Delhi High Court - Orders
Siesta Communications Private Limited vs Bharti Airtel Limited on 22 September, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~94 to 97
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 783/2025
SIESTA COMMUNICATIONS PRIVATE
LIMITED .....Petitioner
Through: Mr. Tarun Sharma, Mr. Abid Ali, Mr.
Manek Sharma, Mr. Kartik Sharma Advocates.
versus
BHARTI AIRTEL LIMITED .....Respondent
Through: Mr. Shailesh K. Kapoor, Ms. Suruchi
Thapar and Ms. Sakshi Chaturvedi, Advocates.
95
+ O.M.P.(MISC.)(COMM.) 784/2025
UMA SHANKAR SHUKLA PROPRIETOR OF BOL
INDIA BOL .....Petitioner
Through: Mr. Tarun Sharma, Mr. Abid Ali, Mr.
Manek Sharma, Mr. Kartik Sharma Advocates.
versus
BHARTI AIRTEL LIMITED .....Respondent
Through: Mr. Shailesh K. Kapoor, Ms. Suruchi
Thapar and Ms. Sakshi Chaturvedi, Advocates.
96
+ O.M.P.(MISC.)(COMM.) 785/2025
NAYSA VAS INDIA COMMUNICATIONS PRIVATE
LIMITED .....Petitioner
Through: Mr. Tarun Sharma, Mr. Abid Ali, Mr.
Manek Sharma, Mr. Kartik Sharma Advocates.
O.M.P.(MISC.)(COMM.) 783/2025 & connected matters Page 1 of 3
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 24/09/2025 at 21:49:52
versus
BHARTI AIRTEL LIMITED .....Respondent
Through: Mr. Shailesh K. Kapoor, Ms. Suruchi
Thapar and Ms. Sakshi Chaturvedi, Advocates.
97
+ O.M.P.(MISC.)(COMM.) 786/2025
VAS INDIA COMMUNICATIONS PRIVATE
LIMITED .....Petitioner
Through: Mr. Tarun Sharma, Mr. Abid Ali, Mr.
Manek Sharma, Mr. Kartik Sharma Advocates.
versus
BHARTI AIRTEL LIMITED .....Respondent
Through: Mr. Shailesh K. Kapoor, Ms. Suruchi
Thapar and Ms. Sakshi Chaturvedi, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 22.09.2025 I.A. 23713/2025, I.A. 23714/2025, I.A. 23715/2025 & I.A. 23716/2025 (Exemption)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
O.M.P.(MISC.)(COMM.) 783/2025 O.M.P.(MISC.)(COMM.) 784/2025 O.M.P.(MISC.)(COMM.) 785/2025 O.M.P.(MISC.)(COMM.) 786/2025
3. These petitions are filed on behalf of the Petitioners under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 ('1996 Act') O.M.P.(MISC.)(COMM.) 783/2025 & connected matters Page 2 of 3 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 24/09/2025 at 21:49:52 seeking extension of the mandate of the Arbitral Tribunal.
4. Issue notice.
5. Mr. Shailesh K. Kapoor, learned counsel accepts notice on behalf of the Respondent in all the four petitions.
6. It is jointly submitted by the counsels for the parties that arbitral proceedings are at the stage of cross examination of third and the last witness of the Respondent i.e., RW-2. The mandate of the learned Arbitral Tribunal has expired on 09.09.2025 and the same be extended to enable the Arbitral Tribunal to pass the arbitral award.
7. Accordingly, with the consent of the parties mandate of the learned Arbitral Tribunal is extended by 06 months from 10.09.2025.
8. Petitions are disposed of in the aforesaid terms.
JYOTI SINGH, J SEPTEMBER 22, 2025/RW O.M.P.(MISC.)(COMM.) 783/2025 & connected matters Page 3 of 3 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 24/09/2025 at 21:49:52