Delhi High Court - Orders
Morani Motors Private Limited vs Hero Motocorp Limited on 29 January, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 92/2025
MORANI MOTORS PRIVATE LIMITED .....Petitioner
Through: Mr. Abdullah Tanveer, Advocate.
versus
HERO MOTOCORP LIMITED .....Respondent
Through: Mr. Rahul Malhotra and Mr. Rishu
Kant Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 29.01.2025 I.A. 2353/2025 (Exemption) Allowed, subject to all just exceptions.
O.M.P.(MISC.)(COMM.) 92/2025
1. This is a petition under Section 29A (4) & (5) of the Arbitration & Conciliation Act seeking extension of the mandate of the Arbitral Tribunal for a period of three months.
2. It is stated that disputes arose between the parties under the Dealership Agreement dated 24.08.2003. Disputes arose between the parties and a Sole Arbitrator was appointed to adjudicate upon the disputes between the parties.
3. Material on record indicates that an Award had been passed in a previous arbitration which had taken place between the parties. It is stated that the Award was set aside by this Court vide Order dated 25.02.2022. Thereafter, this Court appointed Justice Badar Durrez Ahmed, former Chief 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 08/02/2025 at 01:53:25 Justice of the High Court of Jammu & Kashmir as the new Arbitrator to adjudicate upon the disputes between the parties. It is stated that the arbitration proceedings are going on between the parties and the case is at the stage of arguments.
4. Keeping in mind the nature of the disputes that have arisen between the parties, this Court is inclined to extend the mandate of the Arbitral Tribunal till 31.12.2025 for the learned Sole Arbitrator to conclude the arbitration proceedings and pronounce the award.
5. The petition is disposed of along with pending application(s), if any.
SUBRAMONIUM PRASAD, J JANUARY 29, 2025 hsk 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 08/02/2025 at 01:53:25