Delhi High Court - Orders
Innovision Limited vs Orient Craft Limited on 20 February, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~4 to 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 916/2024
INNOVISION LIMITED .....Petitioner
Through: Mr. Chirag Jamwal, Advocates.
versus
ORIENT CRAFT LIMITED .....Respondent
Through: Mr. Ankur Bansal, Advocate
+ O.M.P.(MISC.)(COMM.) 917/2024
INNOVISION LIMITED .....Petitioner
Through: Mr. Chirag Jamwal, Advocate.
versus
ORIENT CRAFT LIMITED .....Respondent
Through: Mr. Ankur Bansal, Advocate
+ O.M.P.(MISC.)(COMM.) 918/2024
INNOVISION LIMITED .....Petitioner
Through: Mr. Chirag Jamwal, Advocate.
versus
ORIENT CRAFT LIMITED .....Respondent
Through: Mr. Ankur Bansal, Advocate
+ O.M.P.(MISC.)(COMM.) 923/2024
INNOVISION LIMITED .....Petitioner
Through: Mr. Chirag Jamwal, Advocate.
O.M.P.(MISC.)(COMM.) 916/2024 etc. Page 1 of 3
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 14/03/2025 at 22:38:31
versus
ORIENT CRAFT LIMITED .....Respondent
Through: Mr. Ankur Bansal, Advocate
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 20.02.2025
1. The present petitions under Section 29A of the Arbitration & Conciliation Act have been filed by the Petitioner for extension of mandate of the Arbitrator which has been appointed by this Court vide Order dated 19.05.2021 in ARB.P.368/2021 etc.
2. It is stated that disputes arose between the parties under the Service Agreements and a Sole Arbitrator was appointed to adjudicate upon the disputes between the parties. After completion of pleadings and since the period stipulated under Section 29A of the Arbitration & Conciliation Act expired, the parties on 19.07.2024 extended the mandate of the learned Arbitrator by six months and the mandate was extended for a period of six months, i.e., upto 08.11.2024.
3. It is stated that since the mandate of the Arbitrator has come to an end on 08.11.2024, the Petitioner has approached this Court by filing the present petitions seeking extension of mandate.
4. Notice was issued in O.M.P.(MISC.)(COMM.) 916/2024; O.M.P.(MISC.)(COMM.) 917/2024; O.M.P.(MISC.)(COMM.) 918/2024 on 22.11.2024 and on 25.11.2024 in O.M.P.(MISC.)(COMM.) 923/2024.
5. Mr. Ankur Bansal, learned Counsel, enters appearance on behalf of the Respondent.
O.M.P.(MISC.)(COMM.) 916/2024 etc. Page 2 of 3This 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 14/03/2025 at 22:38:31
6. Though certain arguments have been raised regarding the stamping of the agreement in which the arbitration clause exists, this Court is not going into the said issue as this Court is only concerned with the extension of mandate under Section 29A of the Arbitration & Conciliation Act.
7. Learned Counsel for the Respondent states that the Respondent has no objection to the extension of the mandate of the Arbitrator.
8. Resultantly, this Court is inclined to extend the mandate of the Arbitrator till 31.12.2025 to enable the Arbitrator to conclude the proceedings and pronounce the award. Further, the period from 08.11.2024 till today is regularized.
9. The petitions are disposed of along with pending application(s), if any.
SUBRAMONIUM PRASAD, J FEBRUARY 20, 2025 hsk O.M.P.(MISC.)(COMM.) 916/2024 etc. Page 3 of 3 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 14/03/2025 at 22:38:32