Delhi High Court - Orders
Dmi Finance Private Limited vs Shree Sant Kripa Appliances Private ... on 16 May, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~89
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 755/2025
DMI FINANCE PRIVATE LIMITED .....Petitioner
Through: Mr. Sumit Chander, Mr. Gurdeep
Chauhan, Mr. Rajdev, Advs.
versus
SHREE SANT KRIPA APPLIANCES PRIVATE LIMITED AND
ORS. .....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 16.05.2025
I.A. 12485/2025
1. Exemption is granted subject to all just exceptions.
2. The applicant(s) 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. 755/20254. This a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes between the parties, arising out of Service Agreement dated 13.02.2023.
5. The arbitration clause is Clause 12.2 of the said Agreement.
6. Since there were disputes between the parties, the petitioner invoked arbitration vide legal notice dated 28.02.2025.
7. For the said reasons, issue notice to the respondent through all modes including electronic on the petitioner taking steps within 1 week from 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 29/06/2025 at 18:30:55 today, returnable on 12.08.2025.
JASMEET SINGH, J MAY 16, 2025/sp Click here to check corrigendum, if any 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 29/06/2025 at 18:30:55