Delhi High Court - Orders
Chem Academy Pvt. Ltd vs Praveen Malik on 27 May, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 656/2022
CHEM ACADEMY PVT. LTD ..... Petitioner
Through: Mr. Murari Tiwari and Mr. Surya
Kant Vyas, Advocates.
versus
PRAVEEN MALIK ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 27.05.2022 I.A. 8582/2022 (for exemption) Exemption allowed, subject to all just exceptions. This application stands disposed of.
ARB.P. 656/20221. By way of this petition under Section 11 of the Arbitration and Conciliation Act, 1996, the petitioner seeks appointment of an arbitrator to adjudicate the disputes between the parties under an agreement dated 08.09.2021, whereby the respondent was appointed as a member of the faculty of the petitioner.
2. My attention is drawn to the arbitration agreement contained in clause 11.1 of the said agreement. Mr. Murari Tiwari, learned counsel for the petitioner, submits that the petitioner has also invoked the arbitration proceedings by way of a communication through counsel dated Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:28.05.2022 06:52:17 ARB.P. 656/2022 Page 1 of 2 23.02.2022. The respondent has also responded through counsel on 21.03.2022 and declined the reference.
3. Issue notice to the respondent through all permissible modes, dasti in addition. Affidavit of service be filed within two weeks.
4. If the respondent wishes to oppose the petition, he may file a reply within three weeks after service positively.
5. List on 04.08.2022.
PRATEEK JALAN, J MAY 27, 2022 'vp' Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:28.05.2022 06:52:17 ARB.P. 656/2022 Page 2 of 2