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Mohinder Kamboj vs M/S. Fiitjee Limited on 11 November, 2022

Author: Neena Bansal Krishna

Bench: Neena Bansal Krishna

                          $~23
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      ARB.P. 1240/2022
                                 MOHINDER KAMBOJ                                       ..... Petitioner
                                                    Through:      Mr. Sanjay Visen & Ms. Sangeeta
                                                                  Bala, Advocates.
                                                    versus

                                 M/S. FIITJEE LIMITED                                ..... Respondent
                                                    Through:      None.

                                 CORAM:
                                 HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
                                                    ORDER

% 11.11.2022 I.A. 18353/2022 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

1. The present petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 has been filed on behalf of the petitioner seeking appointment of a Sole Arbitrator to adjudicate the disputes between the parties.

2. Issue notice to the respondent through ordinary process and electronic mode, returnable on 25th January, 2023.

NEENA BANSAL KRISHNA, J NOVEMBER 11, 2022 S.Sharma Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:14.11.2022 15:11:24