Delhi High Court - Orders
Samsung India Electronics Private ... vs Enn Enn Corp Limited on 8 September, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 743/2025
SAMSUNG INDIA ELECTRONICS PRIVATE
LIMITED .....Petitioner
Through: Mr. Aseem Chaturvedi, Mr. Shivank
Diddi and Mr. Anuj Shrotriya, Advcoates.
versus
ENN ENN CORP LIMITED .....Respondent
Through: Ms. Ruchika Darira, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 08.09.2025
1. This petition is filed on behalf of the Petitioner under Section 29A(4) and (5) of Arbitration and Conciliation Act, 1996 ('1996 Act') seeking extension of mandate of the learned Arbitrator by six months.
2. Disputes having arisen between the parties with respect to Sub-Lease Deed dated 31.10.2020, which was terminated by the Petitioner vide notice dated 30.11.2021, a petition was filed in this Court under Section 11 of 1996 Act being ARB.P. 847/2022, which was allowed on 04.07.2023, appointing a Sole Arbitrator. Arbitrator entered reference and passed the first procedural order on 04.09.2023, whereafter pleadings were completed; issues were framed; and evidence was led followed by final arguments, which concluded on 23.07.2025. It is stated in the petition that award has been reserved for pronouncement on 01.09.2025 and thus, mandate of the Arbitrator, which is expiring on 13.09.2025, be extended by six months to O.M.P.(MISC.)(COMM.) 743/2025 Page 1 of 2 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 15/09/2025 at 21:33:47 enable the Arbitrator to pass the award.
3. Issue notice.
4. Ms. Ruchika Darira, learned counsel accepts notice on behalf of the Respondent and on instructions, submits that Respondent has no objection to the extension of mandate of the learned Arbitrator in the petition.
5. Accordingly, with the consent of the parties, mandate of the learned Arbitrator is extended by a period of six months from 14.09.2025.
6. Petition is allowed and disposed of in the aforesaid terms.
JYOTI SINGH, J SEPTEMBER 8, 2025 Ch O.M.P.(MISC.)(COMM.) 743/2025 Page 2 of 2 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 15/09/2025 at 21:33:47