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Judgment
PURUSHAINDRA KUMAR KAURAV, J. (ORAL)
Heard learned counsel appearing for the parties.
The present petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter “the Act”), seeking appointment of an Arbitrator, to adjudicate upon the disputes that have arisen between the parties.
The parties have admitted that an arbitration clause exists in the agreement between the parties and have also mutually consented to the appointment of an arbitrator.
Accordingly, Udai Khanna, Adv. (Mobile No. +91 95409 54431, e-mail id: [email protected]) is being appointed as the Sole Arbitrator to adjudicate upon the inter se disputes between the parties.
The arbitration would take place under the aegis of the Delhi International Arbitration Centre (DIAC) and in terms of its rules and regulations. The learned Arbitrator shall be entitled to fees as per the Schedule of Fees maintained by the DIAC.
The learned arbitrator is also requested to file the requisite disclosure under Section 12 (2) of the Act within a week of entering on reference.
All rights and contentions of the parties in relation to the claims/counter-claims are kept open, to be decided by the Sole Arbitrator on their merits, in accordance with law.
Needless to say, nothing in this order shall be construed as an expression of opinion of this Court on the merits of the controversy between the parties. Let a copy of the instant order be sent to the Sole Arbitrator through electronic mode as well.
Accordingly, the instant petition stands disposed of.