Delhi High Court - Orders
Alankit Assignments Limited vs Union Of India & Anr on 24 December, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 2153/2025
ALANKIT ASSIGNMENTS LIMITED .....Petitioner
Through: Mr. Kirti Uppal, Senior Advocate
with Mr. Rohan Sharma and Mr.
Abdul Vahid, Advs.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Mr. Sarvesh P Shrivastava, GP for
UOI
Ms. Nidhi Raman, CGSC with Mr.
Sarvesh P Shreevastva, GP, Mr.
Akash Mishra, Mr. Arnav Mittal and
Ms. Akshi Bali, Advs.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 24.12.2025
1. This is a Petition under Section 11(5) & 11(6) of the Arbitration & Conciliation Act for appointment of an Arbitrator in accordance with the arbitration clause in the agreement entered into between the parties. However, this petition has been filed without invoking the provisions of the Section 21 of the Arbitration & Conciliation Act.
2. Confronted with this, learned Senior Counsel for the Petitioner, seeks permission to withdraw the present petition with liberty to take steps in accordance with law including filing a petition under Section 9 of the Arbitration & Conciliation Act or issuing a notice under Section 21 of 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 24/12/2025 at 20:56:25 Arbitration & Conciliation Act to the concerned party as part of mandatory compliance for filing a fresh petition for appointment of Arbitrator.
3. Permission and liberty, as sought for, is granted.
4. The petition is disposed of as withdrawn along with pending application(s), if any.
SUBRAMONIUM PRASAD, J DECEMBER 24, 2025 hsk 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 24/12/2025 at 20:56:25