Delhi High Court - Orders
Adisri Business Services Pvt Ltd vs Footprints Childcare Pvt Ltd & Anr on 1 September, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 897/2023
ADISRI BUSINESS SERVICES PVT LTD ..... Petitioner
Through: Mr. Ramit Malhotra and Mr. Manoj Kr.
Gupta, Advocates
versus
FOOTPRINTS CHILDCARE PVT LTD & ANR. ..... Respondents
Through: Mr. Anshul Rai, Mr. Chandrashekhar A.
and Mr. Ujjwal Sharma, Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 01.09.2023 I.A. 16693/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. The present application is disposed of. ARB.P. 897/2023 and I.A. 16694/2023 (under Section 151 CPC r/w Chapter IV Rule 3(C) of Delhi HC(OS) Rules, 2018)
1. By way of the present petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter, referred to as 'the A&C Act'), the petitioner seeks appointment of Arbitral Tribunal comprising of a Sole Arbitrator to adjudicate the disputes between the parties.
2. Learned counsel for the petitioner submits that the parties had entered into an Indicative Term Sheet dated 18.07.2022. It is submitted that the said Sheet contains an arbitration clause, which provides that all disputes, with 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 16/09/2023 at 15:35:16 respect to the said Sheet, shall be referred to arbitration as per provisions of the A&C Act, and further provides that the place of arbitration would be at New Delhi.
3. Disputes having arisen between the parties, the petitioner invoked arbitration vide notice dated 08.05.2023.
4. Issue notice.
5. Learned counsel for the respondents, who appears on advance notice, accepts notice.
6. List on 04.09.2023.
7. In the meantime, reply, if any, be filed by the respondent.
MANOJ KUMAR OHRI, J SEPTEMBER 1, 2023 na 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 16/09/2023 at 15:35:16