Delhi High Court - Orders
M/S Mbl Infrastructure Ltd vs M/S Rpg Infratech on 7 November, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 910/2025
M/S MBL INFRASTRUCTURE LTD .....Petitioner
Through: Appearance not given.
versus
M/S RPG INFRATECH .....Respondent
Through: Mr. Rahul Sinha, Ms. Shivee Pandey
sinha, Mr. Anurag Kumar and Mr.
Kshitij B Tyagi, Advocates
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 07.11.2025 I.A. 27550/2025 (Exemption) Allowed, subject to all just exceptions.
O.M.P.(MISC.)(COMM.) 910/2025
1. The present petition under Section 29A(5) of the Arbitration and Conciliation Act, 1996 has been filed by the Petitioner for extending the mandate of the Arbitral Tribunal.
2. Material on record indicates that an Arbitral Tribunal was constituted by this Court on 28.10.2021. The last of the mandate of the Arbitral Tribunal was extended by this Court till 23.10.2025. The mandate of the Arbitral Tribunal has expired on 23.10.2025, and therefore, the present petition has been filed for extending the mandate of the Arbitral Tribunal.
3. It is stated that final arguments are being advanced before the Arbitral 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 11/11/2025 at 21:00:46 Tribunal.
4. The Apex Court in Rohan Builders (India) Private Limited v. Berger Paints India Limited, 2024 SCC OnLine SC 2494, has held that an application for extension of the time period for passing an arbitral award under Section 29A(4) read with Section 29A(5) is maintainable even after the expiry of the twelve-month or the extended six-month period, as the case may be.
5. In view of the facts of the present case, this Court is inclined to regularize the period from 23.10.2025 till today and extend the mandate of the Arbitral Tribunal till 30.06.2026, so that the award can be pronounced.
6. The petition is disposed of, along with the pending applications, if any.
SUBRAMONIUM PRASAD, J NOVEMBER 7, 2025 S. Zakir 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 11/11/2025 at 21:00:46