Delhi High Court - Orders
M/S Educomp Solutions Limited vs Bal Mandir Sr. Secondary School & Anr on 10 July, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 941/2025
M/S EDUCOMP SOLUTIONS LIMITED .....Petitioner
Through: Ms. Priya Darshan Kumar, Adv.
versus
BAL MANDIR SR. SECONDARY SCHOOL & ANR.
.....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 10.07.2025 I.A. 15917/2025-EX.
Allowed subject to all just exceptions.
The application stands disposed of.
ARB.P. 941/20251. This is a petition filed under section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes between the parties arising out of Prior Agreement dated 14.09.2011 and an Agreement for additional ETECs dated 18.05.2012.
2. The Prior Agreement contains arbitration clause being Clause 9.1.
3. Since there were disputes between the parties, the petitioner invoked arbitration vide legal notice dated 27.03.2025 as the earlier arbitration proceedings were set aside in view of the judgment of "Perkins Eastman Architects DPC & Ors. vs. HSCC (India) Ltd." (2020) 20 SCC 760.
4. For the said reasons, issue notice to the respondents through all modes including electronic on the petitioner taking steps within 1 week from today, returnable on 19.09.2025.
JASMEET SINGH, J JULY 10, 2025 / (MS) This is a digitally signed order.
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