Delhi High Court - Orders
Servotech Electricals Private Limited vs Jai Krishan Baba Projects Jv on 15 September, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~92
* 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, Advs.
versus
JAI KRISHAN BABA PROJECTS JV .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 15.09.2025
I.A. 22813/2025
Exemption allowed, subject to all just exceptions. The application is disposed of.
ARB.P. 1482/20251. This is a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes between the parties arising out of Work Order dated 15.07.2023.
2. The arbitration clause is Clause 17 of the said Work Order.
3. Since there were disputes between the parties, the petitioner invoked arbitration vide legal notice dated 08.07.2025.
4. For the said reasons, issue notice to the respondent through all modes including electronic on the petitioner taking steps within 1 week from today, returnable on 12.11.2025.
JASMEET SINGH, J SEPTEMBER 15, 2025/DM This is a digitally signed order.
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