Delhi High Court - Orders
Geodis India Pvt Ltd vs Mr Eujohn Albert Babu on 28 October, 2022
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1205/2022 & I.A. No. 17510/2022
GEODIS INDIA PVT LTD ..... Petitioner
Through: Mr. Dhruv Chawla, Advocate.
(M): 9971897143
Email: [email protected]
versus
MR EUJOHN ALBERT BABU ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 28.10.2022 I.A. No. 17510/2022 (Application under Section 151 CPC seeking exemption for filing true typed copies of the dim/illegible and/or improperly formatted and/or certified copies of documents)
1. This is an application under Section 151 CPC seeking exemption from filing true typed copies of dim/illegible and/or improperly formatted and/or certified copies of documents.
2. Allowed, subject to just exceptions.
3. The application is disposed of.
ARB.P. 1205/20224. The present petition has been filed on behalf of petitioner under Section 11(6) of Arbitration and Conciliation Act, 1996 for appointment of an arbitrator to adjudicate the disputes which have arisen between the parties with respect to Credit Application Form dated 01.08.2020.
5. The arbitration clause is contained in Clause 9 of said Credit Application Form. Clause 9 specifically states that disputes shall be Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.11.2022 18:59:42 resolved by sole arbitrator and arbitration shall be at New Delhi.
6. Petitioner invoked the arbitration clause by sending a notice dated 15.09.2022, which is stated to have been duly received by respondent. However, no reply has been received by petitioner. Hence, the present petition has been filed.
7. Issue notice to respondent by all modes.
8. Reply be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
9. Re-notify the matter on 12.12.2022.
MINI PUSHKARNA, J OCTOBER 28, 2022 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.11.2022 18:59:42