Delhi High Court - Orders
Servotech Electricals Private Limited vs Sirur Developers Llp on 11 September, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1112/2025
SERVOTECH ELECTRICALS PRIVATE LIMITED .....Petitioner
Through: Mr. Rakesh Kumar, Mr. Ankit Kumar
and Ms. Simmee Kumari, Advocates.
versus
SIRUR DEVELOPERS LLP .....Respondent
Through: Mr. A.S. Anand and Mr. Rajan
Sharma, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 11.09.2025
1. This petition is filed by the Petitioner under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator to constitute Arbitral Tribunal for adjudication of the disputes between the parties.
2. Learned counsel for the Respondent submits that this petition is not maintainable as this Court lacks the territorial jurisdiction to entertain the petition.
3. Learned counsel for the Petitioner, on instructions, fairly seeks to withdraw the petition with liberty to approach the Court of competent jurisdiction.
4. Petition is disposed of as withdrawn with liberty as prayed for.
JYOTI SINGH, J SEPTEMBER 11, 2025/RW 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 12/09/2025 at 23:52:36