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Karinda Constructions vs Technip Energies India Limited on 9 October, 2025

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~58
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         ARB.P. 1631/2025
                                    KARINDA CONSTRUCTIONS                   .....Petitioner
                                                Through: Mr. Bitan Chakraborty, Mr. Kunwar
                                                Chandresh, Ms. Poonam Prasad and Mr. Divyansh
                                                Singh, Advocates.

                                                                  versus

                                    TECHNIP ENERGIES INDIA LIMITED                                                  .....Respondent
                                                 Through:

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 09.10.2025 I.A. 25012/2025

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

3. This petition is filed on behalf of the Petitioner under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of the Sole Arbitrator.

4. Issue notice to the Respondent, through all permissible modes, returnable on 10.11.2025.

JYOTI SINGH, J OCTOBER 9, 2025/YA 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 11/10/2025 at 00:13:00