Telecommunciation Consultants India ... vs Mbl Infrastructure Ltd on 15 October, 2025

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Delhi High Court - Orders

Telecommunciation Consultants India ... vs Mbl Infrastructure Ltd on 15 October, 2025

Bench: Jasmeet Singh

                          $~104
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         O.M.P. (COMM) 424/2025
                                    TELECOMMUNCIATION CONSULTANTS INDIA LTD
                                                                                                                    .....Petitioner
                                                                  Through:            Mr. Nikhilesh Krishnan Advocate
                                                                                      with Ms. Ritika Priya Advocate

                                                                  versus

                                    MBL INFRASTRUCTURE LTD            .....Respondent
                                                 Through:
                                    CORAM:
                                    HON'BLE MR. JUSTICE JASMEET SINGH
                                                                  ORDER

% 15.10.2025 I.A. 25779/2025 Exemption allowed, subject to all just exceptions. The application is disposed of.

O.M.P. (COMM) 424/2025

1. This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 seeking to challenge the Arbitral Award dated 12.07.2025, wherein all the counter-claims of the petitioner were rejected and claims of the respondent were allowed in part.

2. Mr. Krishnan, learned counsel for the petitioner states that the Sole Arbitrator has re-written the terms of the contract by holding that the Tripartite Agreement dated 22.02.2008 was a mere financing agreement whereas Recitals 3 and 4 and Clause No. 9.9 of the said Agreement clearly shows that it was an Agreement for Execution of the Project.

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 17/10/2025 at 23:10:30

3. For the said reasons, issue notice to the respondent through all modes, including electronic, returnable on 03.02.2026.

I.A. 25778/2025

4. This is an application filed under Section 36 (2) & (3) of the Arbitration and Conciliation Act, 1996 seeking stay of effect and operation of the Arbitral Award dated 12.07.2025.

5. Mr. Krishnan, learned counsel for the petitioner states that without prejudice to his rights, the petitioner shall deposit the principal awarded amount.

6. Subject to the deposit of the principal awarded amount with the Registrar General, Delhi High Court within 6 weeks from today, the effect and operation of the Arbitral Award dated 12.07.2025 shall remain stayed.

7. The application is disposed of in aforesaid terms.

JASMEET SINGH, J OCTOBER 15, 2025/DM 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 17/10/2025 at 23:10:30

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Delhi High Court - Orders