SURJEET SINGH Vs. SUNEET FINMAN PVT. LTD.

JUDGEMENT

(1.) Petitioner seeks reference to arbitration the disputes emanating out of loan agreement dtd. 9/8/2012.

(2.) Learned counsel for the respondent submits that without prejudice to the rights and contentions and without prejudice to the rights of the respondent to raise a counter claim, he has no objection if this court refers the disputes to the Delhi International Arbitration Centre.

(3.) In view of the above and with the consent of the parties, the disputes are referred to the Delhi International Arbitration Centre (DIAC), which would appoint an arbitrator to arbitrate the disputes.