Punjab-Haryana High Court
Ms Bl Gupta Constructions P Ltd vs Ms M3M India Pvt Ltd on 19 February, 2026
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
ARB-332-2024 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
202
ARB-332-2024 (O&M)
Date of Decision:19.02.2026
M/S B.L. Gupta Constructions (P) Ltd.
......Petitioner
Versus
M/S M3M India Pvt. Ltd.
......Respondent
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present:- Mr. Balwinder Sangwan, Advocate for the petitioner.
(Through V.C.).
Mr. Ashish Chopra, Senior Advocate with
Ms. Rupa Pathania, Advocate and
Mr. Ashish Kundu, Advocate for the respondent.
*****
JASGURPREET SINGH PURI J.(Oral)
1. Learned counsel for the petitioner appearing through V.C. and learned Senior counsel for the respondent submitted that the issue regarding the competence as to which Court would extend the mandate of the Arbitrator under Section 29-A of the Arbitration and Conciliation Act 1996 has since been resolved by the Hon'ble Supreme Court in Jagdeep Chowgule vs. Sheela Chowgule and others, 2026 SCC OnLine SC 124. It has been held that the competent Court for the purpose of Section 29-A would be the Court as defined under Section 2(1)(e) of the Act.
2. In view of the above the present petition is dismissed.
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3. The parties are at liberty to file an appropriate application under Section 29-A of the Arbitration and Conciliation Act, 1996 before the competent Court as defined under Section 2(1)(e) of the Act, in accordance with law.
(JASGURPREET SINGH PURI) JUDGE 19.02.2026 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 23-02-2026 22:40:55 :::