LAKME LEVER PVT LTD Vs. ANNAPURNA ENTERPRISES

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The Petition is under Section 9 of the Arbitration and Conciliation Act 1996. It arises from a Franchise Agreement dated 13th July 2015 between the Petitioner and the 1st Respondent, of which the 2nd Respondent is the sole proprietor. The Respondents are based in Ranchi, Jharkhand.

(3.) Before I proceed to the merits of the matter, I note that by previous orders I more than once required the Petitioners to serve the Respondents. This has been done. The Respondents are not present. They are also not represented.