Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

Telecommunications Consultants India ... vs M/S Radhika Engineering Co on 30 May, 2025

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~17 to 19
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         O.M.P.(MISC.)(COMM.) 445/2025
                                    TELECOMMUNICATIONS CONSULTANTS
                                    INDIA LTD                              .....Petitioner
                                               Through: Mr. Nikhilesh Krishnan and Mr.
                                               Siddharth Singh, Advocates.

                                                                  versus

                                    M/S RADHIKA ENGINEERING CO                                                      .....Respondent
                                                 Through: None.

                          18
                          +         O.M.P.(MISC.)(COMM.) 446/2025
                                    TELECOMMUNICATIONS CONSULTANTS
                                    INDIA LTD                              .....Petitioner
                                               Through: Mr. Nikhilesh Krishnan and Mr.
                                               Siddharth Singh, Advocates.

                                                                  versus

                                    M/S RADHIKA ENGINEERING CO.                                                     .....Respondent
                                                 Through: None.

                          19
                          +         O.M.P.(MISC.)(COMM.) 447/2025
                                    TELECOMMUNICATIONS CONSULTANTS
                                    INDIA LTD.                             .....Petitioner
                                               Through: Mr. Nikhilesh Krishnan and Mr.
                                               Siddharth Singh, Advocates.

                                                                  versus


                          O.M.P.(MISC.)(COMM.) 445/2025 and connected matters                                              Page 1 of 2




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 28/06/2025 at 00:09:10
                                     M/S RADHIKA ENGINEERING CO.                                                     .....Respondent
                                                  Through: None.
                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 30.05.2025 I.A. 14325/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 445/2025 I.A. 14330/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 446/2025 I.A. 14333/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 447/2025

1. Allowed, subject to all just exceptions.

2. Applications stand disposed of.

O.M.P.(MISC.)(COMM.) 445/2025 O.M.P.(MISC.)(COMM.) 446/2025 O.M.P.(MISC.)(COMM.) 447/2025

3. These petitions have been filed on behalf of the Petitioner under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 seeking extension of mandate of the learned Arbitrator.

4. Issue notice to the Respondent, through all permissible modes, returnable on 23.07.2025.

JYOTI SINGH, J MAY 30, 2025/shivam O.M.P.(MISC.)(COMM.) 445/2025 and connected matters Page 2 of 2 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 28/06/2025 at 00:09:10