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Judgment
SACHIN DATTA, J (Oral)
The present petition filed under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred as “the A&C Act”) seeks extension of time for completion of the arbitral proceedings and making of the Arbitral Award.
The disputes between the parties arose in context of alleged non-payment of rent and damages by the respondent viz. property bearing no. 139-A Community Centre, Zamrudpur, New Delhi, leased to the respondent by the petitioner vide a lease deed dated 02.07.2019 for the purpose of operating a commercial kitchen.
Upon the petitioner preferring a petition under Section 11(6) of the A&C Act before this Court in Arb (P) No. 355/2023, vide order dated 07.07.2023 passed in the said proceedings, the Arbitral Tribunal came to be constituted under the aegis of the Delhi International Arbitration Centre (DIAC).
Learned counsel for the petitioner submits that the pleadings before the Arbitral Tribunal stood completed on 07.06.2024 and the period of one year from the date of completion of pleadings expired on 07.06.2025. Thereafter, the mutually extended period of 6 months in terms of section 29A (3) of the A&C Act expired on 07.12.2025. However, the arbitration proceedings are still at the stage of evidence and given the nature of the matter an adequate extension of time is required to complete the arbitral proceedings and make the Arbitral Award. Hence, by the way of the present petition the petitioner seeks for extension of the mandate of the Arbitral Tribunal.
Considering the circumstances and averments made in the present petition, the same is allowed. Accordingly, the mandate of the Arbitral Tribunal for rendering the Arbitral Award is extended for a period of 12 months from today.
The present petition is allowed in the above terms.