Delhi High Court - Orders
Chatterjee Engineering Private ... vs Technip Energies India Limited & Ors on 28 January, 2026
$~22 & 23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 424/2025
CHATTERJEE ENGINEERING PRIVATE LIMITED .....Petitioner
Through: Mr. Prashant Kumar, Ms. Nikita
Menon and Mr. Amrit Bhatia,
Advocates
Mob: 9650352182
Email:
[email protected]
versus
TECHNIP ENERGIES INDIA LIMITED & ORS. .....Respondents
Through: Ms. Shweta Bharti, Mr. Rohit, Ms.
Nishi Rathore and Ms. Nikita Sharma,
Advocates for R-1
Mob: 8871146773
Mr. Rajesh Kumar, Mr. Ravi Rai, Mr.
Yash Narain, Advocates for
respondent-HPCL
Email: [email protected]
Mob: 9891235156
Mr. Arvind Gupta and Mr. Manokul
Chandra, Advocates for R-2
Mob: 9990192497
Email: [email protected]
Mr. Akash Verma and Ms. Aanchal
Uppal, Advocates for HDFC Bank
23
+ O.M.P.(I) (COMM.) 476/2025 & CAV 439/2025, I.A. 33055/2025
CHATTERJEE ENGINEERING PRIVATE LIMITED .....Petitioner
Through: Mr. Prashant Kumar, Ms. Nikita
Menon and Mr. Amrit Bhatia,
Advocates
Mob: 9650352182
Page 1 of 6
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 02/02/2026 at 20:34:35
Email:
[email protected]
versus
TECHNIP ENERGIES INDIA LIMITED & ORS. .....Respondents
Through: Ms. Shweta Bharti, Mr. Rohit, Ms.
Nishi Rathore and Ms. Nikita Sharma,
Advocates for R-1
Mob: 8871146773
Mr. Arvind Gupta and Mr. Manokul
Chandra, Advocates for R-2
Mob: 9990192497
Email: [email protected]
Mr. Samarendra Kumar, Mr. Sandeep
Soni, Mr. Vishnu Jaisval, Mr. Adarsh
Raj Singh, Ms. Priyanka Singh and
Mr. Sumit Chanchal, Advocates for
Union Bank of India
No.3/9999114922
Mr. Akash Verma and Ms. Aanchal
Uppal, Advocates for HDFC Bank
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 28.01.2026
1. O.M.P.(I) (COMM.) 424/2025 has been filed under Section 9 of the Arbitrator and Conciliation Act, 1996 ("Arbitration Act"), praying for an injunction, thereby, restraining the respondent no. 1 from encashing three Bank Guarantees, all dated 30th September, 2025, during the pendency of the arbitration proceedings.
2. When O.M.P.(I) (COMM.) 424/2025 was listed for hearing on 10th October, 2025, this Court, while issuing notice, also restrained the respondent nos. 1, 3 and 4 from encashing the three Bank Guarantees Page 2 of 6 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 02/02/2026 at 20:34:35 furnished by the petitioner, till the next date of hearing.
3. However, despite issuance of the said stay order in favour of the petitioner herein, the said three Bank Guarantees came to be encashed.
4. Therefore, O.M.P.(I) (COMM.) 476/2025 came to be filed by the petitioner seeking directions to the respondent no. 1 to either return the amount encashed by way of invoking the three Bank Guarantees to the source account held by the petitioner, or to deposit the amounts so withdrawn with this Court, pending adjudication of disputes in arbitration.
5. Per contra, it is the stand of the respondents that the Bank Guarantees were encashed before the stay order passed by this Court was passed or communicated.
6. Attention of this Court has been drawn to the order dated 21 st November, 2025, passed in O.M.P. (I) (COMM) 424/2025, wherein, it was directed as follows:
"xxx xxx xxx
4. In the meanwhile, the Senior Officials of the petitioner and the respondent no. l shall sit together for reconciliation of accounts. xxx xxx xxx"
7. Learned counsels appearing for the respondents submit that in pursuance of the directions of this Court, reconciliation proceedings are going on between the parties, and that the respondents are trying to reconcile the quantum of work executed by the petitioner.
8. Learned counsels appearing for the respondents further submit that the matter can be referred to Mediation as the parties can sort out their differences.
9. Learned counsel appearing for the petitioner submits that he has no objection if the matter is referred to Mediation.
Page 3 of 6This 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 02/02/2026 at 20:34:35
10. On pointed query by this Court, both the parties are ad idem that, in case, the settlement between the parties fails, the matter be referred to a Sole Arbitrator.
11. Learned counsel appearing for the petitioner submits that the petitioner has an approximate claim of Rs. 41 Crores, as on date.
12. Learned counsels appearing for the respondents submit that the respondents have an approximate claim of Rs. 20 Crores as on date.
13. This Court notes that the disputes between the parties arise out of the Letter of Intent dated 14th November, 2022, whereby, the respondent no.1 awarded the petitioner "Mechanical, structural, and Piping Field Works", pertaining to a project at Pachpadra, Barmer, Rajasthan, India.
14. It is further noted that the General conditions of Contract between the parties contains an Arbitration Clause, i.e., Clause 26, which reads as under:
"xxx xxx xxx xxx xxx xxx"
15. Accordingly, this Court is satisfied that there exists a valid Arbitration Clause and that the disputes between the parties need to be adjudicated through the arbitral mechanism.
16. Considering the submissions made before this Court, the following Page 4 of 6 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 02/02/2026 at 20:34:35 directions are issued:
i. The matter is referred to Delhi High Court Mediation and Conciliation Centre, to be listed before the Senior Mediator on 09th February, 2026. ii. In case, the matter is not resolved through the process of mediation, within a period of eight weeks from the first meeting with the Mediator, the present matter shall be referred and continued before the Sole Arbitrator.
iii. Justice (Retd.) Mukta Gupta, Former Judge, Delhi High Court, (Mob:
9650788600), is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.
iv. The Arbitrator shall enter reference only if the mediation process between the parties has failed.
v. The parties shall approach the Arbitrator within two (2) weeks of the finalization of the mediation process, in case, the mediation process fails.
vi. The remuneration of the Arbitrator shall be in terms of Schedule IV of the Arbitration Act.
vii. The Arbitrator is requested to furnish a declaration in terms of Section 12 of the Arbitration Act prior to entering into the reference. In the event there is any impediment to the Arbitrator's appointment on that count, the parties are given liberty to file an appropriate application before this Court.
viii. It shall be open to the respondents to raise counter-claims, if any, in arbitration proceedings.
ix. It is made clear that all the rights and contentions of the parties, including, the arbitrability of any of the claims and/or counter-claims, Page 5 of 6 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 02/02/2026 at 20:34:35 any other preliminary objection, as well as claims on merits of the dispute of either of the parties, are left open for adjudication by the learned Arbitrator.
17. The petitioner is also at liberty to move an appropriate application before the learned Arbitrator for prayers, which are subject matter of the present petitions.
18. Needless to state, nothing in this order shall be construed as an expression of this Court on the merits of the case.
19. The petitions are disposed of in the aforesaid terms.
20. A copy of this order shall be sent to Delhi High Court Mediation and Conciliation Centre, forthwith.
MINI PUSHKARNA, J JANUARY 28, 2026 ak Page 6 of 6 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 02/02/2026 at 20:34:35