ANSHUL CHAWLA Vs. TASKUS INDIA PVT. LTD

JUDGEMENT

(1.) All the above three applications have been filed for appointment of Arbitrator in terms of the provisions of Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act of 1996'). In view of the similarity of facts, all three of them are being decided by this common order.

(2.) The applicant in this case namely Anshul Chawla was employed as Human Resource Manager by respondent No.1 under an Employment Agreement dtd. 13/6/2022. However an email was issued to him on 12/2/2025 whereby services of the applicant were initially suspended. Later on, the services of the applicant were terminated w.e.f. from 12/3/2025 pursuant to which a cease-and-desist notice was served upon him on 21/3/2025. The Employment Agreement of the applicant dtd. 13/6/2022 (Annexure A/1) contained a Dispute Resolution clause i.e. Clause No. 13. As such, the applicant invoked the said clause vide notice dtd. 28/7/2025 thereby invoking arbitration. The respondent No.1 vide its reply dtd. 29/8/2025 consented for invocation of arbitration pursuant to which the present application has been filed by the applicant for appointment of Arbitrator in terms of Sec. 11(6) of the Act of 1996.

(3.) The applicant in this case namely Bhagat Singh Bhati was appointed as Senior Manager (Human Resources) pursuant to Agreement of Employment dtd. 10/1/2023. However, on 10/2/2025 his services were terminated. As the Employment Agreement contained Dispute Resolution Clause No.13, as such the applicant invoked arbitration by sending notice dtd. 28/7/2025 thereby seeking appointment of Arbitrator. The respondent No.1 replied to the said notice on 29/8/2025 thereby accepting the invocation of arbitration. As such, this application has been filed under Sec. 11(6) of the Act of 1996.