Medhavi Aspire Private Limited vs Shree Enterprise
2026 Latest Caselaw 2267 Del

Delhi High Court

Medhavi Aspire Private Limited vs Shree Enterprise on 16 April, 2026

                    $~39
                    *      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

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