Delhi High Court - Orders
M/S Shubham Epc Pvt Ltd vs Office Of Development Commissioner & ... on 24 September, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 797/2025
M/S SHUBHAM EPC PVT LTD .....Petitioner
Through: Mr. Pritesh Burad and Ms. Samita
Vaviya, Advocates.
versus
OFFICE OF DEVELOPMENT COMMISSIONER
& ANR. .....Respondents
Through: Ms. Revathy Raghavan, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 24.09.2025 I.A. 24016/2025 (u/S 151 CPC)
1. This application is filed on behalf of the Petitioner seeking condonation of delay of 28 days in re-filing the petition.
2. Issue notice.
3. Ms. Revathy Raghavan, learned counsel accepts notice on behalf of the Respondents.
4. For the reasons stated in the application, the same is allowed. Delay of 28 days in re-filing the petition stands condoned.
5. Application stands disposed of.
O.M.P.(MISC.)(COMM.) 797/2025
6. This petition is filed on behalf of the Petitioner under Section 29A (4) and (5) of Arbitration and Conciliation Act, 1996 ('1996 Act') seeking O.M.P.(MISC.)(COMM.) 797/2025 Page 1 of 2 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 25/09/2025 at 22:40:01 extension of mandate of the learned Arbitral Tribunal by a period of 9 months.
7. Disputes having arisen between the parties in relation to a Contract Agreement dated 03.01.2017, a three-member Arbitral Tribunal was constituted on 10.06.2023. Mandate of the Arbitral Tribunal has expired on 06.07.2025. It is stated that arbitral proceedings are at the stage of final arguments.
8. Issue notice.
9. Ms. Revathy Raghavan, learned counsel accepts notice on behalf of the Respondents and on instructions, submits that Respondents have no objection to the extension of mandate of the Arbitral Tribunal.
10. Accordingly, with the consent of the parties, mandate of the learned Arbitral Tribunal is extended by 9 months from 24.09.2025 and period between 07.07.2025 to 23.09.2025 is regularized.
11. Petition is allowed and disposed of in the aforesaid terms.
JYOTI SINGH, J SEPTEMBER 24, 2025 S.Sharma O.M.P.(MISC.)(COMM.) 797/2025 Page 2 of 2 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 25/09/2025 at 22:40:01