$~O-35 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 1462/2025 Date of Decision: 17.10.2025 IN THE MATTER OF: TATA CAPITAL LIMITED .....Petitioner Through: Mr. Varun Bedi and Ms. Swati Ahalawat, Advs. versus DINESH KAPOOR .....Respondent Through: None. CORAM: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV JUDGEMENT PURUSHAINDRA KUMAR KAURAV, J. (ORAL) 1. The present petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 (the Act), seeking appointment of an Arbitrator, to adjudicate upon the disputes that have arisen between the parties. 2. The petitioner has placed on record the affidavit of service, the same is extracted as under: “1. That I am the Authorized Representative of the Petitioner Company in the above noted case and well conversant with the facts and circumstances of the same, hence competent to swear the present affidavit. 2. That the copy of the entire paper book along the all annexures has been sent to the Respondent through speed post vide consignment number ED952620619IN, ED952620605IN and through courier vide consignment no. 25039200421745, 25039200421746 as per the tracking report the same has been shown to be delivered to the Respondent. Copy of the receiptalong with their tracking report is annexed herewith and marked as ANNEXURE A (Colly} 3. That the entire paper book was also sent by the Petitioner to the Respondent through email dated 13.10.2025 and as per the records the mail sent to the Respondent on email id mahajanshawltrader@gmail.com has been delivered to the Respondent and has not been bounced and further the copy of the entire paper book was also sent to the Respondent on the mobile no. 7986559156 which has also been delivered to the Respondent. Copy of the email dated 13.10.2025 sent by the Petitioner to the Respondent and whts app screen shot is annexed herewith and marked as ANNEXURE B (Colly} 4. That certificate under Section 63(4) OF THE BHARATIYA SAKSHYA ADHINIYAM, 2023 is also annexed herewith.” 3. It is, thus, seen that despite service of notice, no one appears on behalf of the respondents. 4. The facts of the present case indicate that the respondent had availed a sanctioned and disbursed Business Loan of Rs. 20,00,000/- (Rupees Twenty Lakhs only) from the petitioner under a Loan Agreement dated 29.04.2024, bearing loan account no. TCFBL0363000012870032, executed at Ludhiana. However, it is the case of the petitioner that after availing of the said loan facility, the respondent failed to maintain the requisite financial discipline and did not adhere to the agreed terms and conditions of repayment. It is further contended that despite several reminders and demands made by the petitioner, the respondent willfully neglected and failed to repay the outstanding loan amount along with the applicable interest. Consequently, the petitioner was compelled to recall the loan facility through a Legal Notice dated 13.06.2025, thereby calling upon the respondent to pay an outstanding sum of Rs. 16,20,447/- (Rupees Sixteen Lakhs Twenty Thousand Four Hundred and Forty-Seven only) along with contractual interest accrued thereon. 5. Furthermore it is contended by the petitioner that in light of the respondent’s continued default and failure to comply, the petitioner invoked the arbitration clause 9 contained in the Loan Agreement dated 29.04.2024. The arbitration clause i.e. Clause 9 is extracted as under: “9. ARBITRATION If any dispute, difference or claim arises between any of the obligors and the Lender in connection with the Facility or as to the interpretation, validity, implementation or offer of the Facility Documents or as to the rights and liabilities of the parties under the Facility Documents or alleged breach of the Facility Documents or anything done or omitted to be done pursuant to the Facility Documents, the same shall be settled by arbitration by a sole arbitrator to be appointed by any the following institutions: a) The Council for National and International Commercial Arbitration having its office at Unit No. 208, 2nd Floor, Beta Wing, Raheja Towers, No 1113-134, Anna Salai, Chennai- 600002 b) Centre for Online Resolution of Disputes having its office at F-14, 3rd Cross, Manyata Residency, Manyata Tech Park, Bengaluru- 560045 c) The Centre for Alternative Dispute Resolution Excellence having as office at 107C Mulberry Woods, Janatha Colony, Carmeleram Station Road, Doddakannali Bengaluru -500035 d) ADR E-Sarvairs Private Limited having is office at 63, Palace Road, Vasanth Nagar, Bengaluru 560052 e) Madras Alternate Dispute Resolution Centre (MADRC) having its office at C-240, 2nd Floor, 2 nd Avenue, Anna Nagar West, Chennai-600040 f) Lex Carta Private Limited (Just Acl) having its office at T4, 7 th Street, Dr. VSL Estate Phase 2, Thiruvanmiyur, Chennai, Tamil Nadu 600041 g) The Madras Chamber of Commerce & Industry (MCCI), having its office at “Karumuttu Center”, Ist Floor, 634, Anna Salai, Chennai 600035. h) Any arbitral institution designated under the provisions of the Arbitration or Conciliation Act, 1996 (The Act) or any panel of