Delhi High Court - Orders
Stup Consultants Private Limited vs Voyants Solutions Private Limited on 18 April, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 30/2023, I.A. 7148/2023
STUP CONSULTANTS PRIVATE LIMITED ..... Petitioner
Through: Mr. Tishampati Sen, Ms.
Riddhi Sancheti, Mr. Anurag
Anand & Ms. Tasmiya T.,
Advs.
versus
VOYANTS SOLUTIONS PRIVATE LIMITED
..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 18.04.2023 The present petition has been moved under Section 14 of the Arbitration and Conciliation Act, 1996 for termination of the mandate of the Tribunal on account of it being described as a unilateral appointment. Learned counsel would contend that in light of the principles enunciated in Perkins Eastman Architects DPC vs. HSCC (India) Ltd. [(2020) 20 SCC 760], the appointment would not sustain.
Consequently, let learned counsel for the petitioner take steps for service upon the respondent through all permissible modes including via approved courier service. The petitioner is additionally granted liberty to serve the respondent through counsel who represents them before the Arbitral Tribunal.
List again on 24.04.2023.
YASHWANT VARMA, J.
APRIL 18, 2023 neha Signature Not Verified Digitally Signed By:NEHA Signing Date:20.04.2023 02:38:22