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M/S Paisalo Digital Limited vs M/S Naftogaz Constructions Limited & ... on 17 April, 2023

Author: Yashwant Varma

Bench: Yashwant Varma

                    $~35
                    *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +      ARB.P. 417/2023
                           M/S PAISALO DIGITAL LIMITED                          ..... Petitioner
                                        Through: Appearance not given.
                                        versus
                           M/S NAFTOGAZ CONSTRUCTIONS LIMITED & ORS.
                                                               ..... Respondents
                                        Through: None.

                           CORAM:
                           HON'BLE MR. JUSTICE YASHWANT VARMA
                                              ORDER

% 17.04.2023 I.A. 7068/2023 Exemption allowed, subject to all just exceptions. The application shall stand disposed of.

The Court is apprised that the efforts of parties to arrive at a mediated settlement have been rendered unsuccessful. The present petition under Section 11 of the Arbitration and Conciliation Act, 1996 [the Act] is based on Clause 32 of the Dealership Agreement dated 01 April 2017. Although the respondents are stated to have been placed on advance notice, none has appeared on their behalf when the matter was called.

Consequently, let learned counsel for the petitioner take steps for service through all permissible modes including via approved courier service. The respondents may file their reply within a period of three weeks from today.

Let the matter be called again on 14.07.2023.

YASHWANT VARMA, J.

APRIL 17, 2023/SU Digitally Signed By:NEHA Signing Date:20.04.2023 02:28:39