Saha Building Centre Private Limited vs Prasar Bharti
2026 Latest Caselaw 2502 Cal/2

Calcutta High Court

Saha Building Centre Private Limited vs Prasar Bharti on 31 March, 2026

OCD-7
                                 ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                               AP-COM/170/2026

                  SAHA BUILDING CENTRE PRIVATE LIMITED
                                   VS
                             PRASAR BHARTI


  BEFORE:
  The Hon'ble JUSTICE GAURANG KANTH
  Date : 31st March, 2026.

                                                                    Appearance:
                                                     Mr. Santanu Chatterjee, Adv.
                                                       Ms. Divya Chatterjee, Adv.
                                                              ...for the petitioner

                                                      Mr. Indrajeet Dasgupta, Adv.
                                                              ...for the respondent

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 this Court vide order

dated 20.04.2022 had appointed the sole Arbitrator to adjudicate the

disputes between the parties. With the mutual consent of the parties, the

mandate of the Arbitral Tribunal was extended from 25.06.2025 till

25.12.2025. Learned Counsel for the petitioner further submits that the

matter is at the stage of final hearing.

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

the present application for 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 six 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