Delhi High Court - Orders
M/S Moneywise Financial Services Pvt ... vs M/S Malad Residency Through Its ... on 28 August, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1321/2024
M/S MONEYWISE FINANCIAL SERVICES PVT LTD.....Petitioner
Through: Ms. Mehvish Khan, Adv.
versus
M/S MALAD RESIDENCY THROUGH ITS PROPRIETOR SH.
THAJUDDIN K M .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 28.08.2024
I.A. 37531/2024-EX.
1. Exemption is granted subject to all just exceptions.
2. The petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.
3. The application is disposed of.
ARB.P. 1321/20244. This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes between the parties arising out of Master Loan Agreement dated 26.04.2019.
5. The arbitration clause is Clause 10.1 of the Master Loan Agreement.
6. Since there were disputes between the parties, the petitioner invoked arbitration vide legal notice dated 08.07.2024.
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 31/08/2024 at 02:16:45
7. For the said reasons, issue notice to the respondent by all modes including electronic on the petitioner taking requisite steps within one week from today, returnable on 22.11.2024.
JASMEET SINGH, J AUGUST 28, 2024/NG 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 31/08/2024 at 02:16:45