High CourtsSingle Bench

M/S Promax Power Ltd vs M/S Tahal Consulting Engineers India Pvt Ltd

Delhi High Court · Decided on 28 April 2022 · Citation: (2022) 04 DEL CK 0220

HON’BLE JUDGES
Sanjeev Sachdeva, J
ACTS & SECTIONS REFERRED
Arbitration And Conciliation Act, 1996 — Section 12
RESULT
Disposed Of
CASE NUMBER
Arbitration Petition No. 493 Of 2022, I.A. No. 6530 Of 2022
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

8 paragraphs · 181 words

Sanjeev Sachdeva, J

1.

Petitioner seeks reference of dispute to arbitration in terms of sub-contract agreement dated 27.01.2021.

2.

Issue notice.  Notice is accepted by learned counsel for respondent.

3.

Learned counsel for respondent submits that petitioner has not invoked arbitration but respondent had invoked arbitration vide notice dated 16.04.2022.  However, without prejudice to their respective stands, learned counsel for parties pray that the dispute be referred to arbitration.

4.

In view of the above and with the consent of the parties and without prejudice to their rights and contentions, Mr. G.P. Mittal, former Judge of this Court (Mobile # +91 99103 84619; email: gpmittal@gmail.com) is appointed as the sole Arbitrator. The Arbitral tribunal shall entertain the claims and counter claims, if any, of the parties.

5.

The fees of the learned Arbitrator shall be as per the Fourth Schedule of the Arbitration and Conciliation Act, 1996.

6.

The Arbitrator shall furnish the requisite disclosure under section 12 of the Arbitration and Conciliation Act, 1996 within two weeks of entering reference.

7.

The petition is disposed of in the above terms.