Delhi High Court - Orders
M/S Rcc Infraventures Ltd. & Ors vs M/S. Dmi Finance Pvt. Ltd. & Ors on 3 September, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1379/2025
M/S RCC INFRAVENTURES LTD. & ORS. .....Petitioner
Through: Ms. Amrita Panda and Mr. Shivang
Berry, Advs.
versus
M/S. DMI FINANCE PVT. LTD. & ORS. .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 03.09.2025 I.A. 21783/2025-EX.
Allowed subject to all just exceptions.
The application stands disposed of.
ARB.P. 1379/20251. This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996 seeking substitution of the Sole Arbitrator.
2. Ms. Panda, learned counsel for the petitioner, states that the present petition may be treated as a petition under Sections 14 and 15 of the Arbitration and Conciliation Act, 1996.
3. It is Ordered accordingly.
4. The earlier arbitrator had recused from the arbitral proceedings and hence, the present petition arises out of the MoU and re-constitution deed dated 05.01.2020.
5. The MOU contains arbitration clause being Clause 6.3.
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 08/09/2025 at 22:00:43
6. For the said reasons, issue notice to the respondents through all modes including electronic on the petitioner taking steps within 1 week from today, returnable on 25.09.2025.
JASMEET SINGH, J SEPTEMBER 3, 2025 / (MS) 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 08/09/2025 at 22:00:43