Delhi High Court - Orders
Rcc Infraventures Limited & Ors vs M/S. Dmi Finance Pvt. Ltd. & Ors on 25 September, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 98/2025
RCC INFRAVENTURES LIMITED & ORS. .....Petitioners
Through: Ms. Amrita Panda, Mr. Shivang
Berry, Mr. Ruchir Joshi, Advs.
versus
M/S. DMI FINANCE PVT. LTD. & ORS. .....Respondents
Through: Ms. Geeta Luthra, Sr. Adv. with Mr.
Nitin Saluja, Adv., Ms. Shivani
Luthra Lohiya, Adv. , Mr. Manas
Aggarwal, Adv, Ms. Ishita Soni, Adv,
Ms. Janvi Desai, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 25.09.2025 I.A. 24205/2025 Exemption allowed, subject to all just exceptions. The application is disposed of.
O.M.P. (T) (COMM.) 98/2025
1. This is a petition filed under Section 15 of the Arbitration and Conciliation Act, 1996 seeking substitution of the Arbitrator.
2. The Arbitrator has recused herself vide letter dated 12.08.2025. A perusal of Annexure P-4 seems to suggest that the witness has misbehaved with the Arbitrator.
3. For the said reasons, issue notice to the respondents.
4. Mr. Saluja, learned counsel for respondent No. 1 accepts notice for respondent No. 1.
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 29/09/2025 at 22:40:41
5. Mr. Khattar, learned counsel for respondent Nos 2 and 3, accepts notice for respondent Nos. 2 and 3.
6. Let the reply be filed within 4 weeks from today and rejoinder be filed before the next date of hearing.
7. List on 20.01.2026.
JASMEET SINGH, J SEPTEMBER 25, 2025/DM 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 29/09/2025 at 22:40:41