Delhi High Court - Orders
M/S Rudra Interiors Pvt.Ltd vs Hindustan Prefab Limited & Anr on 9 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1358/2025
M/S RUDRA INTERIORS PVT.LTD. .....Petitioner
Through: Mr. Bipin Kumar Prabhat and Mr.
Kislaya Prabhat, Advs.
versus
HINDUSTAN PREFAB LIMITED & ANR. .....Respondents
Through: Mr. Varun Nischal, Ms. Saira Tagra,
Advocates along with Mr. Mukesh,
Legal Incharge.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 09.12.2025
1. This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes between the parties.
2. The brief facts of the case are that the respondents were awarded a Contract for work vide Letter of Intent dated 05.10.2020 for providing and fixing shutters for cupboards, wire gauged shutters for doors & windows in Type-II & Type-III residential quarters and construction of parking sheds along roads in the complex of 7th BN National Disaster Response Force ("NDRF") at Ladhowal, Ludhiana, Punjab. Subsequently, parties entered into an Agreement dated 19.08.2020.
3. The stipulated date of completion was 14.02.2021 but the work was not completed on the allegation of factors attributable to the respondent.
This is a digitally signed order.
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4. Mr. Nischal, learned counsel for the respondent, states that the principal to the said Contract is NDRF and therefore it may be impleaded as a party.
5. At oral request of Mr. Nischal, learned counsel, Principal NDRF is impleaded as respondent No.2.
6. For the said reasons, issue notice to the NDRF through Mr. Vikram Jaitley, Central Government Standing Counsel all modes including electronic on the petitioner taking steps within 1 week from today, returnable on 27.01.2026.
7. Let the amended memo of parties be filed.
8. List on 27.01.2026.
JASMEET SINGH, J DECEMBER 9, 2025/JYH 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 15/12/2025 at 20:36:58