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Delhi High Court - Orders

Kanti Bijlee Utpadan Nigam Ltd vs M/S Universal Mep Project & Engineering ... on 23 April, 2026

Author: Subramonium Prasad

Bench: Subramonium Prasad

                          $~32 & 33
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         O.M.P. (COMM) 497/2020
                                    KANTI BIJLEE UTPADAN NIGAM LTD.                                                        .....Petitioner
                                                                  Through:            Mr. Arvind Gupta and Mr. Kanav
                                                                                      Bhardwaj, Advocates

                                                                  versus

                                    M/S UNIVERSAL MEP PROJECT & ENGINEERING SERVICES
                                    LIMITED                                   .....Respondent
                                                 Through: Mr. Shivlal Singh, Advocate

                          +         O.M.P. (COMM) 531/2020
                                    M/S UNIVERSAL MEP PROJECT & ENGINEERING SERVICES
                                    LIMITED                                     .....Petitioner
                                                 Through: Mr. Shivlal Singh, Advocate

                                                                  versus

                                    KANTI BIJLEE UTPADAN NIGAM LIMITED .....Respondent
                                                  Through: Mr. Arvind Gupta and Mr. Kanav
                                                           Bhardwaj, Advocates

                                    CORAM:
                                    HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                    ORDER

% 23.04.2026

1. Learned Counsel appearing for the Petitioner in O.M.P. (COMM) 531/2020 seeks an adjournment on the ground that the arguing Counsel is not available today.

2. The parties are directed to file written submissions not exceeding 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 27/04/2026 at 21:35:06 eight pages before the next date of hearing. The written submissions must contain the precise grounds on which the Award has been challenged with reference to the paragraph numbers in the Award and the page numbers of the documents on which the parties seek to place reliance on.

3. List on 20.08.2026.

SUBRAMONIUM PRASAD, J APRIL 23, 2026 Rahul 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 27/04/2026 at 21:35:06