JMD LTD Vs. CELEBRITY FITNESS INDIA PVT LTD

JUDGEMENT

(1.) This is a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (in short "1996 Act"). Notice in this petition was issued on 24.07.2017. Since service could not be effected via ordinary mode, liberty was given to the petitioner to serve the respondent through publication.

(2.) The Joint Registrar (Judicial) in the proceedings dated 26.11.2018 has recorded that the respondent has been served via publication.

(3.) There is no appearance on behalf of the respondent despite service. In these circumstances, this Court is left with no option but to proceed further in the matter.