Delhi High Court - Orders
Servotech Electricals Private Limited vs Jai Krishan Baba Projects Jv on 25 March, 2026
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1482/2025
SERVOTECH ELECTRICALS PRIVATE LIMITED
.....Petitioner
Through: Mr. Rakesh Kumar, Mr. Ankit
Kumar, Mr. Aman Kumar
Singh, Mr. Abhishek Kumar
Gami and Ms. KM Jagriti
Verma, Advocates
versus
JAI KRISHAN BABA PROJECTS JV .....Respondent
Through: Mr. Tushar Nirwal, Advocate
with Mr. Kapil Singla,
Authorised Representative of
the Respondent
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 25.03.2026
1. The present Petition, under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeks appointment of an Arbitrator.
2. Learned counsel for the parties are ad idem that the matter stands settled between them and the terms thereof have been recorded in the Settlement Agreement executed on 23.03.2026. A copy of the said Settlement Agreement has been handed over across the Bar, which is taken on record and marked as part of the record.
3. In view of the above, the present Petition, along with pending application(s), if any, stands disposed of in terms of the Settlement Agreement dated 23.03.2026, with liberty to the parties to approach this Court for revival of the Petition in case of any breach of the terms thereof.
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 27/03/2026 at 22:37:02
4. The parties are ad idem that they will abide by the Settlement Agreement dated 23.03.2026.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 25, 2026/rk/va 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 27/03/2026 at 22:37:02