Delhi High Court - Orders
Asics India Private Limited vs Eshopbox E-Commerce Private Limited on 24 November, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 960/2025
ASICS INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Ranjan Jha, Mr. Deepam
Raghwani and Mr. Ravi Kumar,
Advocates
versus
ESHOPBOX E-COMMERCE PRIVATE LIMITED .....Respondent
Through: Mr. Deepak Agarwal and Mr. Sumit
Kumar Agarwal, Advocates
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 24.11.2025
1. The present petition under Section 29A(5) & (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 on 26.09.2023. The mandate of the Arbitral Tribunal has expired on 06.10.2025, and therefore, the present petition has been filed for extending the mandate of the Arbitral Tribunal.
3. It is stated that arguments evidence is being recorded on and, therefore, the mandate of the Arbitrator be extended for a period of 06 months.
4. Learned Counsel appearing for the Respondents, on instructions, state that states that the Respondent has no objection to the present Petition.
This is a digitally signed order.
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5. 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.
6. In view of the facts of the present case, this Court is inclined to regularize the period from 06.10.2025 till today and extend the mandate of the Arbitral Tribunal till 31.08.2026, so that the award can be pronounced.
7. The petition is disposed of, along with the pending applications, if any.
SUBRAMONIUM PRASAD, J NOVEMBER 24, 2025 Rahul 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 27/11/2025 at 21:08:37