Delhi High Court - Orders
Sis Cash Services (Private) Limited & ... vs Bls E-Solutions Private Limited & Anr on 23 September, 2020
Author: Rekha Palli
Bench: Rekha Palli
$~OS-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 417/2020
SIS CASH SERVICES (PRIVATE) LIMITED & ANR.
..... Petitioners
Through: Mr.Anupam Kishore Sinha, Adv.
versus
BLS E-SOLUTIONS PRIVATE LIMITED & ANR...... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 23.09.2020 IA 8468/2020
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
ARB.P. 417/20203. This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes which have arisen between the parties in relation to agreement dated 03.10.2017 (signed on 18.05.2018).
5. Learned counsel for the petitioner submits that upon disputes having arisen between the parties, the petitioner invoked arbitration vide its notice dated 18.03.2020, but the respondents have shown their reluctance to agree for appointment of an Arbitrator. He therefore, prays that an independent Arbitrator be appointed by this Court.
6. Upon the petitioner filing process fee within five days, issue notice to Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:23.09.2020 15:15:14 the respondents by electronic means returnable on 12.11.2020 on the email address furnished by the petitioner in the memorandum of parties.
7. Reply, if any, be filed within three weeks. Rejoinder thereto, if any, be filed within one week thereafter.
REKHA PALLI, J SEPTEMBER 23, 2020 gm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:23.09.2020 15:15:14