Hero Motocorp Ltd vs Morani Motors Private Limited on 6 April, 2026

[Cites 1, Cited by 0]

Delhi High Court - Orders

Hero Motocorp Ltd vs Morani Motors Private Limited on 6 April, 2026

Bench: Subramonium Prasad

                          $~57
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         O.M.P. (COMM) 170/2026
                                    HERO MOTOCORP LTD                                                               .....Petitioner
                                                                  Through:            Mr. Rahul Malhotra, Mr. Rishu Kant
                                                                                      Sharma, Mr. Rahul Saxena, Ms.
                                                                                      Padamja Sharma and Ms. Tuhina
                                                                                      Kakkar, Advocates

                                                                  versus

                                    MORANI MOTORS PRIVATE LIMITED                                                   .....Respondent
                                                Through:

                                    CORAM:
                                    HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                                  ORDER

                          %                                       06.04.2026
                          O.M.P. (COMM) 170/2026

1. The present petition under Section 34 of the Arbitration & Conciliation Act, 1996 has been filed by the Petitioner challenging the Award dated 31.12.2025 passed by the learned Sole Arbitrator.

2. There are a total of 13 claims which have been raised by the Petitioner, out of which four claims have been partly allowed being Claim No.1, 8, 9 and 12.

3. It is the case of the Petitioner that after holding that the Respondent has not been diligent in performing its services under the agreement, the amounts have been awarded in favour of the Respondent by the learned Arbitrator, and therefore, there is a complete dichotomy between the amount awarded and the findings in the award.

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 10/04/2026 at 21:28:00

4. Issue notice.

5. On taking steps, let notice be issued to the Respondent through all permissible modes, including dasti.

6. List on 13.08.2026.

I.A. 9143/2026

7. This is an application on behalf of the Petitioner for stay of the operation of the impugned Award dated 31.12.2025.

8. Subject to the Petitioner depositing a sum of Rs.2 crores with the Registry of this Court within a period of six weeks from today, the execution of the impugned Award shall remain stayed.

9. The application is disposed of.

SUBRAMONIUM PRASAD, J APRIL 6, 2026 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 10/04/2026 at 21:28:00

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders