$~59 to 61 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010335532026 
+  O.M.P.(T) 4/2026, I.A. 19936/2026 & I.A. 19937/2026  
 MANJU GANDHI & ANR.   .....Petitioners 
Through: Ms. Neha Sehrawat, Ms. Meghna Bali, Advs.  
 
    versus 
 
 M/S TATA CAPITAL LIMITED & ANR. .....Respondents 
    Through: Mr. Sunil, Adv.  
60. 
# CNR No. DLHC010335552026 
+  O.M.P.(T) 5/2026, I.A. 19938/2026 & I.A. 19939/2026 
 MANJU GANDHI & ANR.   .....Petitioners 
Through: Ms. Neha Sehrawat, Ms. Meghna Bali, Advs.  
 
    versus 
 
 M/S TATA CAPITAL LIMITED & ANR. .....Respondents 
    Through: Mr. Sunil, Adv.  
61. 
# CNR No. DLHC010341982026 
+  O.M.P.(T) 6/2026 & I.A. 20327/2026 
 MANJU GANDHI               .....Petitioner 
Through: Ms. Neha Sehrawat, Ms. Meghna Bali, Advs.  
 
    versus 
 
 M/S TATA CAPITAL LIMITED & ANR.       .....Respondents 
    Through: Mr. Sunil, Adv.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%       28.09.2026 
  
1. The present petitions have been filed under Section 14 of the 


Arbitration and Conciliation Act, 19961 seeking termination of the mandate of the learned Sole Arbitrators.  


1 “Act” hereinafter  
2 O.M.P. (T) (COMM.) 121/2022 
 
2. A perusal of the pleadings indicates that the amount under dispute is less than Rs. 2 Crores in each petition. 


 
3. As per National Highways Authority of India v. Third Rock Consultants Pvt. Ltd.2, this Court has no jurisdiction to entertain the present petition as the value of the dispute is less than the pecuniary jurisdiction of this Court. 


 
4. At this stage, learned Counsel appearing for the Petitioner seeks leave to withdraw the present petitions with liberty to file before the appropriate forum.  


 
5. Leave and liberty, as sought, is granted.  


 
6. The present petitions are dismissed as withdrawn.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 28, 2026/at