Srei Equipment Finance Limited vs Rajpura Nh-One Hotels Pvt Ltd And Ors
2026 Latest Caselaw 1367 Cal/2

Calcutta High Court

Srei Equipment Finance Limited vs Rajpura Nh-One Hotels Pvt Ltd And Ors on 24 February, 2026

OCD-8
                                 ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                               AP-COM/130/2026

                     SREI EQUIPMENT FINANCE LIMITED

                                        VS

                RAJPURA NH-ONE HOTELS PVT LTD AND ORS.


  BEFORE:
  The Hon'ble JUSTICE GAURANG KANTH
  Date : 24th February, 2026.

                                                                       Appearance:
                                                      Mr. Swatarup Banerjee, Adv.
                                                           Sk. Sariful Haque, Adv.
                                                            Ms. Bisakha Pal, Adv.
                                                               ...for the petitioner

                                                     Mr. Partha Chakraborty, Adv.
                                                     Mr. Risabh Dutta Gupta, Adv.
                                                         Ms. Hema Samajdar, Adv.
                                                             ...for the respondents

The Court: Affidavit of service is taken on record.

The petitioner has preferred the present petition under Section 29A of

the Arbitration and Conciliation Act, 1996, seeking extension of the mandate

of the Arbitral Tribunal for completion of the arbitral proceedings and

publication of the arbitral award.

Learned Counsel for the petitioner submits that a sole Arbitrator was

appointed on 13.10.2023 by mutual consent to adjudicate the disputes

between the parties. Pleadings were completed on 27.11.2024. Thereafter,

the respondent did not consent to the extension of the mandate of the

Arbitral Tribunal. It is further submitted that subsequent to the completion

of the pleadings, the petitioner filed an application seeking amendment for

the purpose of bringing certain additional documents on record. Pleadings

in respect of the said amendment application have also been completed and

the amendment application is pending consideration. Learned Counsel for

the petitioner further submits that owing to the petitioner undergoing the

Corporate Insolvency Resolution Process (CIRP), certain delays occurred in

the arbitral proceedings. The mandate of the Arbitral Tribunal has expired

on 26.11.2025.

It is submitted by learned Counsel for the respondent that he has filed

his reply to the amendment application. He further states that he has no

objection to the extension of the mandate of the Arbitral Tribunal.

Upon consideration of the submissions of both the parties and the

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

undue or unwarranted delay on the part of the learned sole Arbitrator in

conducting the proceedings.

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

interest of justice, the mandate of the learned sole Arbitrator is extended

further for a period of eight months from today.

It is expected that the learned sole Arbitrator shall not grant any

unnecessary adjournments to either of the parties and shall make all

reasonable endeavours to conclude the arbitral proceedings and publish the

arbitral award within the extended time period.

Learned Counsel for the respondent is granted liberty to file the

Vakalatnama with the Registry within a period of one week.

With the aforesaid observations, the present petition is disposed of.

(GAURANG KANTH, J.)

R.Bhar