Delhi High Court - Orders
Gaurav Bansal Son And Legal ... vs New Delhi Municipal Council on 22 August, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 640/2025
GAURAV BANSAL SON AND LEGAL REPRESENTATIVE OF
RAM CHARAN BANSAL PROPRIETOR OF M/S RAM CHARAN
BANSAL .....Petitioner
Through: Mr. Vivekanand, Advocate
versus
NEW DELHI MUNICIPAL COUNCIL .....Respondent
Through: Ms. Sakshi Popli, ASC, Mr. Ravi
Kishan Chandna, A. Standing
Counsel with Ms. Vidushi Chandna,
Mr. Suraj Gupta and Mr. Udbhav K.
Garg, Advocates
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 22.08.2025
1. This petition has been filed under Section 29A of the Arbitration and Conciliation Act, 1996 on behalf of the petitioner, who is the claimant in the arbitration proceedings, for extension of the mandate of the Arbitral Tribunal.
2. It is stated that pleadings in the arbitration proceedings were completed on 18th June, 2024. Subsequently, the previous Arbitrator resigned in August 2024, and a fresh Arbitrator was appointed by this Court vide order dated 27th September, 2024. The current Arbitrator entered upon reference on 8th October, 2024.
3. In view of the fact that the 12 months period expired on 18th June, O.M.P.(MISC.)(COMM.) 640/2025 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 25/08/2025 at 23:41:48 2025, an extension would be required to be granted for the said period.
4. Counsel for the petitioner submits that mandate of the Arbitrator may be extended for the period of one year.
5. The counsel for the respondent does not oppose the same.
6. Having heard the counsel for the parties and taking into account the circumstances as noted above, the mandate of the Arbitral Tribunal is extended for the period of one year from today.
7. The period from 18th June, 2025, till today stands regularised.
8. The petition stands disposed of.
AMIT BANSAL, J AUGUST 22, 2025 ds O.M.P.(MISC.)(COMM.) 640/2025 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 25/08/2025 at 23:41:48