ANSHUL ARORA Vs. WELCOME INDIA VISIT PRIVATE LIMITED

JUDGEMENT

(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 Sec. 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 Arora v. Welcome India Visit Private Ltd.) with the original of the bank statement of the petitioner for the period 1/6/2020 to 5/7/2020, 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.