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Judgment
Sanjeev Sachdeva, J
Petitioner seeks appointment of Arbitral Tribunal pursuant to Deed of Settlement dated 20.12.2017.
Learned counsel appearing for the respondent submits that without prejudice to her rights and contentions, respondent has no objection to appointment of an Arbitral Tribunal.
Since the parties are agreeable to reference of their disputes to arbitration, the petition is allowed.
Accordingly, with the consent of the parties, Ms. Bimla Makin, former District & Sessions Judge Delhi (Mobile # +91 9910384624; email: bimlamakin@gmail.com) is appointed as the Sole Arbitrator to adjudicate the claims and counter-claims, if any, of the parties.
The fees of the learned Arbitrator shall be as per the Fourth Schedule of the Arbitration and Conciliation Act, 1996.
The Arbitrator shall furnish the requisite disclosure under section 12 of the Arbitration and Conciliation Act, 1996 within two weeks of entering reference.
Petition is disposed of in the above terms.
The next date i.e. 13.05.2022 is cancelled.