Delhi High Court - Orders
National Research Development ... vs Chromous Biotech Pvt Ltd on 23 May, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 622/2022 & I.A. 8109/2022
NATIONAL RESEARCH DEVELOPMENT CORPORATION &
ANR.
..... Petitioner
Through: Mr. Rama Shankar, Adv. with
Mr. Paras Manchanda, Assistant Law
Officer
versus
CHROMOUS BIOTECH PVT LTD
..... Respondent
Through: Mr. Balaji Subramanian, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 23.05.2022 I.A. 8109/2022 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
ARB.P. 622/20221. This petition has been filed by the petitioners under Section 11(5) of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator.
2. Mr. Balaji Subramanian, Advocate appears for the respondent and concedes that dispute exist between the parties which need to be adjudicated by an Arbitrator. He gives his consent for appointment of an Arbitrator.
3. Accordingly, the dispute between the parties is referred to arbitration and Justice Pratibha Rani, Retired Judge of this Court (Mobile No.9910384626) is appointed as an Arbitrator, who shall adjudicate Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:26.05.2022 10:51:13 the disputes between the parties including claims and counter claims if any. The appointment of the learned Arbitrator shall be regulated by the Arbitration and Conciliation Act, 1996 including the IVth Schedule.
4. The parties shall appear before the learned Arbitrator on July 19, 2022 at 4.30 PM for a preliminary hearing. A copy of this order shall also be sent to the learned Arbitrator for information.
5. The petition is disposed of.
V. KAMESWAR RAO, J MAY 23, 2022/aky Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:26.05.2022 10:51:13