Delhi High Court - Orders
Vaderas Interiors And Exteriors vs Gail India Ltd on 26 February, 2026
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 199/2026, I.A. 5320/2026 & I.A.
5321/2026
VADERAS INTERIORS AND EXTERIORS .....Petitioner
Through: Mr. Aditya Kumar, Mr. Parv Verma
& Mr. Ish Chopra, Advs.
versus
GAIL INDIA LTD .....Respondent
Through: Mr. N.L. Ganapathi & Ms. Rini V.
Tigga, Advs.
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 26.02.2026
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. In view of the above, the time period for conclusion of the proceedings is extended by twelve months as prayed for.
4. This petition is disposed of in the aforesaid terms.
AVNEESH JHINGAN, J FEBRUARY 26, 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 02/03/2026 at 20:36:15