Union Of India vs M/S Gvr Infra Projects Limited on 14 July, 2025

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Delhi High Court - Orders

Union Of India vs M/S Gvr Infra Projects Limited on 14 July, 2025

Bench: Jyoti Singh

                          $~72
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         O.M.P. (COMM) 249/2025 & I.A. 16276/2025
                                    UNION OF INDIA                                                                           .....Petitioner
                                                                  Through: Mr. Ruchir Mishra, Mr. Mukesh
                                                                  Kumar Tiwari and Ms Reba Jena Mishra,
                                                                  Advocates.

                                                                  versus

                                    M/S GVR INFRA PROJECTS LIMITED                                                         .....Respondent
                                                  Through:

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 14.07.2025 I.As. 16275/2025, 16277/2025, 16274/2025 (Exemptions)

1. Allowed, subject to all just exceptions.

2. Applications stand disposed of.

I.A. 16273/2025 (u/S 151 of CPC)

3. This application is filed on behalf of the Petitioner for exemption from filing the certified copy of the impugned award dated 12.12.2024.

4. Application is allowed and disposed of. I.A. 16270/2025 (u/S 34(3) of Arbitration and Conciliation Act, 1996 r/w Section 151 of CPC)

5. This application is filed on behalf of the Petitioner seeking condonation of delay of 30 days in filing the petition.

6. Issue notice to the Respondent through all permissible modes, returnable on 14.11.2025.

O.M.P. (COMM) 249/2025 Page 1 of 2

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/07/2025 at 23:06:30 I.A. 16272/2025 (u/S 151 of CPC)

7. This application is filed on behalf of the Petitioner for placing the additional documents on record.

8. Issue notice to the Respondent through all permissible modes, returnable on 14.11.2025.

O.M.P. (COMM) 249/2025 & I.A. 16271/2025 (u/S 36 of the Arbitration and Conciliation Act, 1996 r/w Section 151 of CPC for stay of arbitral award dated 12.12.2024)

9. This petition is filed on behalf of the Petitioner under Section 34 of the Arbitration and Conciliation Act, 1996 for setting aside the impugned arbitral award dated 12.12.2024 passed by the learned Sole Arbitrator.

10. Issue notice to the Respondent through all permissible modes, returnable on 14.11.2025.

11. Subject to the Petitioner depositing the entire awarded amount under the impugned arbitral award with the Registrar General of this Court within eight weeks from today, operation of the impugned arbitral award dated 12.12.2024 shall remain stayed till the next date of hearing.

12. The amount deposited by the Petitioner will be invested in an interest-bearing Fixed Deposit in a Nationalized Bank on auto-renewal mode.

JYOTI SINGH, J JULY 14, 2025 S.Sharma O.M.P. (COMM) 249/2025 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/07/2025 at 23:06:30

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Delhi High Court - Orders