Fox & Mandal represented Karan Paul before the Punjab & Haryana High Court in a significant arbitration matter arising out of the ownership and management dispute in KPH Dream Cricket Private Limited, the company that owns the Indian Premier League (IPL) franchise Punjab Kings.
The Punjab & Haryana High Court appointed Justice Harinder Singh Sidhu (Retd.) as the sole arbitrator to adjudicate Karan Paul’s claim to the Chairmanship of KPH Dream Cricket Private Limited. The appointment was sought by Karan Paul and supported by Preity Zinta, while being opposed by Mohit Burman and Ness Wadia.
Karan Paul was represented by Fox & Mandal, with Senior Advocate Puneet Bali, along with Kunal Vajani, assisted by Shubhang Tandon and Ishan Puri, instructed by Vipul Joshi. The Fox & Mandal team played a key role in advancing the case for neutral arbitration in a dispute.
Mohit Burman was represented by Senior Advocate Amit Jhanji, along with Ankur Saigal, instructed by Shrey Goyal, while Senior Advocate Anand Chhibbar, instructed by Amitabh Tewari, appeared for Ness Wadia. Senior Advocate Sangram Saron, assisted by M. B. Rajwade, appeared for Preity Zinta in support of the arbitration appointment.
The High Court’s order marks a crucial procedural milestone in the dispute and underscores Fox & Mandal’s continued presence in high-stakes commercial and shareholder litigation involving marquee corporate and sporting entities.