Delhi High Court - Orders
Servotech Electricals Private Limited vs Logix Infrastructure Private Limited on 3 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 30/2025 (Disposed Of)
SERVOTECH ELECTRICALS PRIVATE LIMITED ....Petitioner
Through: Mr. Rakesh Kumar and Mr. Ankit
Kumar, Adv.
versus
LOGIX INFRASTRUCTURE PRIVATE LIMITED .....Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 03.12.2025
I.A. 30185/2025
1. This is the application filed under Section 15 of the Arbitration and Conciliation Act, 1996 seeking restoration of the petition which was dismissed on 15.07.2025 for non-prosecution.
2. Mr. Kumar, learned counsel for the petitioner, states that non- availability was on account of his personal default as he was waiting outside the Court and inadvertently missed the matter.
3. There was nobody present for the respondent on that day as well.
4. I am satisfied that sufficient cause has been shown.
5. For the said reasons the application is allowed and the petition is restored to its original number subject to imposition of cost of Rs.1000 payable to Delhi High Court Bar Clerk's Association. Account No.: 15530100006282 IFSC Code: UCBA0001553 Branch: Delhi High Court.
O.M.P. (T) (COMM.) 30/2025 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 08/12/2025 at 20:49:45
6. In the view of the order in the application above, issue fresh notice to the respondent through all modes including electronic on the petitioner taking steps within one week from today, returnable on 23.01.2026.
JASMEET SINGH, J DECEMBER 3, 2025/AS 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 08/12/2025 at 20:49:45