Delhi High Court - Orders
Telecommunications Consultants India ... vs M/S Radhika Engineering Co on 30 May, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~17 to 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 445/2025
TELECOMMUNICATIONS CONSULTANTS
INDIA LTD .....Petitioner
Through: Mr. Nikhilesh Krishnan and Mr.
Siddharth Singh, Advocates.
versus
M/S RADHIKA ENGINEERING CO .....Respondent
Through: None.
18
+ O.M.P.(MISC.)(COMM.) 446/2025
TELECOMMUNICATIONS CONSULTANTS
INDIA LTD .....Petitioner
Through: Mr. Nikhilesh Krishnan and Mr.
Siddharth Singh, Advocates.
versus
M/S RADHIKA ENGINEERING CO. .....Respondent
Through: None.
19
+ O.M.P.(MISC.)(COMM.) 447/2025
TELECOMMUNICATIONS CONSULTANTS
INDIA LTD. .....Petitioner
Through: Mr. Nikhilesh Krishnan and Mr.
Siddharth Singh, Advocates.
versus
O.M.P.(MISC.)(COMM.) 445/2025 and connected matters Page 1 of 2
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 28/06/2025 at 00:09:13
M/S RADHIKA ENGINEERING CO. .....Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 30.05.2025 I.A. 14325/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 445/2025 I.A. 14330/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 446/2025 I.A. 14333/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 447/2025
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
O.M.P.(MISC.)(COMM.) 445/2025 O.M.P.(MISC.)(COMM.) 446/2025 O.M.P.(MISC.)(COMM.) 447/2025
3. These petitions have been filed on behalf of the Petitioner under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 seeking extension of mandate of the learned Arbitrator.
4. Issue notice to the Respondent, through all permissible modes, returnable on 23.07.2025.
JYOTI SINGH, J MAY 30, 2025/shivam O.M.P.(MISC.)(COMM.) 445/2025 and connected matters Page 2 of 2 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 28/06/2025 at 00:09:13