Delhi High Court - Orders
Days In Refilling The Petition) Ntpc ... vs Rpp Infra Projects Ltd on 17 February, 2026
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 186/2025, EX.APPL.(OS) 1239/2025
(U/S 151 CPC) & EX.APPL.(OS) 1240/2025 (For Delay of 5
days in refilling the petition)
NTPC TAMILNADU ENERGY COMPANY LTD
.....Decree Holder
Through: Mr. Adarsh Tripathi, Mr.
Vikram Singh Baid and Mr.
Ajitesh Garg, Advocates.
versus
RPP INFRA PROJECTS LTD. .....Judgement Debtor
Through: Mr. Mrinal Bharat Ram and Mr.
Prateek Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 17.02.2026
1. Learned counsel appearing on behalf of the parties are ad idem that the petitions under Section 34 of the Arbitration and Conciliation Act, 1996, filed by the parties are currently pending before a learned Co-ordinate Bench of this Court, and accordingly, request that the present matter may be placed before the bench of Hon'ble Mr. Justice Subramonium Prasad.
2. At the joint request of learned counsel appearing on behalf of the parties, and subject to the Orders of the Hon'ble Judge-in-Charge (Original Side), the matter may be listed before the learned Co- ordinate Bench of Hon'ble Mr. Justice Subramonium Prasad on 25.02.2026.
HARISH VAIDYANATHAN SHANKAR, J.
FEBRUARY 17, 2026/tk/her/jk 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 19/02/2026 at 20:36:25