Nitin Gupta vs. Sanjay Singh & Ors.
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The petitioner, Nitin Gupta, filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking urgent interim reliefs. The petitioner requested online and physical access to the records and books of accounts of the partnership firm, M/s ARCOP Associates. Additionally, the petitioner sought login credentials for net banking, GST, and TDS of the firm, along with access to the firm's laptop and office. The respondents, represented by Mr. Manish Vashisht, stated they had no objection to providing the requested access, without prejudice to their contention that the petitioner already possessed all the firm's records and passwords. The respondents also indicated no difficulty with the petitioner visiting and using the firm's office.
Held
The Court noted that the petitioner sought urgent interim reliefs under Section 9 of the Arbitration and Conciliation Act, 1996. The petitioner specifically requested access to the partnership firm's records, login credentials for net banking, GST, and TDS, as well as physical access to the firm's office and laptop. The respondents, through their counsel, indicated that they had no objection to providing the requested access. This was stated to be without prejudice to their argument that the petitioner already possessed all the firm's records and passwords. The respondents also confirmed that the petitioner could visit and use the firm's office. In light of the respondents' no-objection and the agreement on the interim measures, the Court disposed of the petition and the pending application.
Key Issues
1. Whether the petitioner is entitled to urgent interim reliefs in the form of access to the partnership firm's records, login credentials, and office facilities, pursuant to Section 9 of the Arbitration and Conciliation Act, 1996? Petitioner's Argument: The petitioner sought specific interim reliefs to access the firm's financial and operational data, including GST and TDS credentials, and physical access to the office and a laptop. Respondents' Argument: The respondents stated they had no objection to granting the requested access, asserting that the petitioner likely already had access to the firm's records and passwords. They also confirmed no difficulty with the petitioner using the firm's office.
Sections Cited
Section 9
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R % 15.09.2025
The present petition has been filed under Section 9 of the Arbitration and Conciliation Act, 1996 seeking urgent interim reliefs.
Mr. Samar Bansal, counsel appearing on behalf of the petitioner, submits that the petitioner would be satisfied if he is provided the following: i. Online as well as physical access to the records/books of accounts of the partnership firm, M/s ARCOP Associates. ii. Login credentials for net banking, GST and TDS of the said firm. iii. Laptop of the said firm. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/09/2025 at 14:24:35
O.M.P.(I) (COMM.) 378/2025 iv. Physical access to the office of the said firm.
Mr. Manish Vashisht, senior counsel appearing on behalf of the respondents, submits that the respondents have no objection providing the aforesaid access to the petitioner. This is without prejudice to his contention that all the records/passwords of the aforesaid firm are already available with the petitioner.
He further submits that the respondents have no difficulty if the petitioner would visit the firm’s office and use the same.
In view of the above, the present petition, along with pending application, stands disposed of. AMIT BANSAL, J SEPTEMBER 15, 2025 Vivek/- This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/09/2025 at 14:24:35
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.