Delhi High Court - Orders
Lights Camera Social Private Limite vs M/S Kfc Shoemaker Pvt. Ltd on 27 April, 2026
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 758/2026
LIGHTS CAMERA SOCIAL PRIVATE LIMITE .....Petitioner
Through: Mr. Kumar Prashant, Adv.
versus
M/S KFC SHOEMAKER PVT. LTD .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 27.04.2026 I.A. 11520/2026 (seeking exemption under Order XIII Rule I read with Section 151 CPC)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
ARB.P. 758/20263. The present petition has been filed under Section 11(5) 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 03.10.2023 and a Renewed Agreement dated 04.10.2024. Clause 16 is the arbitration clause.
4. The disputes having arisen between the parties, the petitioner invoked arbitration clause vide legal notice dated 29.09.2025, which did not elicit any response.
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 29/04/2026 at 21:03:49
5. In view of the above, issue notice to the respondent, by all permissible modes, returnable on 15.05.2026.
VIKAS MAHAJAN, J APRIL 27, 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 29/04/2026 at 21:03:49