Delhi High Court - Orders
Energy Efficiency Services Ltd vs M/S Karvy Data Management Services Ltd on 5 January, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 6/2023
ENERGY EFFICIENCY SERVICES LTD ..... Petitioner
Through: Mr. Samdarshi Sanjay, Adv.
versus
M/S KARVY DATA MANAGEMENT SERVICES LTD
..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 05.01.2023 I.A. 71/2023 (for exemption) Allowed, subject to all just exceptions. The application shall stand disposed of.
ARB.P. 6/2023The record would reflect that although the petitioner has invoked the arbitration clause in terms of notice dated 19 May 2022, the respondent is stated to have failed to abide by the appointment procedure which was agreed upon.
Although the respondent is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the petitioner take steps for service on the respondent through all permissible modes including via approved courier service. The respondent shall file a reply within a period of three weeks from today.
Let the matter be called again on 13.02.2023.
YASHWANT VARMA, J.
JANUARY 05, 2023/bh Signature Not Verified Digitally Signed By:NEHA Signing Date:06.01.2023 14:47:59