arbitrator maintained under the provisions of that Act Hereinafter referred is as ("Institution”) in accordance with the rules of the Institution as prevailing and as amended from time to time. The arbitration proceedings shall be based on documents only which shall be conducted through exchange of e-mail and/ or any other mode of electronic communication as permitted by the rules of the institution or through an online dispute resolution try the web portal offered by the Institution. The parties hereby agree that the arbitral proceeding shall be conducted in electronic mode and all the pleadings and documents will be exchanged electronically. There shall be no in person and/ or oral hearings except in certain exceptional circumstances as the sole arbitrator may deem fit upon the request of either of the parties. In such instances, the hearings shall be conducted virtually at the sole discretion of the arbitrator. The seat of arbitration for all purposes shall be deemed to be at such place as mentioned in Annexure I of the Agreement. The language of arbitral proceedings shall be English. In the event the arbitrator, to whom the matter is originally referred, resigns or dies or is unable to act for any reason, the Institution shall appoint another person in his/ her place to act as arbitrator who shall proceed with the references from the stage at which it was left by his/ her predecessor. The arbitrator so appointed shall have the power to pass an award also to pass an interim orders/ directors as may be appropriate to protect the interest of the parties pending resolution of the dispute. A certified copy of the award passed by the arbitrator, a digitally signed copy of the same or a scan copy of the same shall be sent to the parties through e-mail or any other electronic including the web portal as the Institution deems fit which shall be considered as a signed copy. All notices, processes and communications between the parties with respect to the arbitration proceedings shall be through mail or any other mode of communication permitted by the institution notwithstanding the notice clause contained in the Agreement which shall continue to apply to all other communications between the parties. It shall be the responsibility of the Lender and Obligor(s) to maintain sufficient space in the emall account and/ or in any other mode of electronic account(s) and also to have supporting applications/ software in their computer/mobile/ any other electronic device to access the electronic documents sent to them. It shall also be the responsibility of the Lender and Obligor(s) to save the emails in the address book. The delivery of emails to spam, promotion, etc., shall also be a deemed delivery. The court at such place as mentioned in Annexure I of the Agreement shall have exclusive jurisdiction in respect of matters arising herein under including any petition for appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996/ application for setting aside the award/ appeal and the Lender/ Obligor(s) shall not object to such jurisdiction. The arbitration shall be conducted under the provisions of the arbitration and Conciliation Act, 1996 together with is amendments, any statutory modifications of re-enactment thereof for the lime being in force. The award of the arbitrator shall be final and binding on all parties concerned. The cost of arbitration shall be home by the Borrower.” 6. The law with respect to the scope and standard of judicial scrutiny under Section 11(6) of the Act has been fairly well settled. This Court in Pradhaan Air Express Pvt Ltd v. Air Works India Engineering Pvt Ltd1, has extensively dealt with the scope of interference at the stage of Section 11. Furthermore, this Court, in Axis Finance Limited Vs. Mr. Agam Ishwar Trimbak2 has held that the scope of inquiry under Section 11 of the Act is limited to a prima facie examination of the existence of an arbitration agreement. Further, it was also reiterated that the objections relating to the arbitrability of disputes are not to be entertained by a referral Court acting under Section 8 or 11 of the Act. The relevant extract of the aforesaid decision reads as under: - 19.In In Re: Interplay , the Supreme Court confined the analysis under Section 11 of the Act to the existence of an arbitration agreement and under Section 8 of the Act to the existence and validity of an arbitration agreement. Under both the provisions, examination was to be made at the touchstone of Section 7 of the Act. Further, issues pertaining to the arbitrability of the dispute fell outside the scope of both Section 11(6A) and Section 8 of the Act. The material part of the judgement of the Supreme Court in In Re: Interplay reads as under: 164. The 2015 Amendment Act has laid down different parameters for judicial review under Section 8 and Section 11. Where Section 8 requires the referral Court to look into the prima facie existence of a valid arbitration agreement. Section 11 confines the Court’s jurisdiction to the examination of the existence of an arbitration agreement. Although the object and purpose behind both Sections 8 and 11 is to compel parties to abide by their contractual understanding, the scope of power of the referral Courts under the said provisions is intended to be different. The same is also evident from the fact that Section 37 of the Arbitration Act allows an appeal from the order of an arbitral tribunal refusing to refer the parties to arbitration under Section 8, but not from Section 11. Thus, the 2015 Amendment Act has legislatively overruled the dictum of Patel Engineering (supra) where it was held that Section 8 and Section 11 are complementary in nature. Accordingly, the two provisions cannot be read as laying down a similar standard. 