Delhi High Court - Orders
M/S Uconcepts Solutions Llp vs M/S Bubble Clean Llp on 14 July, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 822/2020
M/S UCONCEPTS SOLUTIONS LLP ..... Petitioner
Through Ms Pallavi Pratap, Advocate.
versus
M/S BUBBLE CLEAN LLP ..... Respondent
Through None.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 14.07.2021 [Hearing Held Through Videoconferencing]
1. By an order dated 15.04.2021, this Court had proposed to appoint Mr G. Tushar Rao, Senior Advocate (Mobile No.9810708121) as the Sole Arbitrator to adjudicate the disputes between the parties.
2. The learned counsel appearing for the petitioner states that he has since furnished his consent and also made the necessary disclosure in terms of Section 12(1) of the Arbitration and Conciliation Act, 1996, however, the same is not on record. The learned counsel appearing for the petitioner has shared the same on screen. The said declaration does not indicate that there are any justifiable grounds to doubt his independence and impartiality.
3. Accordingly, Mr G. Tushar Rao, Senior Advocate is appointed as the Sole Arbitrator to adjudicate the disputes in terms of the order dated 15.04.2021.
4. The learned counsel appearing for the petitioner shall file the consent letter/declaration received from Mr G. Tushar Rao, Senior Advocate, with Signature Not Verified Digitally Signed By:DUSHYANT RAWAL this Court during the course of the day.
5. No further orders are required to be passed in the present petition. The same is disposed of accordingly.
VIBHU BAKHRU, J JULY 14, 2021 nn Signature Not Verified Digitally Signed By:DUSHYANT RAWAL