Delhi High Court - Orders
Delhi Jal Board vs Wpil Ltd. Consortium on 9 January, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~18 & 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 236/2022 & I.A. 8462/2022, I.A. 8463/2022
DELHI JAL BOARD .....Petitioner
Through: Mr. Ravi Gupta, Senior Advocate
along with Mr. Karunesh Tandon Ms.
Muskaan Mehra, Ms. Pragya Dahiya,
Mr. Prabin Mohan and Mr. Sarthak
Mittal Advocates
versus
WPIL LTD. CONSORTIUM .....Respondent
Through: Mr. Vinay Kumar Garg, Senior
Advocate along with Mr. Akshay
Chandra, Mr. Karandeep singh Rekhi,
and Ms. Vipasana Bubna, Advocates
+ OMP (ENF.) (COMM.) 163/2025
WPIL LTD CONSORTIUM .....Decree Holder
Through: Mr. Vinay Kumar Garg, Senior
Advocate along with Mr. Akshay
Chandra, Mr. Karandeep singh Rekhi,
and Ms. Vipasana Bubna, Advocates
versus
DELHI JAL BOARD .....Judgement Debtor
Through: Mr. Ravi Gupta, Senior Advocate
along with Mr. Karunesh Tandon Ms.
Muskaan Mehra, Ms. Pragya Dahiya,
Mr. Prabin Mohan and Mr. Sarthak
Mittal Advocates
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 13/01/2026 at 20:33:08
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 09.01.2026
1. DJB is directed to file written submissions not exceeding eight pages. The written submissions should succinctly indicate the points on which the challenge to the award is made; how the award will be hit by Section 34 of the Arbitration and Conciliation Act, 1996, and the page numbers of the documents they seek to place reliance on.
2. List on 17.03.2026 for final hearing.
SUBRAMONIUM PRASAD, J JANUARY 09, 2026 Rahul 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 13/01/2026 at 20:33:08