Anshul Arora Through Her Power Of ... vs Welcome India Visit Private ...
2021 Latest Caselaw 2529 Del

                            $~7 (original)
                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                            +      O.M.P. (E) (COMM.) 7/2021

                                   ANSHUL ARORA THROUGH HER POWER OF
                                   ATTORNEY HOLDER ANKUR ARORA         ..... Petitioner
                                               Through: Ms. Damini Chawla, Adv.

                                                       versus

                                   WELCOME INDIA VISIT PRIVATE LIMITED THROUGH
                                   ITS DIRECTOR RAJ RATHORE          ..... Respondent
                                                 Through: None

                                   CORAM:
                                   HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                  O R D E R (O R A L)

                            %                          14.09.2021

                            1.     Notice has been served on the respondent by e-mail.           Ms.

Chawla, learned Counsel for the petitioner points out that the respondent remained unrepresented even during the arbitral proceedings.

2. As the issue in controversy is short, I have heard Ms. Chawla for the petitioner.

3. This is a petition under Section 27 of the Arbitration and Conciliation Act, 1996 for issuance of summons to the Branch Manager, Kotak Mahindra Bank Ltd., Branch Office at C-78, Malviya Nagar, New Delhi-110017, to appear as a witness before the Learned Sole Arbitrator in arbitration proceeding bearing no. 1/2021 (Anshul Signature Not Verified Digitally Signed By:SUNIL

Signing Date:15.09.2021 10:32:05 Arora v. Welcome India Visit Private Ltd.) with the original of the bank statement of the petitioner for the period 1st June, 2020 to 5th July, 2020, a copy of which has been filed at page 27 of the documents accompanying this petition. The said copy, as filed with the petition, shall be treated as an annexure to this order.

4. The requisite order of the learned Arbitrator, dated 9th August, 2021, has been filed at page 23 of the documents filed with the petition.

5. Accordingly, the Branch Manager of the Kotak Mahindra Bank Ltd. Branch at C-78, Malviya Nagar, New Delhi-110017 is directed to be present during the hearing, which is taking place virtually before the learned Arbitrator, with the original of the aforesaid document at 11.30 a.m. on 7th October, 2021.

6. The petition stands allowed in the aforesaid terms.

C. HARI SHANKAR, J SEPTEMBER 14, 2021/kr

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:15.09.2021 10:32:05