Delhi High Court - Orders
Virgo Softech Ltd vs National Institute Of Electronics And ... on 18 November, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 945/2025
VIRGO SOFTECH LTD .....Petitioner
Through: Ms. Sunanda Tulsyan and Ms.
Kashish Maheshwari, Advs.
versus
NATIONAL INSTITUTE OF ELECTRONICS AND
INFORMATION TECHNOLOGY .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 18.11.2025
1. This is a petition filed under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 seeking extension of the mandate of the Arbitral Tribunal by a further period of 9 months for making and publishing of the final Award.
2. For the reasons stated in the petition, issue notice to the respondent through all modes including electronic on the petitioner taking steps within 1 week from today, returnable on 04.12.2025.
3. Additionally, the counsel representing the respondent in the arbitral proceedings may also be served.
4. List on 04.12.2025.
JASMEET SINGH, J NOVEMBER 18, 2025/JYH 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 24/11/2025 at 21:03:29