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Delhi High Court - Orders

(Dsiidc) vs M/S Sarvesh Security Services Pvt Ltd on 4 February, 2026

                  $~29 & 30
                  *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                            O.M.P. (COMM) 416/2025 & I.A. 25328/2025 (Stay)
                            M/S DELHI STATE INDUSTRIAL AND
                            INFRASTRUCTURE DEVELOPMENT CORPOATION LTD.
                            (DSIIDC)                               .....Petitioner
                                          Through: Mr. Sonal Anand, Mr. Aayush
                                                   Sai and Mr. Raja Choudhary,
                                                   Advocates.
                                          versus

                            M/S SARVESH SECURITY SERVICES PVT LTD
                                                                   .....Respondent
                                          Through: Ms. Sneha Singh, Advocate.
                  30
                  +         O.M.P. (COMM) 417/2025 & I.A. 25329/2025 (Stay)
                            M/S DELHI STATE INDUSTRIAL AND
                            INFRASTRUCTURE DEVELOPMENT CORPOATION
                            (DSIIDC)                               .....Petitioner
                                          Through: Mr. Sonal Anand, Mr. Aayush
                                                   Sai and Mr. Raja Choudhary,
                                                   Advocates.
                                          versus

                            M/S SARVESH SECURITY SERVICES PVT LTD
                                                                   .....Respondent
                                          Through: Ms. Sneha Singh, Advocate.
                            CORAM:
                            HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
                            SHANKAR
                                          ORDER

% 04.02.2026

1. Learned counsel for the Petitioner submits that he intends to rely upon certain documents which were part of the Arbitral record before the learned Arbitrator and inadvertently have not been placed before this Court.

2. In view thereof, the Registry is directed to requisition the entire 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 09/02/2026 at 20:35:17 Arbitral record, which shall be indexed and bookmarked including documents consisting thereof, and be placed in the Court's record, within four weeks from today.

3. Accordingly, list on 18.05.2026.

4. A photocopy of the Order passed today be kept in the connected matter.

HARISH VAIDYANATHAN SHANKAR, J.

FEBRUARY 04, 2026/nd/va/jk 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 09/02/2026 at 20:35:17