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Delhi High Court
The Great Getsby Club Of India Regd vs Thermal Engineers And Insulators Pvt ... on 13 February, 2026
$~23 & 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision : 13.02.2026
+ O.M.P. (COMM) 73/2025 &I.A. 3217/2025 (Stay)
THE GREAT GETSBY CLUB OF INDIA REGD
.....Petitioner
Through: Mr. Rajat Joneja and Mr. S.M.
Ansari, Advocates.
versus
THERMAL ENGINEERS AND INSULATORS PVT LTD
.....Respondent
Through: Mr. Akhil Mittal, Ms. Riddhi
Jain and Ms. Shayna Das
Pattanayak, Advocates.
24
+ O.M.P. (COMM) 84/2025 &I.A. 3989/2025 (Ex.)
MS THERMAL ENGINEERS AND INSULTORS PVT LTD
.....Petitioner
Through: Mr. Akhil Mittal, Ms. Riddhi
Jain and Ms. Shayna Das
Pattanayak, Advocates.
versus
THE GREAT GETSBY CLUB OF INDIA .....Respondent
Through: Mr. Rajat Joneja and Mr. S.M.
Ansari, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
% JUDGEMENT (ORAL)
HARISH VAIDYANATHAN SHANKAR, J.
1. The present Petitions, under Section 34 of the Arbitration and
Conciliation Act, 19961, have been filed impugning the Arbitral
Award dated 13.09.2024, read with Clarification Order dated
10.11.20242 passed by the learned Sole Arbitrator in case titled "M/s
Thermal Engineers and Insultaors v. Great Getsby Club of India".
2. Learned counsel appearing on behalf of the parties, on
instructions, submit that since both parties have their respective
grievances against the Impugned Award, the said Impugned Award
may be set-aside and referred to Arbitration by a learned Sole
Arbitrator for determination afresh.
3. In view of the submissions made by the learned counsel
appearing on behalf of both the parties, the Arbitral Award dated
13.09.2024 i.e., the Impugned Award is hereby set-aside.
4. This Court is inclined to appoint an Arbitrator to de novo
adjudicate upon the disputes inter se the parties.
5. Material on record indicates that the valuation of the present
dispute is stated to be approximately Rs. 2,98,51,288/-.
6. Accordingly, this Court requests Ms. Nisha Bhambhani,
Advocate, to enter into the reference as the learned sole Arbitrator to
adjudicate the disputes inter se the parties.
7. The learned sole Arbitrator shall be entitled to fees in
accordance with the Fourth Schedule of the Act or as may otherwise
be agreed to between the parties and the learned sole Arbitrator.
8. The learned Arbitrator is also requested to file the requisite
disclosure under Section 12(2) of the Act, within a week of entering
the reference.
9. The Registry is directed to send a receipt of this order to the
Act
Arbitral Award
learned arbitrator, through all permissible modes, including through e-
mail.
10. All rights and contentions of the parties in relation to the
claims/counter-claims are kept open, to be decided by the learned
Arbitrator on their merits, in accordance with law.
11. Needless to say, nothing in this order shall be construed as an
expression of opinion of this Court on the merits of the controversy
between the parties.
12. Accordingly, the present Petitions, along with pending
Application(s), if any, stand disposed of in the aforesaid terms.
13. A photocopy of the Order passed today be kept in the connected
matter.
HARISH VAIDYANATHAN SHANKAR, J.
FEBRUARY 13, 2026/tk/va/dj
