ATUL KUMAR Vs. NAOMI REWARI

JUDGEMENT

(1.) The present petition has been filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of sole Arbitrator.

(2.) Vide order dtd. 12/10/2021, the matter was referred to Delhi High Court Mediation and Conciliation Centre for making an effort to amicably resolve their disputes.

(3.) Today, learned counsel for parties have jointly submitted that parties have amicably settled their disputes before the Delhi High Court Mediation and Conciliation Centre in terms of Settlement Agreement dtd. 13/1/2022.