Delhi High Court - Orders
Gaurav Bansal Son And Legal ... vs New Delhi Municipal Council on 14 August, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~20
* 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: Mr. Ravin K. Chandra, Ms. Vidushi
Chandra and Mr. Udbhav K. Garg,
Advocates.
Ms. Sakshi Popli and Mr. Ravi
Krishan Chandna, Advocates for
NDMC.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 14.08.2025
1. This petition has been filed under Section 29-A 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.
O.M.P.(MISC.)(COMM.) 640/2025 Page 1 of 2This 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 18/08/2025 at 22:18:15
3. Issue Notice.
4. Notice is accepted by counsel appearing on behalf of NDMC/ respondent, who seeks time to take instructions.
5. Renotify on 22nd August, 2025.
AMIT BANSAL, J AUGUST 14, 2025 Vivek/-
O.M.P.(MISC.)(COMM.) 640/2025 Page 2 of 2This 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 18/08/2025 at 22:18:15