Delhi High Court - Orders
M/S. Tata Aldesa (Jv)(Lot-101) vs M/S. Dedicated Freight Corridor ... on 14 August, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~57 to 59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 634/2025
M/S. TATA ALDESA (JV)(LOT-101) .....Petitioner
Through: Mr. Abhay Nath Das and Mr. Ajay
Gupta, Advocates.
versus
M/S. DEDICATED FREIGHT CORRIDOR CORPORATION OF
INDIA LIMITED (DFCCIL) .....Respondent
Through: Mr. Udit Seth, Advocate.
58
+ O.M.P.(MISC.)(COMM.) 635/2025
M/S. TATA ALDESA (JV)(LOT-103) .....Petitioner
Through: Mr. Abhay Nath Das and Mr. Ajay
Gupta, Advocates.
versus
M/S. DEDICATED FREIGHT CORRIDOR CORPORATION OF
INDIA LIMITED (DFCCIL) .....Respondent
Through: Mr. Udit Seth, Advocate.
59
+ O.M.P.(MISC.)(COMM.) 639/2025
M/S. TATA ALDESA (JV)(LOT 102) .....Petitioner
Through: Mr. Abhay Nath Das and Mr. Ajay
Gupta, Advocates.
versus
M/S. DEDICATED FREIGHT CORRIDOR CORPORATION OF
O.M.P.(MISC.)(COMM.) 634/2025 and connected matters Page 1 of 3
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 14/08/2025 at 23:45:56
INDIA LIMITED (DFCCIL) .....Respondent
Through: Mr. Udit Seth, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 14.08.2025 I.A. 19788/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 634/2025 I.A. 19789/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 635/2025 I.A. 19797/2025 (Exemption) in O.M.P.(MISC.)(COMM.) 639/2025
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
O.M.P.(MISC.)(COMM.) 634/2025 O.M.P.(MISC.)(COMM.) 635/2025 O.M.P.(MISC.)(COMM.) 639/2025
3. These petitions are filed on behalf of the Petitioner under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 ('1996 Act') seeking extension of mandate of learned Arbitral Tribunal, arising out of three different references.
4. Disputes having arisen between the parties in relation to Contract Agreements dated 08.03.2013, three-member Arbitral Tribunal was constituted to adjudicate the disputes. Mandate of the Arbitral Tribunal was successively extended from time to time and lastly, vide orders dated 03.02.2025, 23.01.2025 and 27.01.2025 in O.M.P.(MISC.)(COMM.) 102/2025, O.M.P.(MISC.)(COMM.) 71/2025 and O.M.P.(MISC.)(COMM.) 79/2025, respectively by a period of six months, which has expired on 31.07.2025. It is stated in the petitions that arguments have been concluded and the award has been reserved for pronouncement and publication.
5. Issue notice.
O.M.P.(MISC.)(COMM.) 634/2025 and connected matters Page 2 of 3This 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 14/08/2025 at 23:45:56
6. Mr. Udit Seth, learned counsel accepts notice on behalf of the Respondent in all the three petitions and on instructions, submits that Respondent has no objection to the extension of mandate of the Arbitral Tribunal.
7. Accordingly, with the consent of the parties and considering that issues involved in the matters are complicated and records are voluminous, mandate of the learned Arbitral Tribunal is extended by a period of 06 months from 01.08.2025, in all the three arbitral proceedings.
8. Petitions are allowed and disposed of in the aforesaid terms.
JYOTI SINGH, J AUGUST 14, 2025 S.Sharma/Shivam O.M.P.(MISC.)(COMM.) 634/2025 and connected matters Page 3 of 3 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 14/08/2025 at 23:45:56