Delhi High Court - Orders
M/S Morani Moto Parts Private Limited vs M/S Mobis India Limited on 6 November, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~19 and 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1164/2023, I.A. 22009/2023
+ ARB.P. 1173/2023, I.A. 22046/2023
M/S MORANI MOTO PARTS PRIVATE LIMITED..... Petitioner
Through: Mr. Abdullah Tanveer and Mr.
Sandeep Chilana, Advs.
versus
M/S MOBIS INDIA LIMITED ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 06.11.2023 I.A. 22008/2023 in ARB.P. 1164/2023 (exemption) I.A. 22045/2023 in ARB.P. 1173/2023 (exemption) Exemptions are allowed subject to all just exceptions Applications stand disposed of.
ARB.P. 1164/2023 and ARB.P. 1173/2023
1. The present arbitration petitions have been filed under Section 11 of the Arbitration and Conciliation Act, 1996 (herein referred to as "the A&C Act") seeking appointment of sole Arbitrator for adjudication of inter-se disputes between the parties arising out of the Distributorship agreement dated 24.11.2017.
2. The said agreement has duly been stamped and contains the arbitration clause/article 38 which provides the arbitration in the 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 06/11/2023 at 23:40:50 jurisdiction of the Delhi Courts.
3. The arbitration clause/article has duly been invoked vide notice dated 29.12.2021.
4. Issue notice to the respondent through all permissible modes upon taking steps by the petitioner, returnable on 05.01.2024.
DINESH KUMAR SHARMA, J NOVEMBER 6, 2023 Pallavi 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 06/11/2023 at 23:40:50