Select Infrastructure Pvt Ltd vs Advent Hospitality Pvt Ltd

The present petition has been filed under Section 29A of the Arbitration and Conciliation Ac, 1996^{11.“Act” hereinafter} seeking an extension of the mandate of the learned Sole Arbitrator by a period of one month for rendering of the arbitral award.

The disputes between the parties arise out of their commercial dealings and were referred to arbitration vide order dated 12.04.2019 passed by this Court in ARB.P. 179/2019, whereby Hon’ble Mr. Justice Badar Durrez (Retd.) was appointed as the Sole Arbitrator.

The mandate of the learned Sole Arbitrator has been extended from time to time by this Court, most recently vide order dated 16.04.2026 passed in O.M.P.(MISC.)(COMM.) 319/2026, whereby the mandate was extended by a period of six months.

Learned Senior Counsel appearing on behalf of the Petitioner submits that the award is virtually ready and is under finalisation. In view of the expiry of the extended mandate on 16.10.2026, the present petition has been filed seeking a further extension of one month to enable the learned Sole Arbitrator to render the award.

Issue notice.

Notice is accepted on behalf of the Respondent by Ms. Manyaa Chandok, Advocate.

She submits that she has no objection if the mandate of the learned Sole Arbitrator is extended.

In view of the consent accorded by the Respondent and having regard to the stage of the arbitral proceedings, the mandate of the learned Sole Arbitrator is extended by a further period of one month from today.

Any intervening period shall be regularized.

The petition is disposed of in the above terms. Pending application(s), if any, also stands disposed of.