ALTF SPACES PRIVATE LIMITED Vs. HOMESTORE18

JUDGEMENT

(1.) None appears for the respondent, despite service. Even on the last date of hearing, there was no appearance on the part of the respondent.

(2.) The present petition seeks appointment of a Sole Arbitrator to adjudicate the disputes between the parties. It is contended that the respondent approached the petitioner to avail its services i.e. use of co-working spaces and other ancillary services such as internet connection, data security, assets security and surveillance, firewall, furniture, maintenance, electricity and power back-up, etc. at its premises referred to in the petition.

(3.) It is submitted that the petitioner accepted the membership application, after the respondent duly filled and submitted the petitioner"s company"s "Joining Form", agreeing to utilize 44 seats in one team room in the aforementioned premises from 10/3/2022, on the prescribed terms and conditions stipulated therein.