Khagra Joydev Resources Private ... vs Damodar Valley Corporation
2026 Latest Caselaw 2500 Cal/2

Calcutta High Court

Khagra Joydev Resources Private ... vs Damodar Valley Corporation on 31 March, 2026

OCD-12

                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                         COMMERCIAL DIVISION
                             ORIGINAL SIDE

                             AP-COM/218/2026

             KHAGRA JOYDEV RESOURCES PRIVATE LIMITED
                               VS
                  DAMODAR VALLEY CORPORATION

  BEFORE:
  The Hon'ble JUSTICE GAURANG KANTH
  Date : 31st March, 2026.
                                                                           Appearance
                                                     Mr. Shounak Mukhopadhyay, Adv.
                                                               Mr. S. Choudhury, Adv.
                                                                   Mr. A. Poddar, Adv.
                                                                    ...for the petitioner

                                                            Mr. Pradip Tarafdar, Sr. Adv.
                                                                      Mr. Subir Pal, Adv.
                                                                    ...for the respondent

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 conclusion of the arbitral

proceedings and publication of the arbitral award.

Learned Counsel for the petitioner submits that this Court vide order

dated 12.05.2023 had appointed a learned sole arbitrator to adjudicate the

disputes between the parties. The pleadings were completed on 18.10.2023.

This Court on earlier two occasions i.e., vide orders dated 29.04.2025 and

22.09.2025 extended the mandate of the arbitral tribunal by six months

each for publication of the award as arguments were completed on

17.11.2024. However, despite two extensions, the award has not yet been

furnished.

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 advanced stage of the present arbitral

proceedings, this Court is granting further extension of two months to the

learned Sole Arbitrator to publish the award.

The learned 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.)

S. Mandi