Delhi High Court - Orders
Mr. Sandeep Kohli & Ors vs Mrs. Veena Sarwal Since Deceased & Ors on 19 September, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~55 to 57, 74 & A-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 224/2025
MR. SANDEEP KOHLI & ORS. .....Petitioners
Through: Mr. Darpan Wadhwa, Senior
Advocate with Mr. Saurav Agarwal, Ms. Kaveri
Rawal, Ms. Anushka Koushika, Mr. Shreedhar
Kale, Ms. Prachi Dubey and Ms. Kiran Dev Rani,
Advocates for Petitioners in O.M.P. (COMM)
224/2025.
Mr. Dayan Krishnan, Senior Advocate with Mr.
Saurav Agarwal, Ms. Kaveri Rawal, Ms. Anushka
Koushika, Mr. Shreedhar Kale, Ms. Prachi Dubey
and Ms. Kiran Dev Rani, Advocates for
Contemnors in CCP(O) No. 86/2025.
versus
MRS. VEENA SARWAL SINCE DECEASED & ORS.
.....Respondents
Through: Mr. Tanmay Mehta, Ms. Shreya Sethi
and Mr. Anirudh Bhatia, Advocates for R-2, 4 and
5.
56
+ OMP (CONT.) 3/2024
SACHIN SARWAL & ORS. .....Petitioners
Through: Mr. Tanmay Mehta, Ms. Shreya Sethi
and Mr. Anirudh Bhatia, Advocates.
versus
SANDEEP KOHLI & ORS. .....Respondents
Through: Mr. Dayan Krishnan, Sr. Advocate
with Mr. Saurav Agarwal, Ms. Kaveri Rawal, Ms.
Anushka Koushika, Mr. Shreedhar Kale, Ms.
Prachi Dubey and Ms. Kiran Dev Rani, Advocates.
57
+ OMP (CONT.) 3/2025
VEENA SARWAL (DECEASED THROUGH HER LR) & ORS.
..... Petitioners
O.M.P. (COMM) 224/2025 and connected matters Page 1 of 5
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 03/10/2025 at 22:08:29
Through: Mr. Tanmay Mehta, Ms. Shreya Sethi
and Mr. Anirudh Bhatia, Advocates.
versus
SANDEEP KOHLI & ORS. .....Respondents
Through: Mr. Dayan Krishnan, Sr. Advocate
with Mr. Saurav Agarwal, Ms. Kaveri Rawal, Ms.
Anushka Koushika, Mr. Shreedhar Kale, Ms.
Prachi Dubey and Ms. Kiran Dev Rani, Advocates.
74
+ OMP (CONT.) 4/2025
VEENA SARWAL & ORS. .....Petitioners
Through: Mr. Tanmay Mehta, Ms. Shreya Sethi
and Mr. Anirudh Bhatia, Advocates.
versus
SANDEEP KOHLI & ORS. .....Respondents
Through: Mr. Dayan Krishnan, Sr. Advocate
with Mr. Saurav Agarwal, Ms. Kaveri Rawal, Ms.
Anushka Koushika, Mr. Shreedhar Kale, Ms.
Prachi Dubey and Ms. Kiran Dev Rani, Advocates.
A-4
+ CONT.CAS(C) 1197/2025 & CM APPL. 55141/2025
VEENA SARWAL (DECEASED) THROUGH LR & ORS.
.....Petitioners
Through: Mr. Tanmay Mehta, Ms. Shreya Sethi
and Mr. Anirudh Bhatia, Advocates.
versus
SANDEEP KOHLI & ORS. .....Respondents
Through: Mr. Dayan Krishnan, Sr. Advocate
with Mr. Saurav Agarwal, Ms. Kaveri Rawal, Ms.
Anushka Koushika, Mr. Shreedhar Kale, Ms.
