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Delhi High Court - Orders

Texmaco Rail And Engineering Ltd vs Power Grid Corporation Of India Ltd on 10 March, 2026

                          $~13
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         ARB.P. 233/2026
                                    TEXMACO RAIL AND ENGINEERING LTD                                                       .....Petitioner
                                                                  Through:            Ms. Smita Bhargava, Ms. Swati
                                                                                      Bhardwaj & Ms. Siddharth Samaiya,
                                                                                      Advs.

                                                                  versus

                                    POWER GRID CORPORATION OF INDIA LTD .....Respondent
                                                 Through: Mr. Robin V.S., Adv.

                                    CORAM:
                                    HON'BLE MR. JUSTICE AVNEESH JHINGAN
                                                                  ORDER

% 10.03.2026

1. The present petition is filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') for appointment of an arbitrator.

2. Learned counsel for the respondents on instructions has no objection for referring the matter to arbitration.

3. Learned counsels for the parties have agreed for an appointment of a counsel of this court as an arbitrator.

4. Accordingly, the petition is allowed by appointing Ms. Neeru Vaid, Advocate (Mobile No.: 9582619834), with the consent of the parties, as the sole arbitrator for adjudication of the disputes which have arisen between the parties.

5. The fees of the learned Arbitrator will be governed by Schedule IV of the Act. Before entering upon reference, the learned Arbitrator will comply 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 13/03/2026 at 21:58:06 with Section 12 of the Act.

6. It is made clear that since this Court has not expressed any opinion on the merits of the rival claims of the parties, it will be open for the parties to file their respective claims/counter claims before the learned Arbitrator which will be considered in accordance with law.

7. A copy of this order be forwarded to the learned Arbitrator for information.

AVNEESH JHINGAN, J MARCH 10, 2026 'ha' 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 13/03/2026 at 21:58:06