165. The legislature confined the scope of reference under Section 11(6A) to the examination of the existence of an arbitration agreement. The use of the term “examination” in itself connotes that the scope of the power is limited to a prima facie determination. Since the Arbitration Act is a self-contained code, the requirement of “existence” of an arbitration agreement draws effect from Section 7 of the Arbitration Act. In Duro Felguera (supra), this Court held that the referral Courts only need to consider one aspect to determine the existence of an arbitration agreement – whether the underlying contract contains an arbitration agreement which provides for arbitration pertaining to the disputes which have arisen between the parties to the agreement. Therefore, the scope of examination under Section 11(6A) should be confined to the existence of an arbitration agreement on the basis of Section 7Similarly, the validity of an arbitration agreement, in view of Section 7, should be restricted to the requirement of formal validity such as the requirement that the agreement be in writing. This interpretation also gives true effect to the doctrine of competence-competence by leaving the issue of substantive existence and validity of an arbitration agreement to be decided by arbitral tribunal under Section 16. We accordingly clarify the position of law laid down in Vidya Drolia (supra) in the context of Section 8 and Section 11 of the Arbitration Act. 166. The burden of proving the existence of arbitration agreement generally lies on the party seeking to rely on such agreement. In jurisdictions such as India, which accept the doctrine of competencecompetence, only prima facie proof of the existence of an arbitration agreement must be adduced before the referral Court. The referral Court is not the appropriate forum to conduct a minitrial by allowing the parties to adduce the evidence in regard to the existence or validity of an arbitration agreement. The determination of the existence and validity of an arbitration agreement on the basis of evidence ought to be left to the arbitral tribunal. This position of law can also be gauged from the plain language of the statute. 167. Section 11(6A) uses the expression “examination of the existence of an arbitration agreement.” The purport of using the word “examination” connotes that the legislature intends that the referral Court has to inspect or scrutinize the dealings between the parties for the existence of an arbitration agreement. Moreover, the expression “examination” does not connote or imply a laborious or contested inquiry. On the other hand, Section 16 provides that the arbitral tribunal can “rule” on its jurisdiction, including the existence and validity of an arbitration agreement. A “ruling” connotes adjudication of disputes after admitting evidence from the parties. Therefore, it is evident that the referral Court is only required to examine the existence of arbitration agreements, whereas the arbitral tribunal ought to rule on its jurisdiction, including the issues pertaining to the existence and validity of an arbitration agreement. A similar view was adopted by this Court in Shin-Etsu Chemical Co. Ltd. v. Aksh Optifibre Ltd.” [Emphasis supplied] 20. The effect of In Re: Interplay was further explained by a Three Judge Bench of the Supreme Court in SBI General Insurance Co. Ltd. v. Krish Spinning3 wherein the Court declared Vidya Drolia and NTPC Ltd.’s findings qua scope of inquiry under Section 8 and Section 11 of the Act to no longer be compatible with modern principles of arbitration. The material portions of the judgement read as under: “114. In view of the observations made by this Court in In Re : Interplay (supra), it is clear that the scope of enquiry at the stage of appointment of arbitrator is limited to the scrutiny of prima facie existence of the arbitration agreement, and nothing else. For this reason, we find it difficult to hold that the observations made in Vidya Drolia (supra) and adopted in NTPC v. SPML (supra) that the jurisdiction of the referral Court when dealing with the issue of “accord and satisfaction” under Section 11 extends to weeding out ex-facie non-arbitrable and frivolous disputes would continue to apply despite the subsequent decision in In Re : Interplay (supra). … 118. Tests like the “eye of the needle” and “ex-facie