LAWS(DLH)-2021-3-173

B. R. SETHI Vs. RAJAT KAPOOR

Decided On March 22, 2021
B. R. Sethi Appellant
V/S
Rajat Kapoor Respondents

JUDGEMENT

(1.) This is a petition under Section 11 of the Arbitration and Conciliation Act, 1996 ("the 1996 Act").

(2.) Vide the unregistered licence agreement dated 22nd October, 1998, the respondent was inducted by the petitioner as a licensee in respect of three shops located at 24, Patel Road, West Patel Nagar, Market Side, New Delhi.

(3.) The petition asserts that the petitioner, as licensor, was entitled to terminate the license agreement at his absolute option.