Delhi High Court - Orders
Texmaco Rail And Engineering Limited vs Nhpc Limited on 22 January, 2026
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 92/2026, I.A. 1772/2026 & I.A. 1773/2026
TEXMACO RAIL AND ENGINEERING LIMITED .....Petitioner
Through: Ms. Megha Mukerjee, Mr. Akshay
Ringe, Mr. Ravi Sharma & Mr.
Suyash, Advs.
versus
NHPC LIMITED .....Respondent
Through: Mr. Pratyush Shrivastava, Adv.
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 22.01.2026
1. This petition is filed under Section 29A of the Arbitration & Conciliation Act, 1996 seeking extension of period for concluding the arbitration proceedings.
2. Learned counsel for the respondent has no serious objection to the prayer made.
3. Learned counsel for the parties jointly submit that the period for conclusion of the proceedings be extended upto six months.
4. In view of the above, the time period for conclusion of the proceedings is extended by six months.
5. This petition is disposed of in the aforesaid terms. Pending applications stand disposed of.
AVNEESH JHINGAN, J JANUARY 22, 2026 'ha' 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 23/01/2026 at 20:43:50