Delhi High Court - Orders
Tdi International India Private ... vs Airports Authority Of India on 19 May, 2026
$~76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 908/2026 & I.A. 14048/2026
TDI INTERNATIONAL INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Akshit Mago, Adv. (through VC).
versus
AIRPORTS AUTHORITY OF INDIA .....Respondent
Through: Mr. Vaibhav Kalra, Adv. (through
VC).
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 19.05.2026
1. The present petition is filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') for appointment of an arbitrator.
2. The brief facts are that the petitioner and the respondent entered into a License Agreement dated 18.04.2001 and a Supplementary Agreement For License dated 23.03.2007 for 'Advertising Right' at Hyderabad Airport Terminal Building and its oustide. During the execution of the agreements, dispute arose between the parties to the lis. Earlier arbitration proceedings were initiated and vide order dated 28.05.2024, this Court set aside the arbitral award and granted liberty to the parties to invoke arbitration afresh. 2.1 The petitioner on 02.08.2025, issued a notice under Section 21 of the Act invoking arbitration under Clause 23 of the License Agreement and Clause 21 of the Supplementary Agreement For License. On failure to the needful, the present petition was filed.
3. Learned counsel for the respondent on instructions has no objection 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 20/05/2026 at 21:38:46 for referring the matter to arbitration.
4. Accordingly, the petition is allowed by appointing Justice Ms. Poonam A. Bamba (Retd.) (Mobile No.9910384678) as the sole arbitrator for adjudication of the disputes which have arisen between the parties.
5. The fees of the learned Arbitrator will be governed by Schedule IV of the Act. Before entering upon reference, the learned Arbitrator will comply with Section 12 of the Act.
6. It is made clear that since this Court has not expressed any opinion on the merits of the rival claims of the parties, it will be open for the parties to file their respective claims/counter claims before the learned Arbitrator which will be considered in accordance with law.
7. A copy of this order be forwarded to the learned Arbitrator for information.
AVNEESH JHINGAN, J MAY 19, 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 20/05/2026 at 21:38:46