Delhi High Court - Orders
Virgo Softech Ltd vs National Institute Of Electronics And ... on 4 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 945/2025
VIRGO SOFTECH LTD .....Petitioner
Through: Ms. Sunanda Tulsyan, Mr. Akhil
Sachar, Advs.
versus
NATIONAL INSTITUTE OF ELECTRONICS AND
INFORMATION TECHNOLOGY .....Respondent
Through: Ms. Anubha Dhulia, Mr. Vinayak
Menon, Advs
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 04.12.2025
1. This is a petition filed under Section 29A of the Arbitration and Conciliation Act, 1996 seeking extension of the mandate of the Arbitral Tribunal by a further period of 9 months for making and publishing the final Award.
2. It is stated that the arbitration proceeding is at the stage of final arguments.
3. For the said reason, issue notice to the respondent.
4. Mr. Menon, learned counsel accepts notice on behalf of the respondent and has no objection to the petition being allowed.
5. In view of the aforesaid, I am satisfied that sufficient cause has been shown for delay. Hence, the mandate of the Arbitral Tribunal is extended by a further period of 9 months from today to conclude the 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 11/12/2025 at 20:35:22 arbitration proceedings.
6. The period from 04.11.2025 till today stands regularized.
7. The petition is disposed of in the aforesaid terms.
JASMEET SINGH, J DECEMBER 4, 2025 / (MS) 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 11/12/2025 at 20:35:22