Delhi High Court - Orders
Agson Global Private Limited vs Dtdc Express Ltd on 18 June, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. P. 213/2020, IA 4602/2020
AGSON GLOBAL PRIVATE LIMITED
..... Petitioner
Through: Mr. Sameer Rohatgi, Adv.
with Mr. Namit Suri,
Mr. Dipender Chauhan,
Mr. Kunal Kumar,
Mr. Akshit Pradhan &
Ms. Purnima Singh, Advs.
versus
DTDC EXPRESS LTD. ..... Respondent
Through: Ms. Shreya Munoth, Adv.
with Ms. Shreiya
Maheshwari, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 18.06.2020 This matter is being heard through video-conferencing. IA 4602/2020 (by petitioner seeking exemption from attestation of affidavits / statement of truth by way of affidavit) For the reasons stated in the application, the same is allowed and petitioner is exempted from attestation of affidavits / statement of truth by way of affidavit. Application is disposed of.
ARB. P. 213/20201. This is a petition filed under Section 11 of the Arbitration & Conciliation Act, 1996.
2. Ms. Shreya Munoth, Adv. appears for the respondent, gives her no objection for appointment of an Arbitrator.
3. Noting the said submission, this Court appoints Justice R.K. Gauba, a Retired Judge of this Court, as the sole Arbitrator. His appointment shall be regulated by the Rules of the DIAC. The parties shall be at liberty to take all pleas available to them, both on facts and in law. The learned sole Arbitrator shall be at liberty to hold the proceedings through video conferencing. The parties shall also be at liberty to call the learned sole Arbitrator for fixing the proceeding for preliminary hearing on his mobile No.9650411919.
4. Let a copy of this Order be sent to Justice R.K. Gauba (Retd.) for information.
5. Petition is disposed of.
V. KAMESWAR RAO, J JUNE 18, 2020/ak