meritless”, although try to minimise the extent of judicial interference, yet they require the referral Court to examine contested facts and appreciate prima facie evidence (however limited the scope of enquiry may be) and thus are not in conformity with the principles of modern arbitration which place arbitral autonomy and judicial non-interference on the highest pedestal.” [Emphasis supplied] 21. Similarly, in BGM and M-RPL-JMCT (JV) v. Eastern Coalfields Ltd4 the Supreme Court succinctly explained the effect of In Re: Interplay on a Referral Court’s powers under Section 11 of the Act. The relevant part of the judgement is as under: 15. … (a) Section 11 confines the Court's jurisdiction to the examination regarding the existence of an arbitration agreement. (b) The use of the term “examination” in itself connotes that the scope of the power is limited to a prima facie determination. (c) Referral Courts only need to consider one aspect to determine the existence of an arbitration agreement — whether the underlying contract contains an arbitration agreement which provides for arbitration pertaining to the disputes which have arisen between the parties to the agreement. Therefore, the scope of examination under Section 11(6-A) should be confined to the existence of an arbitration agreement on the basis of Section 7. Such a legal approach will help the Referral Court in weeding out prima facie non-existent arbitration agreements. (d) The purport of using the word “examination” connotes that the legislature intends that the Referral Court has to inspect or scrutinise the dealings between the parties for the existence of an arbitration agreement. However, the expression “examination” does not connote or imply a laborious or contested inquiry. (e) The burden of proving the existence of arbitration agreement generally lies on the party seeking to rely on such agreement. Only prima facie proof of the existence of an arbitration agreement must be adduced before the Referral Court. The Referral Court is not the appropriate forum to conduct a mini-trial by allowing the parties to adduce the evidence in regard to the existence or validity of an arbitration agreement. The determination of the existence and validity of an arbitration agreement on the basis of evidence ought to be left to the Arbitral Tribunal. (f) Section 16 provides that the Arbitral Tribunal can “rule” on its jurisdiction, including the existence and validity of an arbitration agreement. A “ruling” connotes adjudication of disputes after admitting evidence from the parties. Therefore, when the Referral Court renders a prima facie opinion, neither the Arbitral Tribunal, nor the Court enforcing the arbitral award is bound by such a prima facie view. If a prima facie view as to the existence of an arbitration agreement is taken by the Referral Court, it still allows the Arbitral Tribunal to examine the issue in depth. [Emphasis supplied] 22. Thus from the above-mentioned authorities it is clear that a Court’s scope of inquiry under Section 11 of the Act has been limited to a prima facie examination of the existence of an arbitration agreement while the adjudication under Section 8 is to be made for both existence and validity. Further, the examination so undertaken under both the said provisions must be within the confines of Section 7 of the Act. Objections relating to arbitrability of disputes are not to be entertained by a referral Court acting under Section 8 or 11 of the Act.” 7. It is, thus, seen that a dispute has arisen between the parties and there exists an arbitration clause, therefore, there is no impediment in appointing the Arbitrator. 8. In view of the fact that disputes have arisen between the parties and there is an arbitration clause in the contract, this Court appoints Mr. Varun Mohan, Advocate (Mobile No: +91 9643728966, e-mail id: varun_mohan@outlook.com ) as the sole Arbitrator. 9. The Sole Arbitrator may proceed with the arbitration proceedings, subject to furnishing to the parties the requisite disclosures as required under Section 12 of the Act. 10. The Sole Arbitrator shall be entitled to fee in accordance with the IVth Schedule of the Act or as may otherwise be agreed to between the parties and the learned Sole Arbitrator. 11. The parties shall share the arbitrator's fee and arbitral cost, equally. 12. 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. 13. Needless to state, nothing in this order shall be construed as an expression of opinion of this Court on the merits of the controversy. All rights and contentions of the parties in this regard are reserved. Let the copy of the said order be sent to the Sole Arbitrator through the electronic mode as well. Accordingly, the instant petition stands disposed of. PURUSHAINDRA KUMAR KAURAV, J OCTOBER 17, 2025 aks/sph 1 2025 SCC OnLine Del 3022 2 2025:DHC:7477 3 2024 SCC OnLine SC 1754 4 2025 SCC OnLine SC 1471 --------------- ------------------------------------------------------------ --------------- ------------------------------------------------------------ Page 1 of 10