Delhi High Court
Fiitjee Limited & Ors. vs Surat Singh Virk & Anr. on 29 April, 2009
Author: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Reserve: April 24, 2009
Date of Order: April 29, 2009
+ OMP 209/2006
% 29.04.2009
Fiitjee Limited & Ors. ...Petitioners
Through: Mr. Anil K. Khaware, Advocate
Versus
Surat Singh Virk & Anr. ...Respondent
Through : Mr. Navin Chawla and Mr. Sidhartha Sampath, Advocates
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
1. This application under Section 9 of the Arbitration & Conciliation Act,
1996 has been made by the petitioners with following prayers:
a. direct the respondents to furnish the complete list of the students with
enrollment forms, fee receipts, bank statements and other details to
the applicants.
b. allow the applicant to serve the students already enrolled with the
respondents in the name of the applicants or using the name and brand
of the applicants.
c. direct the respondents to deposit Rs.75 lac as interim security pending
the resolution of dispute by the learned Arbitrator.
d. restrain the respondents from parting with knowhow, students,
coursewares and fee collected from the students to any third party in
any manner whatsoever or to any entity created by the respondents.
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e. direct the respondents that the premises where the franchisee center
was being run can only be used for running franchise centre qua the
already enrolled students in the name of applicants till 31 st May 2007
and for no other purpose.
f. restrain the respondents from passing off/ transferring the result of the
students enrolled in the name of the petitioner in the respondent
centre to any third party or in the name of any third party except in the
name of petitioners and respondents.
g. direct the respondents to furnish IIT-JEE Roll numbers of students
enrolled with the respondents in the name of the applicants.
h. pass any other order as may also be necessary and just in favour of the
applicants and against the respondent in the circumstances of the
case.
2. A perusal of above prayers would show that most of the prayers made
by the petitioners are in respect of collecting evidence from the respondents.
The intent and purport of Section 9 is not to collect evidence but only to
secure the subject matter of arbitration. As far as asking the respondent to
deposit Rs.75 lac is concerned, I consider that the petitioners have not been
able to prima facie show to this Court that the petitioners were liable to
recover Rs.75 lac from respondents. The petitioners filed this petition in the
year 2006, the petitioners had invoked the arbitration clause in August, 004.
For almost one year, the petitioners even did not file their claim before the
Arbitrator represent what was their claim. Under these circumstances, it
cannot be said that the petitioners have prima facie case of claiming Rs.75
lac from the respondents to seek security for this amount.
3. The other prayers made by the petitioners are vague. The petitioners
have not stated what was the knowhow and course, who was in possession of
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this knowhow and was being imparted to third party. The prayer that the
respondents be restrained from passing off the result of the students to any
third party is also not tenable. The other prayers are in the nature of seeking
evidence from the respondents. The petitioner can produce evidence before
the Arbitrator in support of its claim. Section 9 cannot be used for securing
the evidence. I find no force in this application. The application is hereby
dismissed. No orders as to costs.
April 29, 2009 SHIV NARAYAN DHINGRA J.
rd
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