M/S Kanodia Technoplast Limited VsM/S A.P. Trading Company

Suresh Kumar Kait, J

The present petition has been filed by the petitioner under Section 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of

Arbitrator for adjudication of disputes with the respondent.

Petitioner-company, registered under the Companies Act, 1956, claims to be engaged in the business of making laminated pouches for mouth

freshners, tobacco, pan masala and other food items. It claims to have come into business with respondent, a sole proprietorship firm, in April, 2017 for

supply of paper.

According to petitioner, on 18.09.2019, respondent filed an application before the National Company Law Tribunal (NCLT) to initiate Corporate

Insolvency Resolution Process against the petitioner and claimed an amount of Rs.8, 56,07,464/- in default. Upon being served with the notice of the

said application, petitioner on 14.11.2019 filed its reply before the NCLT challenging the claims raised by the respondent herein. Further claimed by

petitioner that during pendency of those proceedings, respondent approached the petitioner to amicably resolve the matter and parties entered into a

Memorandum of Understanding dated 02.03.2020, wherein schedule for making the payments was agreed upon between the parties. Pursuant thereto,

the respondent withdrew the application before NCLT on 03.03.2020.

However thereafter, according to petitioner, due to nationwide lock down in 23.03.2020 and covid pandemic, the petitioner was able to do business

only a limited capacity and therefore, held meetings with respondent and prayed for 18 months moratorium period. It was agreed that in terms of

Memorandum of Understanding dated 02.03.2020, petitioner shall make the payment of agreed amount in easy instalments of Rs.50 Lacs per month,

however, respondent presented the cheques handed over by the petitioner to the respondent for encashment and initiated proceedings under Section

138 of the Negotiable Instruments Act, 1881.

Thereafter, petitioner claims to have invoked vide Notice dated 21.01.2021 in terms of Clause-13 of the aforesaid Memorandum of Understanding

dated 02.03.2021. However, since no reply thereto was received by the petitioner, therefore, the present petition is filed seeking appointment of an

Arbitrator by this Court.

Mr.Anirudh Bakhru, Advocate, entered appearance on behalf of respondent and filed reply to the present petition. In the reply, respondent has

disputed the averments made in the present petition as well as claims raised by the petitioner. During the hearing, it was submitted that the petitioners

gave false representations that the entire outstanding amount shall be released, however, only a meagre amount was paid to the respondent.

Pertinently, existence of Memorandum of Understanding dated 02.03.2021 is not disputed. It is also not disputed that the disputes between the

parties are arbitrable in terms of Clause-13 thereof and that petitioner has invoked arbitration vide notice dated 21.01.2021. Though the parties have

disputed the claims raised by the other side, however, have jointly consented to appointment of Mr. Justice (Retd.) J.R.Midha as Arbitrator in this

case.

Accordingly, Justice (Retd.) J.R.Midha (Mobile: 9910384619) is appointed the sole Arbitrator to adjudicate the dispute between the parties.

The arbitration shall be conducted under the Delhi International Arbitration Centre (DIAC). The fee of the Arbitrator shall be in accordance with

the Schedule of Fees prescribed under the Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018.

The learned Arbitrator shall ensure compliance of Section 12 of Arbitration and Conciliation Act, 1996 before commencing the arbitration.

The present petition and pending application, if any, are accordingly disposed of.