Delhi High Court - Orders
Siesta Communications Private Limited vs Bharti Airtel Limited on 24 March, 2026
$~91
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 265/2026 & I.A. 7854/2026
SIESTA COMMUNICATIONS PRIVATE LIMITED .....Petitioner
Through: Mr. Tarun Sharma, Mr. Abid Ali, Mr.
Karrtik Sharma & Mr. Manek
Sharma, Advs.
versus
BHARTI AIRTEL LIMITED .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 24.03.2026
1. This petition is filed under Section 29A of the Arbitration & Conciliation Act, 1996 seeking extension of period for concluding the arbitration proceedings.
2. Learned counsel for the petitioner submits that the amount involved is less than two crores.
3. The original jurisdiction is not with this court. The application has to be made before the commercial court concerned. Reference in this regard be made to the decision of the Supreme Court in Jagdeep Chowgule v. Sheela Chowgule & Ors. 2026 INSC 92.
4. The petition is returned with liberty to file before the court concerned.
AVNEESH JHINGAN, J MARCH 24, 2026 '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 27/03/2026 at 21:41:55