Delhi High Court - Orders
Hari Construction And Associates Pvt. ... vs Bhartiya Rail Bijlee Company Ltd. And ... on 23 September, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 963/2025
HARI CONSTRUCTION AND ASSOCIATES PVT.
LTD. .....Petitioner
Through: Mr. Avneet Singh Sikka, Advocate.
versus
BHARTIYA RAIL BIJLEE COMPANY LTD.
AND ANR. .....Respondents
Through: Mr. Naman Jain, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 23.09.2025
1. This petition is filed by the Petitioner under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of a Sole Arbitrator to adjudicate the disputes between the parties.
2. Learned counsels for the parties, on instructions, jointly submit that the Petitioner will approach the Dispute Resolution Board ('DRB') as a Pre Reference Mechanism. Respondents will provide a list of the Members for constitution of the DRB and after the DRB is constituted with the consent of the Petitioner, the disputes will be referred and a decision will be taken by the DRB positively, within a maximum period of 42 days as per the clause.
3. Needless to state in case for any reason, the decision is not favourable to the Petitioner, Petitioner will be at liberty to take recourse to arbitration.
4. It is made clear that this Court has not expressed any opinion on the ARB.P. 963/2025 Page 1 of 2 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 25/09/2025 at 22:05:14 merits of the case.
5. Petition stands disposed of in the aforesaid terms.
JYOTI SINGH, J SEPTEMBER 23, 2025/RW ARB.P. 963/2025 Page 2 of 2 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 25/09/2025 at 22:05:14