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Judgment
Sanjeev Sachdeva, J
I.A. 6175/2022 (Exemption)
Exemption is allowed subject to all just exceptions.
ARB.P. 473/2022
Petitioner seeks reference of disputes that have arisen out of the Partnership Agreement dated 12.03.2021, to arbitration.
Learned counsel appearing for the respondent submits that without prejudice to their rights and contentions, they have no objection to the disputes being referred to a Sole Arbitral Tribunal.
Accordingly, in view of the above, without prejudice to the rights and contentions of the parties, the disputes are referred to Arbitration.
With the consent of the parties, Ms. Lalit Mohini Bhat, Advocate (Mobile No.+91 9910155009) is appointed as the Sole Arbitrator. The Arbitral tribunal shall 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.