Delhi High Court - Orders
M/S Silverline Dreams Creations (Opc) ... vs M/S Catchup Technologies Pvt Ltd on 7 May, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 829/2026
M/S SILVERLINE DREAMS CREATIONS (OPC) PVT LTD
.....Petitioner
Through: Mr. Pranav Gupta, Ms. Sanchita Jain,
Ms. Unnati Chauhan and Mr. Ansh
Kulshrestha, Advs.
versus
M/S CATCHUP TECHNOLOGIES PVT LTD .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 07.05.2026 I.As. 12714-15/2026 (Exemption) Allowed, subject to all just exceptions ARB.P. 829/2026
1. The present petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 by the Petitioner seeking appointment of an Arbitrator to adjudicate upon the disputes which have arisen between the parties under the Content Creation Agreements dated 25.01.2022 and 16.03.2022 (hereinafter referred to as "Agreements").
2. It is the case of the Petitioner that under the Agreements Petitioner was engaged by the Respondent for end-to-end production of a web series comprising ten episodes. It is stated that in terms of the Agreements, the Petitioner undertook complete production responsibilities including This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/05/2026 at 20:45:58 shooting, editing, narration, dubbing, captioning and post production. It is stated that the Petitioner has performed its contractual obligations, however, the Respondent has failed to release the payments due and payable to the Petitioner leading to the disputes between the parties.
3. Clause 17.2 of the Agreements contains an arbitration clause by which the parties have agreed to get their disputes adjudicated through arbitration. The said clause specifically indicates that the venue of the arbitration shall be at Delhi and that there is no contradiction indication that the arbitration proceedings shall be conducted elsewhere. A notice under Section 21 of the Arbitration and Conciliation Act, 1996 was sent to the Respondent invoking arbitration on 17.02.2025 which has not been replied to by the Respondent. Petitioner has, thereafter, approached this Court by filing the present Petition.
4. Issue notice.
5. On taking steps, let notice be issued to the Respondents through all permissible modes, including Dasti.
6. List on 23.07.2026.
SUBRAMONIUM PRASAD, J MAY 07, 2026 Rahul This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/05/2026 at 20:45:58