Prachi Dubey and Ms. Kiran Dev Rani, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 19.09.2025 O.M.P. (COMM) 224/2025 and connected matters Page 2 of 5 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 03/10/2025 at 22:08:29 I.A. 21897/2025 (Exemption) in OMP (CONT.) 3/2025
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
OMP (CONT.) 3/2025
3. This petition is filed on behalf of the Petitioners under Section 27(5) of Arbitration and Conciliation Act, 1996 read with Sections 11 and 12 of Contempt of Courts Act, 1971 and Section 151 CPC for initiation of contempt proceedings against the Respondents for willful disobedience of order dated 03.03.2024 passed by the learned Sole Arbitrator in arbitral proceedings titled Sachin Sarwal & Ors. v. Sandeep Kohli & Ors.
4. Issue notice.
5. Mr. Saurav Agarwal, learned counsel accepts notice on behalf of the Respondents.
6. Reply be filed by the Respondents within four weeks from today.
7. Rejoinder thereto, if any, be filed by the Petitioners within two weeks thereafter.
8. List on 12.11.2025.
I.A. 23535/2025 (Exemption) in OMP (CONT.) 4/2025
9. Allowed, subject to all just exceptions.
10. Application stands disposed of.
OMP (CONT.) 4/2025
11. This petition is filed on behalf of the Petitioners under Section 27(5) of Arbitration and Conciliation Act, 1996 read with Sections 11 and 12 of Contempt of Courts Act, 1971 and Section 151 CPC for initiation of contempt proceedings against the Respondents for willful disobedience of order dated 03.03.2024 passed by the learned Sole Arbitrator in the arbitral O.M.P. (COMM) 224/2025 and connected matters Page 3 of 5 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 03/10/2025 at 22:08:29 proceedings titled Sachin Sarwal & Ors. v. Sandeep Kohli & Ors., amongst other reliefs.
12. Issue notice.
13. Mr. Saurav Agarwal, learned counsel accepts notice on behalf of the Respondents.
14. Rely be filed by the Respondents within four weeks from today.
15. Rejoinder thereto, if any, be filed by the Petitioners within two weeks thereafter.
16. List on 12.11.2025.
CM APPL. 48444/2025 (Exemption) in CONT.CAS(C) 1197/2025
17. Allowed, subject to all just exceptions.
18. Application stands disposed of.
CONT.CAS(C) 1197/2025
19. This petition is filed on behalf of the Petitioners under Sections 11 and 12 of Contempt of Courts Act, 1971 and Section 151 CPC for initiation of contempt proceedings against the Respondents for willful disobedience of directions passed by the learned Arbitrator in the final award dated 27.02.2025 in arbitral proceedings titled Veena Sarwal (Through LR) & Ors. v. Sandeep Kohli & Ors., amongst other reliefs.
20. Issue notice.
21. Mr. Saurav Agarwal, learned counsel accepts notice on behalf of the Respondents.
22. Reply be filed by the Respondents within four weeks from today.
23. Rejoinder thereto, if any, be filed by the Petitioners within two weeks thereafter.
24. List on 12.11.2025.
O.M.P. (COMM) 224/2025 and connected matters Page 4 of 5This 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 03/10/2025 at 22:08:29 CCP(O) 86/2025 in O.M.P. (COMM) 224/2025
25. This petition is filed on behalf of the Respondents No.2, 4 and 5 in O.M.P. (COMM) 224/2025 under Sections 11 and 12 of Contempt of Courts Act, 1971 and Section 151 CPC for initiation of contempt proceedings against the Petitioners for willful disobedience of order dated 11.07.2025 passed by this Court.
26. Issue notice.
27. Mr. Saurav Agarwal, learned counsel accepts notice on behalf of the Petitioners/Contemnors.
28. Reply be filed by the Petitioners/Contemnors within four weeks from today.
29. Rejoinder thereto, if any, be filed by the Respondents/Applicants within two weeks thereafter.
30. List on 12.11.2025.
O.M.P. (COMM) 224/2025 & I.As. 14413/2025, 21064/2025, 21998/2025
31. List for further hearing on 10.10.2025. OMP (CONT.) 3/2024
32. List on 12.11.2025.
JYOTI SINGH, J SEPTEMBER 19, 2025 S.Sharma/YA O.M.P. (COMM) 224/2025 and connected matters Page 5 of 5 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 03/10/2025 at 22:08:29