provisions of the Fourth Schedule appended to the Arbitration and Conciliation Act, 1996 (in short „1996 Act‟).
5. Needless to say, before entering upon the reference, the learned Arbitrator will file a declaration in terms of Section 12 read with attendant provisions of the 1996 Act.
6. For the convenience of the learned arbitrator, the mobile numbers of the counsel for the parties are set forth hereinbelow:
ARB.P. 29/2019 Pg.1 of 2
(i) Mr. Arvind Dhingra, Advocate for the petitioner: (Mobile
No.9810308483).
(ii) Ms. Akanksha Choudhary, Advocate for respondent: (Mobile
No.9871403731).
7. The Registry will dispatch a copy of this order to the learned arbitrator.
8. Dasti.
RAJIV SHAKDHER, J
MAY 14, 2019/pmc
ARB.P. 29/2019 Pg.2 of 2