Delhi High Court - Orders
Crsc Research And Design Institute ... vs Vista Information Systems Private ... on 6 November, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 455/2025
CRSC RESEARCH AND DESIGN INSTITUTE GROUP CO.
LTD. & ANR. .....Petitioners
Through: Mr. Rajshekhar Rao, Sr. Adv.
Mr. Manish Dembla, Mr.
Nachiketa Goyal, Mr. Muneeb
Rashid Malik, Mr. Abhiraj
Singh Naruka, Mr. Rajarshi
Roy, Advs.
versus
VISTA INFORMATION SYSTEMS PRIVATE LIMITED
.....Respondent
Through: Mr. Saurav Agarwal, Mr. Rajat
Malhotra, Mr. Asav Rajan, Mr.
Ajay Sharma, Mr. Akash
Saxena, Mr. Prathmesh
Agarwal, Ms Anadi Mishra,
Ms Madhu K Singh, Mr.
Devang Shrotriya and Mr.
Kashish Chadha, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 06.11.2025 I.A. 27429/2025 Exemption allowed, subject to all just exceptions. The application is disposed of.
O.M.P. (COMM) 455/2025
1. This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 ("1996 Act") seeking to challenge 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 11/11/2025 at 20:52:51 dated 04.03.2025 corrected on 30.07.2025, wherein claim A to the tune of Rs. 2.35 crores, claim B to the tune of Rs. 14.93 crores along with interest at the rate of 20.25%, costs to the tune of Rs. 2.05 crores and counter claims to the tune of Rs. 3.72 crores were awarded.
2. Mr. Rao, learned senior counsel for the petitioners, amongst other grounds, states that there is suppression of material facts that the respondent was engaged by replacement contractor. It was the duty of the respondent to disclose the same in the arbitration proceedings. Moreover, loss of profit and expenses were granted by the Arbitral Tribunal, which amounts to unjust enrichment. He also states that there is lack jurisdiction to award interest. The interest was awarded presuming that the respondent is a Micro Small and Medium Enterprise without giving any finding on the same.
3. For the said reasons, issue notice.
4. Mr. Sharma, learned counsel for the respondent accepts notice, seeks and is granted 4 weeks to file a reply.
5. List on 23.02.2026.
I.A. 27428/20256. This is an application filed under Section 36 (2) of the 1996 Act seeking stay of the Arbitral Award dated 04.03.2025.
7. I am of the view that the Award is in the nature of a money decree and the respondent must be entitled to enjoy the fruits of the Award.
8. Since the matter needs consideration and notice has been issued, subject to the petitioners depositing the awarded amount along with up-to-date interest with the Registrar General, Delhi High Court within 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 11/11/2025 at 20:52:51 2 weeks from today, the effect and operation of the Arbitral Award dated 04.03.2025 shall remain stayed.
9. List on 23.02.2026.
JASMEET SINGH, J NOVEMBER 6, 2025/DM 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 11/11/2025 at 20:52:51