Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 16.04.2026
+ O.M.P. (T) (COMM.) 130/2025
MEDHAVI ASPIRE PRIVATE LIMITED .....Petitioner
Through: Mr. Abhayjeet Singh Rao &
Mr. Aditya Abhyankar, Advs.
versus
SHREE ENTERPRISE .....Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
% JUDGEMENT (ORAL)
HARISH VAIDYANATHAN SHANKAR, J.
1. The present Petition has been filed under Sections 14 and 15 of
the Arbitration and Conciliation Act, 1996 , seeking appointment of a
substitute Arbitrator in view of the communication dated 29.11.2025,
whereby the learned Arbitrator has intimated that, due to time
constraints arising from other pending arbitration proceedings, he is
unable to accept the mandate.
2. The Respondent stands served and was afforded an opportunity
to file a reply to the present Petition.
3. However, no reply has been filed and none has entered
appearance on behalf of the Respondent since the inception of the
present proceedings.
4. In view of the above, this Court is of the opinion that there is no
Signature Not Verified
O.M.P. (T) (COMM.) 130/2025 Page 1 of 2
Digitally Signed
By:VARNIKA
Signing Date:17.04.2026
16:08:34
impediment in granting the relief as sought for.
5. The total value of the underlying disputes is stated to be
approximately Rs. 27 lakhs.
6. Accordingly, Ms. Vrinda Pathak, Advocate (Mobile
No.9650734208) is appointed as the Sole Arbitrator to adjudicate the
disputes inter se the parties.
7. The present Petition, along with all pending application(s), if
any, stands disposed of in the aforesaid terms.
HARISH VAIDYANATHAN SHANKAR, J.
APRIL 16, 2026/ v/kr/sg
Signature Not Verified
O.M.P. (T) (COMM.) 130/2025 Page 2 of 2
Digitally Signed
By:VARNIKA
Signing Date:17.04.2026
16:08:34