Delhi High Court - Orders
Sowil Limited vs Chief Engineer National Highway Road ... on 9 January, 2026
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 32/2026
SOWIL LIMITED .....Petitioner
Through: Ms. Pavitra Kaur, Ms. Mehak Kumar
& Shreya Mishra, Advs.
versus
CHIEF ENGINEER NATIONAL HIGHWAY ROAD
CONSTRUCTION DEPARTMENT GOVT OF JHARKHAND
.....Respondent
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 09.01.2026
1. This petition is filed under Section 29A of the Arbitration & Conciliation Act, 1996 seeking extension of period for concluding the arbitration proceedings.
2. Learned counsel for the respondent has no serious objection to the prayer made.
3. Reliance is placed upon the judgment of the Supreme Court in Rohan Builders (India) Private Limited v. Berger Paints India Limited 2024 INSC 686 and the relevant paragraph is as under:-
"19. In view of the above discussion, we hold that an application for extension of the time period for passing an arbitral award under Section 29A(4) read with Section 29A(5) is maintainable even after the expiry of the twelve-month or the extended six-month period, as 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 13/01/2026 at 20:33:02 the case may be. The court while adjudicating such extension applications will be guided by the principle of sufficient cause and our observations in paragraph 15 of the judgment."
4. In view of the above, the time period for conclusion of the proceedings is extended by one year.
5. This petition is disposed of in the aforesaid terms.
AVNEESH JHINGAN, J JANUARY 9, 2026 'ha' 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 13/01/2026 at 20:33:02