Delhi High Court - Orders
M/S Splendor Landbase Limited vs M/S Ntt Data Global Delivery Services ... on 18 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 482/2025 & I.A. 28440/2025, I.A. 28441/2025, I.A.
28636/2025
M/S SPLENDOR LANDBASE LIMITED .....Petitioner
Through: Mr. Jeevesh Nagrath. Sr. Adv. with
Mr. Praveen Kumar, Mr. Sarthak
Gupta, Advs.
versus
M/S NTT DATA GLOBAL DELIVERY SERVICES PRIVATE
LIMITED .....Respondent
Through: Mr. Vikas Tomar, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 18.12.2025
1. The petitioner has no objection to this Court hearing the matter.
2. This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 ("the Act"), seeking to challenge the Award dated 05.07.2025.
3. Mr. Kumar, learned counsel for the petitioner, amongst various other grounds, states that the Arbitrator has re-written the terms of clause 5(C)(ii) of the Maintenance Agreement which stated that the petitioner is liable to the refund of IFMS deposit after adjustment of outstanding dues of respondent, including CAM charges, electricity charges and other dues. It is further stated that the findings of the Arbitrator are patently illegal and violates Section 28(3) of the Act for being in disregard of the express terms of the said contract.
4. For the said reasons, issue notice.
5. Mr. Tomar, learned counsel accepts notice, seeks and is granted 4 weeks to file a reply.
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 24/12/2025 at 20:35:32
6. List on 18.03.2026.
JASMEET SINGH, J DECEMBER 18, 2025/sp 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 24/12/2025 at 20:35:32