Delhi High Court - Orders
Steel Authority Of India Limited vs British Marine Plc on 30 January, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 17/2026 & CM APPL. 6374/2026
STEEL AUTHORITY OF INDIA LIMITED .....Appellant
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Mr. Sidhartha Sharma, Adv., Mr.
Arjun Asthana, Adv., Ms. Aakanksha
Sahni, Advs. (7838287714)
versus
BRITISH MARINE PLC .....Respondent
Through: Mr. Sumit K Batra, Mr. Anupam
Dighe, Mr. Manish Khurana & Ms.
Chandini Tanna, Advs.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
ORDER
% 30.01.2026
1. This hearing has been done through hybrid mode. CM APPL. 6373/2026 (for exemption)
2. Allowed, subject to all just exceptions. The application is disposed of. CM APPL. 6375/2026 (for condonation of delay)
3. This is an application filed by the Appellant seeking condonation of delay in re-filing the appeal.
4. The application is, for the reasons stated therein, allowed and the delay in re-filing is condoned.
5. The application is disposed of.
FAO(OS) (COMM) 17/2026 & CM APPL. 6374/2026 (for stay)
6. The present appeal has been filed by the Appellant under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter, 'the Act') read with Section 13 of the Commercial Courts Act, 2015 inter alia, assailing the 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 02/02/2026 at 20:42:33 impugned judgment dated 13th October, 2025 passed by the Ld. Single Judge in O.M.P.(Comm) No. 20/2023 (hereinafter, 'impugned judgement').
7. Vide the impugned judgement, the petition filed by the Appellant under Section 34 of the Act, which was filed challenging the Arbitral Award dated 13th September, 2018 have been dismissed.
8. Issue notice. Mr. Sumit K Batra, ld. Counsel accepts notice for the Respondent.
9. Ld. Counsel for the Respondent has placed on record a copy of the order dated 17th December, 2025 passed by the Supreme Court in SLP(C) 29230-31/2024. titled 'Steel Authority of India Limited v. Nobel Chartering Inc.'
10. The said matter is stated to be listed before the Supreme Court on 11th March, 2026. According to ld. Counsel for the Respondent, similar issues arise in the present appeal as well.
11. Let the record of O.M.P.(Comm) No. 20/2023 record be requisitioned.
12. Let parties file their written submissions along with respective judgments that they wish to rely upon, at least one week before the next date of hearing.
13. List on 23rd April, 2026.
PRATHIBA M. SINGH, J MADHU JAIN, J JANUARY 30, 2026 kk/sm 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 02/02/2026 at 20:42:33