Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 961/2025
Date of Decision: 27.11.2025
IN THE MATTER OF:
M/S POURING POUNDS INDIA
PRIVATE LIMITED .....Petitioner
Through: Mr. Raghav Wadhwa, Mr. Amitjot
Chadha, Ms. Jahnvi Ghai and Ms.
Anjali Jain, Advs.
versus
KUZALIN SERVICES PRIVATE LIMITED .....Respondent
Through: Mr. Rajiv Dewan and Mr. Raunak
Gupta, Advs.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
J U D G E M E N T
PURUSHAINDRA KUMAR KAURAV, J. (ORAL)
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.
2. The dispute between the parties has arisen from market agreement
dated 20.09.2022. The parties have admitted that an arbitration clause i.e.
Clause 15, exists in the agreement between the parties and have also
mutually consented to the appointment of an arbitrator. The said clause is
Signature Not Verified
Signature Not Verified
Signed
By:PURUSHAINDRA
KUMAR KAURAV
Signed By:AMIT KUMAR
SHARMA
Signing Date:03.12.2025
17:33:17
ARB.P. 961/2025 Page 1 of 2
extracted as under:
“ 15. GOVERNING LAW AND DISPUTE RESOLUTION:
This Agreement shall be construed, interpreted and governed by the laws
of India and for all purposes only the courts at New Delhi shall have the
exclusive jurisdiction. Any dispute arising out of or related to or connected
with any provisions under this contract shall be resolved as per the Indian
Arbitration & Conciliation Act 1996. The arbitration proceedings shall be
conducted in New Delhi. The language of arbitration shall be English.”
3. Accordingly, Ms. Ruchika Sharma, Advocate (Mobile No.+91
9811663159, e-mail id: ruchikasharmaba@gmail.com ) is being appointed
as the Sole Arbitrator to adjudicate upon the inter se disputes between the
parties.
4. The arbitration would take place under the aegis of the Delhi
International Arbitration Centre (DIAC) and in terms of its rules and
regulations. The Sole Arbitrator shall be entitled to fees as per the Schedule
of Fees maintained by the DIAC.
5. The Sole Arbitrator is also requested to file the requisite disclosure
under Section 12 (2) of the Act within a week of entering on reference.
6. 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.
7. 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.
8. Accordingly, the instant petition stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J
NOVEMBER 27, 2025/ aks/mj
Signature Not Verified
Signature Not Verified
Signed
By:PURUSHAINDRA
KUMAR KAURAV
Signed By:AMIT KUMAR
SHARMA
Signing Date:03.12.2025
17:33:17
ARB.P. 961/2025 Page 2 of 2