Delhi High Court - Orders
M/S. Rajeev Enterprises (Through Its ... vs M/S. Acc Limited on 26 September, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 803/2025
M/S. RAJEEV ENTERPRISES (THROUGH ITS PROPRIETOR,
MANISH KUMAR) .....Petitioner
Through: Mr. Jatin Sharma and Ms. Anam
Sahar, Advocates.
versus
M/S. ACC LIMITED .....Respondent
Through: Mr. Rajendra Beniwal, Advocate
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 26.09.2025
1. The present petition has been filed under Section 29A(4) and 29A(5) of the Arbitration and Conciliation Act, 1996 seeking extension of the mandate of the Arbitral Tribunal.
2. Counsel appearing on behalf of the respondent on advance notice does not oppose the aforesaid request.
3. It is submitted by counsel for the parties that the arbitration proceedings are at the stage of final hearing and are likely to be concluded shortly.
4. Accordingly, the mandate of the Arbitral Tribunal is extended for a further period of three (3) months from today.
5. Counsel for the parties submit that the mandate had otherwise expired on 24th August, 2025.
O.M.P.(MISC.)(COMM.) 803/2025 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 29/09/2025 at 23:55:35
6. The period from the aforesaid date till today is also regularised.
7. The petition stands disposed of with the aforesaid directions.
AMIT BANSAL, J SEPTEMBER 26, 2025 ds O.M.P.(MISC.)(COMM.) 803/2025 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 29/09/2025 at 23:55:35