Vij Contracts Private Limited vs Bptp Limited on 9 December, 2025

[Cites 1, Cited by 0]

Delhi High Court - Orders

Vij Contracts Private Limited vs Bptp Limited on 9 December, 2025

Bench: Jasmeet Singh

                          $~78
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P. (COMM) 520/2025 & I.A. 30718/2025
                                VIJ CONTRACTS PRIVATE LIMITED               .....Petitioner
                                               Through: Mr. Raman Kapoor, Sr. Adv with Mr.
                                               Vikram Nandrajog, Mr Sheetesh Khanna, Mr.
                                               Kartik Wadhwa, Advs
                                               versus
                                BPTP LIMITED                                .....Respondent
                                               Through: Mr. Manish Sharma, Sr. Advocate
                                               with Ms. Nidhi Mohan Parashar, Mr. Umang
                                               Kumar Singh, Mr. Vikrant Kumar, Ms. Adya Rao,
                                               Advs.
                                CORAM:
                                HON'BLE MR. JUSTICE JASMEET SINGH
                                               ORDER

% 09.12.2025 I.A. 30717/2025 Allowed subject to all just exceptions.

The application stands disposed of.

O.M.P. (COMM) 520/2025

1. This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 seeking to challenge the arbitral award dated 05.08.2025, wherein part claims and part counter claims were allowed cumulatively.

2. The respondent has been awarded a sum of Rs. 1.50 crores.

3. Mr. Kapoor, learned senior counsel for the petitioner, amongst other grounds, states that the Award is based on presumption and guess work and relevant evidence was ignored. Additionally, the figures given in the LC report were also ignored.

4. Further it is stated that there is disparity in the LoI and the contract 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 19/12/2025 at 20:46:00 work which were not reconciled.

5. For the said reasons, issue notice. Ms. Parashar, learned counsel accepts notice on behalf of the respondent.

6. List on 10.03.2026.

7. Let the arbitral record be requisitioned, digitised and annexed with the file.

8. The parties are at liberty to take copies of the same in accordance with the High Court Practice Directions.

I.A. 30716/2025

9. This is an application seeking stay of effect and operation of the arbitral Award dated 05.08.2025.

10. For the reasons stated in the application, issue notice.

11. Ms. Parashar, learned counsel accepts notice on behalf of the respondent.

12. I am of the view that the Award is in the nature of a money decree and the respondent must be entitled to enjoy the fruits thereof.

13. Subject to the petitioner depositing the awarded amount with up-to-date interest within 4 months from today, the enforcement of the Award shall remain stayed.

14. The respondent is at liberty to withdraw the said amount subject to furnishing security to the satisfaction of the Registrar General, Delhi High Court.

15. List on 10.03.2026.

JASMEET SINGH, J DECEMBER 9, 2025 / (MS) 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 19/12/2025 at 20:46:00

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders