Delhi High Court - Orders
Bhadra International (India) Pvt. Ltd. ... vs Airports Authority Of India & Anr on 13 May, 2026
$~72 to 77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 334/2018
BHADRA INTERNATIONAL (INDIA) PVT. LTD.
& ORS. .....Petitioners
Through: Mr. Ashish Mohan, Sr. Adv. with Mr.
Akshit Mago & Mr. Auritro
Mukherjee, Advs.
versus
AIRPORTS AUTHORITY OF INDIA & ANR. .....Respondents
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Sonal Singh, Ms. Sukanya Lal, Mr.
Anmol Adhrit & Mr. Aparajito Sen,
Advs.
73
+ O.M.P.(I) (COMM.) 335/2018, CCP(O) 55/2022, I.A. 5009/2022,
I.A. 12780/2022, I.A. 6526/2023
BHADRA INTERNATIONAL (INDIA) PVT. LTD.
& ORS. .....Petitioners
Through: Mr. Ashish Mohan, Sr. Adv. with Mr.
Akshit Mago & Mr. Auritro
Mukherjee, Advs.
versus
AIRPORTS AUTHORITY OF INDIA & ORS. .....Respondents
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Sonal Singh, Ms. Sukanya Lal, Mr.
Anmol Adhrit & Mr. Aparajito Sen,
Advs.
74
+ O.M.P.(I) (COMM.) 378/2018, CCP(O) 15/2021, CCP(O) 30/2023,
I.A. 11214/2020 & I.A. 5658/2021
BHADRA INTERNATIONAL (INDIA) & ORS. .....Petitioners
Through: Mr. Ashish Mohan, Sr. Adv. with Mr.
Akshit Mago & Mr. Auritro
Mukherjee, Advs.
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 15/05/2026 at 21:54:29
versus
AIRPORTS AUTHORITY OF INDIA .....Respondent
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Sonal Singh, Ms. Sukanya Lal, Mr.
Anmol Adhrit & Mr. Aparajito Sen,
Advs.
75
+ O.M.P.(I) (COMM.) 380/2018, CCP(O) 16/2021, CCP(O) 31/2023,
I.A. 11213/2020 & I.A. 5660/2021
BHADRA INTERNATIONAL (INDIA) PVT. LTD.
& ORS. .....Petitioners
Through: Mr. Ashish Mohan, Sr. Adv. with Mr.
Akshit Mago & Mr. Auritro
Mukherjee, Advs.
versus
AIRPORTS AUTHORITY OF INDIA .....Respondent
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Sonal Singh, Ms. Sukanya Lal, Mr.
Anmol Adhrit & Mr. Aparajito Sen,
Advs.
76
+ O.M.P.(I) (COMM.) 463/2018 & I.A. 17453/2018
AIRPORTS AUTHORITY OF INDIA .....Petitioner
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Sonal Singh, Ms. Sukanya Lal, Mr.
Anmol Adhrit & Mr. Aparajito Sen,
Advs.
versus
BHADRA INTERNATIONAL (INDIA) P LTD
& ORS .....Respondents
Through: Mr. Ashish Mohan, Sr. Adv. with Mr.
Akshit Mago & Mr. Auritro
Mukherjee, Advs.
77
+ O.M.P.(I) (COMM.) 464/2018 & I.A. 17456/2018
AIRPORTS AUTHORITY OF INDIA .....Petitioner
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 15/05/2026 at 21:54:29
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Sonal Singh, Ms. Sukanya Lal, Mr.
Anmol Adhrit & Mr. Aparajito Sen,
Advs.
versus
BHADRA INTERNATIONAL (INDIA) PVT LTD
& ORS. .....Respondents
Through: Mr. Ashish Mohan, Sr. Adv. with Mr.
Akshit Mago & Mr. Auritro
Mukherjee, Advs.
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 13.05.2026
1. These petitions are filed under Section 9 of the Arbitration and Conciliation Act, 1996 (for short 'the Act').
2. The award in issue has been set aside, at this stage, no cause of action survives for pursuing these petitions. No further orders are called for.
3. The parties shall be at liberty to move an application under Section 17 of the Act in case the proceedings before the arbitrator are pending.
4. Accordingly, these petitions are disposed of. All pending applications are also disposed of.
AVNEESH JHINGAN, J MAY 13, 2026 Ch 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 15/05/2026 at 21:54:29