Delhi High Court - Orders
Vyagrah Infrastructure Private ... vs Mbl Infrastructure Limited on 4 February, 2026
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 65/2026, I.A. 3002/2026, I.A. 3003/2026, I.A.
3004/2026 & I.A. 3005/2026
VYAGRAH INFRASTRUCTURE PRIVATE LIMITED.....Petitioner
Through: Mr. Kushank Sindhu, Mr. Abhinav
Goyal, Mr. Anmol Singh and Mr.
Parth Kaushal, Advs.
M: 9729792020
versus
MBL INFRASTRUCTURE LIMITED .....Respondent
Through: Ms. Anushuya Salwan, Ms. Nikita
Salwan, Mr. Rachit Wadhwa, Mr.
Bankim Garg and Ms. Aastha
Khurana, Advs.
M: 9811225368
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 04.02.2026 I.A. 3002/2026 & I.A. 3004/2026 (For Exemptions)
1. Exemptions allowed, subject to all just exceptions.
2. Applications stand disposed of.
I.A. 3005/2026 (Seeking Condonation of Delay of 2 Days in Filing the Petition)
3. The present is an application for condonation of delay of 2 days in filing the petition.
4. Issue notice. Notice is accepted by learned counsel appearing for 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 04/02/2026 at 20:40:21 respondent.
5. Considering the submissions made before this Court, the delay of 2 days in filing the petition stands condoned.
6. Accordingly, the present application is disposed of. O.M.P. (COMM) 65/2026 & I.A. 3003/2026
7. The present petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996 ("Arbitration Act") seeking setting aside of the Arbitral Award dated 09th October, 2025, passed by the learned Sole Arbitrator in the arbitration matter between the parties, titled as "MBL Infrastructure Limited versus Vyagrah Infrastructure Pvt. Ltd.".
8. Learned counsel appearing for the petitioner submits that while the invocation of the arbitration was under Work Order No. 705, the Award has been passed under Work Order No. 704.
9. He further submits that the entire proceedings were beyond the prescribed period of limitation, which has not been considered by the learned Arbitrator.
10. Learned counsel for the petitioner further submits that amounts have been saddled upon the petitioner, with respect to the claims of the Public Works Department ("PWD"), despite the fact that dispute between the respondent and the PWD is pending, as per the petitioner's knowledge.
11. The matter requires consideration.
12. Accordingly, issue notice. Notice is accepted by learned counsel appearing for the respondent, who disputes the submissions made by learned counsel appearing for the petitioner.
13. Let reply be filed, within a period of four weeks, from today.
14. Rejoinder thereto, if any, be filed within two weeks thereafter.
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 04/02/2026 at 20:40:21
15. Considering the submissions made before this Court, it is directed that the operation of the impugned Award shall remain stayed, till the next date of hearing, subject to deposit of the awarded amount by the petitioner, within a period of eight weeks, from today.
16. In case, the awarded amount is not deposited within a period of eight weeks, as granted by this Court, the stay order passed today shall automatically stand vacated.
17. In the meantime, the petitioner is granted liberty to file digitized copy of full arbitral record, before this Court.
18. List on 20th May, 2026.
MINI PUSHKARNA, J FEBRUARY 4, 2026/KR 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 04/02/2026 at 20:40:21