$~19
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	FAO(OS) (COMM) 27/2026, CM APPL. 10548/2026, CM APPL. 10549/2026 & CM APPL. 10550/2026 

	DALBIR SINGH YADAV & ORS.		        .....Appellants
Through:	Mr. Chandra Shekhar Yadav, Adv.				

				versus

	RAJDARBAR HERITAGE VENTURES LTD   .....Respondent
Through:	Mr. Kirti Uppal, Sr. Adv. with Mr. Ayush Agarwala, Ms. Jaikriti S. Jadeja and Mr. Akshat Tiwari, Advs.

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER (ORAL)
%				     16.02.2026
	
C. HARI SHANKAR, J.

1. This appeal is directed against order dated 10 October 2025 passed by a learned Single Judge of this Court whereby OMP(I)(Comm) 335/2024, filed by the respondent under Section 9 of the Arbitration and Conciliation Act, 1996 was directed to be treated as an application under Section 17 thereof, as, by a separate order passed on the same date in ARB.P. 64/2025, the learned Single Judge had appointed an Arbitrator to arbitrate on the disputes.

2. The appellant points out that the order appointing the Arbitrator was subsequently stayed by the Supreme Court by order dated 16 January 2026 in SLP(C) 36941/2025.

3. As this development constitutes an event which has taken place after the passing of the impugned order, Mr. Yadav, learned Counsel for the appellant submits that he would move the learned Single Judge seeking a review of the order dated 10 October 2025 with a prayer that the Section 9 Petition could be decided on merits.

4. Reserving liberty with the appellant to do so, this appeal is disposed of.

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	FEBRUARY 16, 2026/AR
                                                                                                                                                                 

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