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Judgment
This is a petition filed under section 14(1)(a) read with Section 15(2) of the Arbitration and Conciliation Act, 1996 (“1996 Act”) for substitution of the Arbitrator who was arbitrating on the disputes between the parties as he has recused from arbitration.
Accordingly, this Court appoints Mr. Sameer Sharma, Adv. (Cell: 9213857759) as the Arbitrator to arbitrate on the disputes between the parties.
The arbitration shall take place on the terms and conditions contained in the order dated 22 January 2024 in Arb. Pet. 784/2023.
The arbitration shall be under the aegis of the Delhi International Arbitration Centre (DIAC) and shall abide by its rules and regulations.
The fee of the learned Arbitrator shall be as per the schedule of fees fixed by the DIAC.
The learned Arbitrator shall also file the requisite disclosure under Section 12 of the 1996 Act within a week of entering on reference.
The petition stands disposed of in the aforesaid terms.