Kone Elevator India Pvt. Ltd vs V3S Infratech Limited on 15 July, 2025

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Delhi High Court - Orders

Kone Elevator India Pvt. Ltd vs V3S Infratech Limited on 15 July, 2025

Bench: Jasmeet Singh

                          $~71
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         ARB.P. 964/2025
                                    KONE ELEVATOR INDIA PVT. LTD.                                                            .....Petitioner
                                                                  Through:            Mr. Kunal Kher, Adv.

                                                                  versus

                                    V3S INFRATECH LIMITED                                                                  .....Respondent
                                                 Through:

                                    CORAM:
                                    HON'BLE MR. JUSTICE JASMEET SINGH
                                                                  ORDER

                          %                                       15.07.2025
                          I.A. 16427/2025

Exemption is granted subject to all just exceptions. The applicant(s) shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.

The application is disposed of.

I.A. 16428/2025

1. This is an application filed under Section 151 of CPC seeking condonation of delay of 7 days in re-filing the present petition.

2. For the reasons stated in the application, the present application is allowed and the delay of 7 days in re-filing the present petition is condoned.

3. The present application is disposed of.

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 21/07/2025 at 21:35:03 ARB.P. 964/2025

1. This a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes between the parties arising out of Tender Offer dated 13.02.2012.

2. The arbitration clause is Clause A(5) of the said Tender Offer.

3. There was an Award dated 11.02.2019 in favour of the petitioner, which was subsequently set aside in view of the judgment of "Perkins Eastman Architects DPC & Ors. vs. HSCC (India) Ltd." (2020) 20 SCC 760."

4. Since there were disputes between the parties, the petitioner invoked arbitration vide legal notice dated 19.07.2024.

5. For the said reasons, issue notice to the respondent through all modes including electronic on the petitioner taking steps within 1 week from today, returnable on 15.10.2025.

JASMEET SINGH, J JULY 15, 2025/sp 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 21/07/2025 at 21:35:03

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Delhi High Court - Orders