DELHIVERY LIMITED Vs. FAR LEFT RETAIL PRIVATE LIMITED

JUDGEMENT

(1.) The Petition under Sec. 11(5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') has been filed on behalf of the petitioner, for appointment of Sole Arbitrator.

(2.) It is submitted in the application that the petitioner is a Delhivery Limited, a Company incorporated under the Companies Act, 1956 (CIN: L63090DL2011PLC221234) with registered address at Unit Nos. N24-N34, S24-S34, Air Cargo Logistics Centre-II, Opposite Gate 6 Cargo Terminal, IGI Airport, New Delhi-110037, also at Plot No.5, Sector-44, Gurugram, Haryana-122002, which is engaged in providing diversified logistics services.

(3.) The respondent is Far Left Retail Private Limited, is a listed company incorporated under the provisions of Companies Act, 2013 (CIN: U74999MH2017PTC296663) with registered address at Ground Floor, 3346/5A/5B, Bharat Coal Compound, Bail Bazar, Kurla West, Mumbai City, Maharashtra, 400070, which is engaged in the business of Home Decor and Gifting Products.