Delhi High Court - Orders
M/S Kayo Enterprises Pvt Ltd vs India Tourism Development Corporation ... on 13 August, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 631/2025
M/S KAYO ENTERPRISES PVT LTD .....Petitioner
Through: Mr. Abhishek, Advocate.
versus
INDIA TOURISM DEVELOPMENT CORPORATION LTD
.....Respondent
Through: Ms. Suhasini Singh, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 13.08.2025
I.A. 19737/2025
1. This application is filed on behalf of the Petitioner for condonation of delay of 338 days in filing the petition.
2. Issue notice.
3. Ms. Suhasini Singh, learned counsel accepts notice on behalf of the Respondent.
4. For the reasons stated in the application, the same is allowed condoning the delay of 338 days in filing the petition.
5. Application stands disposed of.
O.M.P.(MISC.)(COMM.) 631/2025
6. This petition is preferred 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 the learned Arbitrator.
7. Disputes having arisen between the parties in relation to Letter of O.M.P.(MISC.)(COMM.) 631/2025 Page 1 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 15/08/2025 at 23:16:35 Intent dated 05.10.2017 pursuant to Notice Inviting Tender issued by the Respondent for giving on license operation of and International Cuisine Restaurant and Bar/Lounge Bar with Discotheque/Night Club in Hotel Samrat, Petitioner filed a petition in this Court under Section 11(6) of 1996 Act, being ARB. P. 1110/2021 seeking appointment of a Sole Arbitrator, which was allowed on 22.12.2021 and Sole Arbitrator was appointed to adjudicate the disputes. It is stated in the petition that final arguments are to commence shortly and thus the mandate of the learned Arbitrator, which has expired on 02.08.2024 be extended by six months from today.
8. Issue notice.
9. Ms. Suhasini Singh, learned counsel for the Respondent accepts notice and on instructions, submits that Respondent has no objection to the extension of mandate of the learned Arbitrator.
10. Accordingly, with the consent of the parties, mandate of the learned Arbitrator is extended by a period of 06 months from 13.08.2025 and period between 03.08.2024 to 12.08.2025 is regularised.
11. Petition is allowed and disposed of in the aforesaid terms.
JYOTI SINGH, J AUGUST 13, 2025/shivam O.M.P.(MISC.)(COMM.) 631/2025 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 15/08/2025 at 23:16:35