Paharpur Cooling Towers Limited vs Bharat Heavy Electricals Limited
2026 Latest Caselaw 2960 Cal/2

Calcutta High Court

Paharpur Cooling Towers Limited vs Bharat Heavy Electricals Limited on 13 April, 2026

OCD-2

                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                           (Commercial Division)
                              ORIGINAL SIDE

                              AP-COM/235/2026

                   PAHARPUR COOLING TOWERS LIMITED
                                 VS
                   BHARAT HEAVY ELECTRICALS LIMITED


  BEFORE:
  The Hon'ble JUSTICE GAURANG KANTH
  Date : 13th April, 2026.

                                                                     Appearance:
                                                    Mr. Snehasish Sen, Adv.(VC)
                                              Mr. Debdatta Mukhopadhyay, Adv.
                                                             ...for the petitioner

                                            Mr. Anindya A. Chakraborty, Adv.(VC)
                                                    Mr. Sreetama Neogi, Adv.(VC)
                                                      ..for the respondent/BHEL

The Court: The petitioner has filed the present application under

Section 29A of the Arbitration and Conciliation Act, 1996 seeking extension

of the mandate of the arbitral tribunal for conclusion of the arbitral

proceedings and publication of the arbitral award.

Learned Senior Counsel for the petitioner submits that this Court vide

order dated 11.12.2023 appointed a sole arbitrator to adjudicate the

disputes between the parties. The pleadings were completed on 30.09.2024.

With the consent of the parties the mandate of the arbitral tribunal was

extended by six months till 31.03.2026.

Learned Counsel for the respondent states that he has no objection to

the extension of the mandate of the arbitral tribunal.

Learned Counsel for the petitioner further submits that the arbitral

tribunal has conducted 25 sittings and that the matter is presently at the

stage of the recording of evidence.

Upon consideration of the submissions of the parties and the

materials placed on record, this Court is satisfied that there has been no

undue and unwarranted delay on the part of the learned sole arbitrator in

concluding the proceedings.

Having regard to the advanced stage of the proceedings and in the

interest of justice, the mandate of the arbitral tribunal is extended further

for a period of eight months from today.

The learned sole arbitrator is requested to make all reasonable

endeavours to conclude the arbitral proceedings and publish the arbitral

award within the extended time period.

With the aforesaid observations, the present application stands

disposed of.

(GAURANG KANTH, J.)

S.A./S. Mandi ARs (CR)