Delhi High Court - Orders
Mr. Madhav Sureka vs Footprints Childcare Pvt Ltd And Anr on 27 October, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1776/2025
MR. MADHAV SUREKA .....Petitioner
Through: Mr. Shreedhar Gaggar, Advocate
versus
FOOTPRINTS CHILDCARE PVT LTD AND
ANR .....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 27.10.2025
1. The present petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 ('the Act') seeking appointment of a Sole Arbitrator for the adjudication of the disputes between the parties arising out of Term Sheet dated 28th May, 2024 entered into between the parties for the establishment of a learning pre-school and day-care center under the brand 'Footprints'.
2. Counsel for the petitioner states that the Term Sheet contains an arbitration clause, which provides for adjudication of any disputes arising between the parties by arbitration.
3. He further states that since there were disputes between the parties, the petitioner sent a notice dated 25th August, 2025 to the respondents under Section 21 of the Act, invoking the aforesaid arbitration clause.
4. The respondents replied to the aforesaid notice denying refund of the said consideration amount and refusing to accept the petitioner's proposed ARB.P. 1776/2025 Page 1 of 2 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 28/10/2025 at 21:54:36 sole arbitrator.
5. Hence, the petitioner has been constrained to approach this Court by way of the present petition.
6. None appears on behalf of the respondents despite advance service.
7. Issue Notice to the respondents through all permissible modes.
8. If the respondents wish to contest the present petition, reply(ies) may be filed within two (2) weeks from today.
9. List on 11th December, 2025.
AMIT BANSAL, J OCTOBER 27, 2025 ds ARB.P. 1776/2025 Page 2 of 2 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 28/10/2025 at 21:54:36