Delhi High Court - Orders
Digidart Marketing Pvt Ltd vs Kfc Shoemaker Pvt Ltd on 13 March, 2026
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 411/2026
DIGIDART MARKETING PVT LTD .....Petitioner
Through: Mr. Kunal Marwah and Mr. Kshitij
Aggarwal, Advs.
versus
KFC SHOEMAKER PVT LTD .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 13.03.2026 I.A. 6420/2026 (under Section 151 CPC seeking exemption from filing certified copies/originals of documents)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
I.A. 6421/2026 (under Section 151 CPC seeking condonation of delay of 30 days in re-filing the petition)
3. For the reasons mentioned in the application, the delay of 30 days in re-filing the petition is condoned.
4. The application stands disposed of.
ARB.P. 411/20265. The present petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 [in short, 'Act'] seeking appointment 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 16/03/2026 at 21:34:46 of an Arbitrator for adjudication of disputes between the parties arising out of Service Provider Agreement dated 13.01.2025. The Clause 11 is the arbitration clause.
6. The disputes having arisen between the parties, the petitioner invoked arbitration clause vide legal notice dated 16.10.2025, which did not elicit any response.
7. In view of the above, issue notice to the respondents, by all permissible modes, returnable on 27.04.2026.
VIKAS MAHAJAN, J MARCH 13, 2026 N.S. ASWAL 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 16/03/2026 at 21:34:46