Delhi High Court - Orders
Filing Certified Copy Of Judgments And ... vs Jatinder Kumar Jain & Ors on 18 February, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 72/2026 & I.A. 4611/2026 (Ex. From
filing certified copy of judgments and arbitration orders)
ASHISH JAIN .....Petitioner
Through: Mr. Vinay Shukla and Mr.
Sukhpreet Singh, Advocate
versus
JATINDER KUMAR JAIN & ORS. .....Respondents
Through: Dr. Sarbjit Sharma and Ms.
Manishi Raj, Advocates
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 18.02.2026
1. The present Petition under Section 9 of the Arbitration and Conciliation Act, 1996 ("Act"), seeks the following reliefs:
"a) Pass an order granting status quo ante existed as on 08.07.2024;
b) Pass an order restraining Respondent No. 1 and 2 to deal with Plot No. 2, Electronic City, Udyog Vihar, Phase-IV, Gurugram, Haryana;
c) Direct Respondent Nos. 1 and 2 to forthwith withdraw their letters dated 18.09.2025 addressed to the Banker of Respondent No. 3 Firm;
d) Pass an order directing Respondent Nos. 1 and 2 to direct their banker of Respondent No. 3 Firm to immediately restore and resume normal banking operations of Respondent No. 3 Firm;
e) Pass an order restraining Respondents from taking any steps, directly or indirectly, to disrupt, interfere with or obstruct the business, statutory compliances and banking account(s) operations of Respondent No. 3 Firm;
f) Pass an ad-interim ex-parte order restraining the Respondents from altering, modifying or in any manner tampering with the capital structure of Respondent No. 3 Firm;
g) Pass such other and further orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case and in the interest of justice."
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 23/02/2026 at 20:37:04
2. At the outset, Mr. Srivastava, learned Senior Counsel for the Petitioner, submits that, unfortunately, the Partnership Agreement could not be placed on record. Let appropriate steps be taken to place the same on record.
3. Issue notice.
4. Dr. Sarabjeet Sharma, learned counsel for the Respondents, appearing on advance notice, accepts notice. He seeks and is granted a period of ten (10) days to file a Reply.
5. Rejoinder thereto, if any, be filed within three (03) days thereafter.
6. List on 16.03.2026.
HARISH VAIDYANATHAN SHANKAR, J.
FEBRUARY 18, 2026/rk/va/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 23/02/2026 at 20:37:04