Adidas India Marketing Private Limited vs Inspire Sports And Lifestyle & Anr.
- Court
- Delhi High Court
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
# CNR No. DLHC010291412026
+ ARB.P. 1099/2026
ADIDAS INDIA MARKETING PRIVATE LIMITED
.....Petitioner
Through: Mr. Niraj Singh, Ms. Aishani
Mohan & Mr. Vishesh Prakash
Srivastava Adv.
versus
INSPIRE SPORTS AND LIFESTYLE & ANR.....Respondents
Through: Mr. Sumit V. Rastogi, Advs.
CORAM:
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
JUDGMENT(ORAL)
% 05.11.2026
1. The present petition has been filed under Section 11 of the
1
Arbitration and Conciliation Act of 1996 seeking resolution of
disputes arising out Distribution Agreement dated 19.04.2018.
2. The Petitioner is aggrieved by alleged non-payment of
contractual dues by the Respondent.
3. At this stage, learned Counsel for the parties submit that they
are ad idem that the dispute can be referred to arbitration for
adjudication.
1
“Act” hereinafter
Signature Not Verified
ARB.P. 1099/2026 Page 1 of 4
Signed By:ANUBHAV
TRIPATHI
Signing Date:05.11.2026
17:06:39
4. It is well settled that while exercising jurisdiction under Section
11 of the Act, the scope of enquiry is confined to examining the prima
facie existence of an arbitration agreement.
5. In the present case, the arbitration agreement is contained in
Clause M of the Distribution Agreement dated 19.04.2018; it is
reproduced thus:
“M. Governing law and competent courts
a) This Agreement is governed by the laws of India.
b) Any dispute arising from or in connection with this
Agreement shall be referred to and finally resolved by
arbitration by a sole arbitrator nominated by Managing
Director of adidas. The arbitration proceedings shall be
governed by the Indian Arbitration and Conciliation Act,
1996 or any statue, amendment or re-enactment thereof.
The place of arbitration shall be at New Delhi and the
Hon'ble High Court of Delhi alone shall have the
jurisdiction. The language of the arbitration shall be
English.
c) This Agreement shall be subject to the sole and
exclusive jurisdiction of the courts at New Delhi.”
6. There is no dispute with regard to the existence of a valid
arbitration clause between the parties.
7. In the aforesaid circumstances, this Court finds no impediment
in appointing a Sole Arbitrator.
8. Accordingly, Ms. Iram Majid, Advocate, Mob No. 9873811531
is appointed as a learned Sole Arbitrator to adjudicate the disputes
arisen between the parties. The learned Arbitrator shall enter upon the
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ARB.P. 1099/2026 Page 2 of 4
Signed By:ANUBHAV
TRIPATHI
Signing Date:05.11.2026
17:06:39
reference within three weeks from today.
9. The learned Arbitrator will proceed with the arbitration
proceedings subject to furnishing requisite disclosures as required
under Section 12(2) of the Act within three weeks of entering
reference.
10. The arbitration shall be carried under the rules and aegis of
Delhi International Arbitration Centre (“DIAC”). The learned
Arbitrator shall be entitled to fees as per the Schedule of Fees
maintained by the DIAC.
11. It shall be open to the parties to raise all pleas before the learned
Arbitrator including but not limited to impleadment of parties,
objections as to arbitrability and jurisdiction, etc., who shall consider
the same in accordance with law.
12. It is clarified that the observations made herein are only for
the purpose of deciding the present petition under Section 11 of the
Act. The learned Arbitrator shall adjudicate the disputes independently
and on their own merits, uninfluenced by any observations contained
in the present order.
13. The Registry is directed to send a receipt of this order to Ms.
Iram Majid, learned Arbitrator through all permissible modes
including email.
Signature Not Verified
ARB.P. 1099/2026 Page 3 of 4
Signed By:ANUBHAV
TRIPATHI
Signing Date:05.11.2026
17:06:39
14. Accordingly, the present petition is disposed of in the above
terms.
OM PRAKASH SHUKLA, J
NOVEMBER 5, 2026/at
Signature Not Verified
ARB.P. 1099/2026 Page 4 of 4
Signed By:ANUBHAV
TRIPATHI
Signing Date:05.11.2026
17:06:39