Saibal Kanjilal vs Sarada Buildcon Limited And Anr
2026 Latest Caselaw 1774 Cal/2

Calcutta High Court

Saibal Kanjilal vs Sarada Buildcon Limited And Anr on 11 March, 2026

OCD-11
                              ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                         COMMERCIAL DIVISION
                             ORIGINAL SIDE

                            AP-COM/114/2026

                          SAIBAL KANJILAL
                                VS
                  SARADA BUILDCON LIMITED AND ANR


  BEFORE:
  The Hon'ble JUSTICE GAURANG KANTH
  Date : 11th March, 2026.

                                                                 Appearance:
                                                Mr. Siddhartha Banerjee, Adv.
                                                  Mr. Bratin Kumar Dey, Adv.
                                                    Ms. Anjana Banerjee, Adv.
                                                           ...for the petitioner

                                                        Mr. Arijit Sarkar, Adv.
                                                        ...for the respondents

The Court: 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 this Court vide order

dated 13.06.2023 had appointed a sole Arbitrator to adjudicate the disputes

between the parties. The pleadings were completed on 05.12.2023. The

mandate of the Tribunal was extended by mutual consent for a period of six

months which ended on 16.05.2025. Thereafter, this Court vide order dated

22.05.2025 extended the mandate of the Arbitral Tribunal by a further

period of eight months. Learned Counsel for the petitioner submits that the

mandate is now expiring on 14.03.2026 and the matter is presently at the

stage of cross-examination of the lone witness of the respondent. He further

states that the Tribunal has conducted more than 21 hearings.

Learned Counsel for the respondents 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.

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 petition stands disposed

of.

(GAURANG KANTH, J.)

R.Bhar