Delhi High Court - Orders
M/S Splendor Landbase Limited vs M/S Ntt Data Global Delivery Services ... on 18 March, 2026
$~32 to 36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 479/2025, I.A. 28435/2025 (For Stay) & I.A.
28436/2025 (For Exemption)
M/S SPLENDOR LANDBASE LIMITED .....Petitioner
Through: Mr. Praveen Kumar, Mr.
Sarthak Gupta and Mr. Suman
Raj, Advocates.
versus
M/S NTT DATA GLOBAL DELIVERY SERVICES
PRIVATE LIMITED .....Respondent
Through: Ms. Vikas Tomar and Mr.
Simarpal Singh Sawhney,
Advocates.
33
+ O.M.P. (COMM) 480/2025, I.A. 28437/2025 (For Stay) & I.A.
28438/2025 (For Exemption)
M/SSPLENDOR LANDBASE LIMITED .....Petitioner
Through: Mr. Praveen Kumar, Mr.
Sarthak Gupta and Mr. Suman
Raj, Advocates.
versus
M/S NTT DATA GLOBAL DELIVERY SERVICES
PRIVATE LIMITED .....Respondent
Through: Ms. Vikas Tomar and Mr.
Simarpal Singh Sawhney,
Advocates.
34
+ O.M.P. (COMM) 481/2025 & I.A. 28439/2025 (For
Exemption)
M/S SPLENDOR LANDBASE LIMITED .....Petitioner
Through: Mr. Praveen Kumar, Mr.
Sarthak Gupta and Mr. Suman
Raj, Advocates.
versus
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 19/03/2026 at 21:44:17
M/S NTT DATA GLOBAL DELIVERY SERVICES
PRIVATE LIMITED .....Respondent
Through: Ms. Vikas Tomar and Mr.
Simarpal Singh Sawhney,
Advocates.
35
+ O.M.P. (COMM) 482/2025, I.A. 28440/2025 (For Stay), I.A.
28441/2025 (For Exemption) & I.A. 28636/2025 (For Delay of
2 days in Re-filing of the petition)
M/S SPLENDOR LANDBASE LIMITED .....Petitioner
Through: Mr. Praveen Kumar, Mr.
Sarthak Gupta and Mr. Suman
Raj, Advocates.
versus
M/S NTT DATA GLOBAL DELIVERY SERVICES
PRIVATE LIMITED .....Respondent
Through: Ms. Vikas Tomar and Mr.
Simarpal Singh Sawhney,
Advocates.
36
+ O.M.P. (COMM) 483/2025, I.A. 28442/2025 (For Stay ) & I.A.
28443/2025 (For Exemption)
M/S SPLENDOR LANDBASE LIMITED .....Petitioner
Through: Mr. Praveen Kumar, Mr.
Sarthak Gupta and Mr. Suman
Raj, Advocates.
versus
M/S NTT DATA GLOBAL DELIVERY SERVICES
PRIVATE LIMITED .....Respondent
Through: Ms. Vikas Tomar and Mr.
Simarpal Singh Sawhney,
Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
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 19/03/2026 at 21:44:17
ORDER
% 18.03.2026
1. At the outset, learned counsel appearing on behalf of the Respondent takes a preliminary objection that since the present Petitions, filed under Section 34 of the Arbitration and Conciliation Act, 1996, have been preferred seeking to challenge two separate Awards in one composite petition, the same are not maintainable in the format in which they have been filed.
2. In this regard, learned counsel refers to and relies upon the judgment of the learned Co-ordinate Bench of this Court in Ejaz Ahmed Aslam v. Mohammad Azim Ahmed [2018 SCC OnLine Del 12284] and the judgment of the Hon'ble Division Bench of the High Court of Himachal Pradesh at Shimla in Ramesh Chand v. Om Raj and Ors. & connected matters [2022 SCC OnLine HP 2094] to buttress the said contention.
3. Learned counsel appearing on behalf of the Respondent submits that the aforesaid preliminary objection pertains to all the Petitions except for one bearing O.M.P. (COMM.) 481/2025.
4. Learned counsel for the Respondent submits that in the event that the Petitions were segregated into separate challenges to the respective Awards then the pecuniary jurisdiction would fall below Rs. 2 crores, and consequently, the challenge under Section 34 of the Act would be maintainable not before the Hon'ble High Court but before the learned District Court.
5. Mr. Praveen Kumar, learned counsel appearing on behalf of the Petitioner submits that since the reply of the Respondent was received only on the previous day, he requires some time to go through the same and revert.
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 19/03/2026 at 21:44:17
6. In view of the said request, list on 01.04.2026.
7. A photocopy of the Order passed today be kept in the connected matters.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 18, 2026/tk/dj 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 19/03/2026 at 21:44:17