Delhi High Court - Orders
Dtdc Express Limited vs Nirvasa Healthcare Private Limited on 16 March, 2026
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 420/2026
DTDC EXPRESS LIMITED .....Petitioner
Through: Mr. Aniruddha Choudhury, Ms.
Tushita Ghosh, Mr..Rohit &
Mr. Pranav Deshmukh, Advs.
versus
NIRVASA HEALTHCARE PRIVATE LIMITED
.....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 16.03.2026
1. The present Petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator to adjudicate the disputes arising inter se the parties arising out of the Delivery Service Agreement ["Agreement"] dated 29.11.2022.
2. At the outset, this Court notices that the Agreement that has been placed on record, which is alleged to have been entered into as between the parties, appears to be in the nature of a draft Agreement since it appears to be in track change mode.
3. Learned counsel appearing for the Petitioner seeks and is granted a period of two (02) weeks to ensure that the Original copy of the said Agreement is either produced before the Court or brought on record.
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 17/03/2026 at 22:22:16
4. At the request of learned counsel for the Petitioner, list on 10.04.2026.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 16, 2026/ v/va/jk 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 17/03/2026 at 22:22:16