Delhi High Court - Orders
M/S Super Ads vs All India Radio (Akashvani) & Ors on 16 February, 2023
Author: Navin Chawla
Bench: Navin Chawla
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 2/2022
M/S SUPER ADS ..... Plaintiff
Through: Mr.Anant Garg & Ms.Sreejita
Mitra, Advs.
versus
ALL INDIA RADIO (AKASHVANI) & ORS. ..... Defendants
Through: Mr.Rajeev Sharma, Sr.Adv.
with Ms.Shruti Sharma,
Mr.Pranav Giri, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 16.02.2023
I.A.12835/2022
1. The learned senior counsel for the defendants, placing reliance on the judgment of the Supreme Court in Smt.Rukmanibai Gupta v. Collector, Jabalpur and Ors., (1980) 4 SCC 556, submits that almost an identical clause as Clause 14 of the Agreement in question, has been interpreted by the Supreme Court to constitute an Arbitration Agreement between the parties.
2. The learned counsel for the plaintiff prays for time to make submissions.
3. At his request, re-list on 6th March, 2023.
NAVIN CHAWLA, J FEBRUARY 16, 2023/Arya Signature Not Verified Digitally Signed By:SUNIL Signing Date:17.02.2023 18:10:30