Delhi High Court - Orders
Kone Elevator India Pvt Ltd vs Shapoorji Pallonji And Company Pt Ltd on 4 November, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1837/2025 & I.A. 27328/2025
KONE ELEVATOR INDIA PVT LTD .....Petitioner
Through: Mr Kunal Kher, Mr Arjan Ajai Singh
Chonker
versus
SHAPOORJI PALLONJI AND COMPANY PT LTD .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 04.11.2025
1. The present petition under Section 11(6) of the Arbitration & Conciliation Act, 1996 has been filed by the Petitioner seeking appointment of an Arbitrator to adjudicate upon the disputes which have arisen between the parties under the Agreements dated 25.07.2018 and 20.11.2018 for supply, installation, testing and commissioning of escalators and elevators including AMC, DLP, material, labour, machinery, equipment, tools and tackles, transportation, loading, unloading etc. for the site General Bus Stand cum Mall Level Parking, Jammu.
2. It is stated that a notice under Section 21 of the Arbitration & Conciliation Act was issued by the Petitioner on 10.03.2025 in terms of Clause 19 of the said agreements. Since the Arbitrator has not been appointed, the Petitioner has approached this Court by filing the instant petition.
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 10/11/2025 at 20:42:16
3. Issue notice.
4. On taking steps, let notice be issued to the Respondent through all permissible modes, including dasti.
5. List on 14.01.2026.
SUBRAMONIUM PRASAD, J NOVEMBER 4, 2025 hsk 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 10/11/2025 at 20:42:16