SIDHARTH SAWHNEY Vs. FRENCH BAKERY PVT LTD

JUDGEMENT

(1.) The present petition has been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 read with Sec. 2 of the Commercial Courts, Commercial Division and Commercial Appellate Division of the High Court, 2015 seeking appointment of sole Arbitrator to adjudicate the disputes with respondents.

(2.) Respondent no.1 is a private limited company and engaged in the business of patisseries/bakery retail operations. Respondent no.2 is the Managing Director of the company and respondent no.3 is the Chairman and also one of the Director of the company, however, none has appeared on behalf of the respondents.

(3.) As per office report from Registry, service report qua notice to respondents through courier, speed post, email, fax and Whatsapp is awaited. Further, as per the office report from the Registry, notice sent to respondent no.1 through the ordinary post is served.