Delhi High Court - Orders
Sojitz L And T Gayatri Projects ... vs Dedicated Freight Corridor ... on 18 May, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 4/2026 & CAV 231/2026, CAV 232/2026,
EX.APPL.(OS) 760/2026
SOJITZ L AND T GAYATRI PROJECTS CONSORTIUM (SLTG
CONSORTIUM) .....Decree Holder
Through: Mr. Gopal Subramanium, Sr. Adv.,
Mr. Rishi Agrawala, Ms. Shruti
Arora, Mr. Daksh Arora, Mr. Rajat
Sinha, Mr. Siddhant Juyal, Ms. Gauri
Subramaniam, Mr. J. S. George, Mr.
Roserin Jerald, Advocates
versus
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LTD. (INDIA) .....Judgement Debtor
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 18.05.2026
1. The present Petition under Sections 47 and 49 of the Arbitration and Conciliation Act, 1996 ["Arbitration Act"], seeking enforcement and execution of a partial foreign award dated 20.04.2026 passed by the learned Arbitral Award under the Rules of International Court of Arbitration if the International Chamber of Commerce.
2. Learned Counsel for the Respondent, who appears on advance notice, raises a preliminary objection that the present Petition has been filed without complying with the mandate of Section 47(b) of the Arbitration Act, which 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 25/05/2026 at 20:39:01 necessitates a party applying for enforcement of a foreign award to produce original agreement for arbitration or a duly certified copy thereof before the court, at the time of filing the application.
3. Learned Counsel for the Decree Holder is directed to ensure that the necessary documents in terms of Section 47(b) of the Arbitration Act are filed before the next date of hearing.
4. List on 25.05.2026 in the Supplementary List.
SUBRAMONIUM PRASAD, J MAY 18, 2026 S. Zakir 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 25/05/2026 at 20:39:01