Delhi High Court - Orders
Arkay Energy (Rameswaram) Ltd vs Gail India Limited on 18 August, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~15 & 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 278/2023 & I.A. 6481/2024
ARKAY ENERGY (RAMESWARAM) LTD .....Petitioner
Through: Mr. K Shiva, Advocate.
versus
GAIL INDIA LIMITED .....Respondent
Through: Mr. N L Ganapathi and Ms. Sanjana
Jain, Advocates.
16
+ O.M.P.(I) (COMM.) 279/2023
ARKAY ENERGY (RAMESWARAM) PVT LTD .....Petitioner
Through: Mr. K Shiva, Advocate.
versus
GAIL INDIA LIMITED .....Respondent
Through: Mr. N L Ganapathi and Ms. Sanjana
Jain, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 18.08.2025
1. These petitions have been filed by the Petitioner under Section 9 of the Arbitration and Conciliation Act, 1996 ('1996 Act') seeking interim directions.
2. On 11.08.2025, Court had recorded the submission of the Respondent that the petitions have been rendered infructuous on account of the fact that Ministry of Petroleum and Natural Gas vide order dated 03.06.2024 has reduced the quantities of gas allocation to the Petitioner and therefore, the security that was earlier required to be replenished stood reduced and Respondent is now sufficiently secured with the existing security.
O.M.P.(I) (COMM.) 278/2023 & connected matter Page 1 of 2This 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 19/08/2025 at 22:29:05
3. Time was sought by learned counsel for the Petitioner to revert with instructions. Counsel for the Petitioner, on instructions, submits that the petitions are infructuous, in light of the fact that the security furnished by the Petitioner is adequate, according to the Respondent.
4. Accordingly, these petitions are disposed of as infructuous. All rights and contentions of the parties on merits are left open to be adjudicated before the Arbitrator, if and when parties take recourse to arbitration.
JYOTI SINGH, J AUGUST 18, 2025 Ch O.M.P.(I) (COMM.) 278/2023 & connected matter 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 19/08/2025 at 22:29:05