Jeeves Consumer Services Private Limited vs Streambox Media Private Limited

Court
Delhi High Court

$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
# CNR No. DLHC010474512026
+ ARB.P. 1775/2026 & I.A. 27296/2026
JEEVES CONSUMER SERVICES PRIVATE LIMITED
.....Petitioner
Through: Mr. Ganesh Khanna and Mr.
Khushi, Advs.
versus

STREAMBOX MEDIA PRIVATE LIMITED .....Respondent
Through: None.

CORAM:
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
JUDGMENT(ORAL)
% 03.11.2026


1. On the last date of hearing, notice was issued to the
Respondents and the Respondents were asked to file reply to the
present petition. However, the same has not been filed.

2. On a perusal of the affidavit of service filed it appears that the
notice has been duly served on the Respondents.

3. Despite the opportunity so granted, none appears on behalf of
the Respondents. Respondents have also failed to file any reply to the
present petition.


4. In view thereof and considering that the Respondents have
chosen not to participate in the present proceedings, despite sufficient
service, this Court finds no impediment in proceeding to consider the
appointment of a Sole Arbitrator.
Signature Not Verified
Signed By:ANUBHAV
TRIPATHI
Signing Date:05.11.2026
17:06:39
ARB.P. 1775/2026 Page 1 of 4

5. The tracking details placed on record establishes that the
Respondents have been duly served. The proof of service as reflected
from the tracking details is as follows:-


6. The service agreement contains an arbitration Clause under 11,
which is reproduced hereinbelow:
“11. Dispute Resolution; Governing Law; Jurisdiction

11.1 Dispute Resolution
If any dispute or difference of any kind whatsoever shall arise
between the Parties in connection with or arising out of this
Agreement (whether before or after the termination or breach of
this Agreement) the concerned representatives of the Parties shall
promptly and in good faith negotiate with a view to an amicable
resolution and settlement of the dispute
In the event no amicable resolution or settlement is reached within
a period of 30 (thirty) days, such dispute or difference shall be
referred to a sole arbitrator mutually appointed by the Parties or,
upon the failure of the Parties to agree upon a sole arbitrator,
within a period of 10 (ten) days, each Party shall appoint one
Signature Not Verified
Signed By:ANUBHAV
TRIPATHI
Signing Date:05.11.2026
17:06:39
ARB.P. 1775/2026 Page 2 of 4

arbitrator each and the two appointed arbitrators shall appoint the
third arbitrator who shall act as the presiding arbitrator.
Arbitration shall be conducted in accordance with the provisions
of the Arbitration and Conciliation Act, 1996 and any amendments
thereof. The arbitration proceedings shall be held at Delhi.
The existence of any dispute or difference or the initiation or
continuance of the arbitration proceedings shall not postpone or
delay the performance by the Parties of their respective obligations
pursuant to this Agreement. It is agreed that the arbitrators shall
also determine and make an award as to the costs of the
arbitration proceedings. Notwithstanding anything contained
herein, the Parties shall have a right to institute legal proceedings
to prevent any continuing breach of the provisions of this
Agreement to seek an injunctive or any other specific relief.”


7. 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.

8. In the present case, this Court is of the view that a valid and
binding agreement exists between the parties.

9. In the aforesaid circumstances, this Court finds no impediment
in appointing a Sole Arbitrator to adjudicate the disputes between the
parties.

10. Accordingly, Mr. Rajeev Kumar Garg, Advocate, (Mob. No.
9815610806) is appointed as a learned Sole Arbitrator to adjudicate
the disputes arisen between the parties. The learned Sole Arbitrator
shall enter upon the reference within two weeks from today.

11. The learned Sole Arbitrator will proceed to the arbitration
proceedings subject to furnishing requisite disclosures as required
under Section 12(2) of the Act within two weeks of entering reference.
Signature Not Verified
Signed By:ANUBHAV
TRIPATHI
Signing Date:05.11.2026
17:06:39
ARB.P. 1775/2026 Page 3 of 4

12. 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.

13. It shall be open to the parties to raise all pleas, including
objection as to arbitrability and jurisdiction, before the learned Sole
Arbitrator who shall decide the same in accordance with law.

14. 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 Sole Arbitrator shall adjudicate the disputes
independently and on their own merits, uninfluenced by any
observations contained in the present order.

15. The Registry is directed to send a receipt of this order to Mr.
Rajeev Kumar Garg, learned Arbitrator through all permissible modes
including email.

16. Accordingly, the present petition is disposed of in the above
terms.

OM PRAKASH SHUKLA, J
NOVEMBER 3, 2026/at




Signature Not Verified
Signed By:ANUBHAV
TRIPATHI
Signing Date:05.11.2026
17:06:39
ARB.P. 1775/2026 Page 4 of 4