Delhi High Court - Orders
Payu Payments Private Limited vs Sporta Technologies Private Limited on 22 November, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 206/2023
PAYU PAYMENTS PRIVATE LIMITED ..... Petitioner
Through: Mr. Rajeev Mehra, Sr. Adv. along
with Mr. Anand Shankar Jha, Mr.
Sachin M., Mr. Abhilesh Tiwari, Mr.
Parvez Rehman and Ms. Manas Tuli,
Advs.
versus
SPORTA TECHNOLOGIES PRIVATE LIMITED..... Respondent
Through: Mr. Rajiv Nayar, Sr. Adv. along with
Ms. Ruby Singh Ahuja, Mr. Varun
Khanna and Mr. Devang Kumar,
Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 22.11.2023 IA No.11794/2023 (seeking permission to file lengthy synopsis and list of dates)
1. For the reasons mentioned in the application, the same is allowed.
2. The application stands disposed of.
O.M.P.(I) (COMM.) 206/2023&IA No.13780/2023 (filed on behalf of the respondent seeking modification of order dated 07.07.2023)
3. After some hearing, it is directed that the undertaking of the petitioner recorded in para-11of the order dated 07.07.2023 (to the effect that the petitioner shall transfer the amount that may be demanded by any user) shall be applicable both in respect of the sum of Rs.6,12,90,598/-, and also in respect of the sum of Rs.24,72,11,384/-. The same shall be subject to:
(a) the respondent furnishing the user's valid photo identification and 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 25/11/2023 at 01:54:25 address proof documents to the petitioner and subject to the user's name mentioned in the PAN Card corresponding with the name present in user's bank account which was submittedby the user at the time of user registration for the purpose of withdrawal of the amount.
(b) the respondent submitting to the petitioner all the relevant information i.e. transactionallogs, IP addresses, user's credentials, KYC details, as may be available with them.
4. Since the arbitral tribunal already stands constituted in terms of the order dated 22.11.2023, passed in ARB. P.1189/2023, the aforesaid directions shall continue to operate till the matter is considered by the learned sole arbitrator. The present petition shall be dealt with by the learned sole arbitrator under Section 17 of the Arbitration & Conciliation Act, 1996; the learned sole arbitrator shall be at liberty to vary/modify/add to the aforesaid directions, and also deal with the other prayer(s) made in the present petition.
5. The present petition stands disposed of in terms of the aforesaid directions.
IA No.13766/2023 (filed on behalf of petitioner for directions to respondent nos.1 to 3)
6. Learned senior counsel for the petitioner submits, on instructions, that he does not wish to press the present application.
7. Accordingly, the same is dismissed as withdrawn.
NOVEMBER 22, 2023/cl SACHIN DATTA, J 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 25/11/2023 at 01:54:25