Delhi High Court - Orders
Unissi India Pvt. Ltd vs Airox Nigen Equipments Pvt. Ltd on 2 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 981/2025
UNISSI INDIA PVT. LTD .....Petitioner
Through: Mr. Vikas Tomar, Adv.
versus
AIROX NIGEN EQUIPMENTS PVT. LTD. .....Respondent
Through: Mr. Ayush Puri, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 02.12.2025 I.A. 30018/2025 Allowed subject to all just exceptions.
The application stands disposed of.
O.M.P.(MISC.)(COMM.) 981/2025
1. This is a petition filed under Section 29A(4) of the Arbitration and Conciliation Act, 1996 seeking extension of the mandate of the Arbitral Tribunal by a further period of six months for making and publishing the final Award.
2. It is stated that the delay occurred as the parties were involved in mediation talks, due to which matter kept on getting adjourned.
3. For the said reasons, issue notice to the respondent.
4. Mr. Puri, learned counsel accepts notice on behalf of the respondent and has no objection to the present petition being allowed.
5. In view of the aforesaid, I am satisfied that a sufficient cause has been shown for the delay. Hence, the mandate of the Arbitral Tribunal is extended by a further period of 4 months from today to conclude the arbitration proceedings.
This is a digitally signed order.
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6. The period from 02.11.2025 till today stands regularized.
7. The petition is disposed of in the aforesaid terms.
JASMEET SINGH, J DECEMBER 2, 2025 / (MS) 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 04/12/2025 at 21:26:26