Hiltake Electronics Private Limited vs West Bengal State Electricity
2026 Latest Caselaw 2511 Cal/2

Calcutta High Court

Hiltake Electronics Private Limited vs West Bengal State Electricity on 31 March, 2026

OCD-9

                               ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                             AP-COM/195/2026

                 HILTAKE ELECTRONICS PRIVATE LIMITED
                                 VS
                    WEST BENGAL STATE ELECTRICITY
              DISTRIBUTION COMPANY LIMITED AND OTHERS

  BEFORE:
  The Hon'ble JUSTICE GAURANG KANTH
  Date : 31st March, 2026.
                                                                        Appearance
                                                            Ms. Amrita Pandey, Adv.
                                                       Mr. Ghanshyam Pandey, Adv.
                                                                 ...for the petitioner

                                                        Mr. Sujit Sankar Koley, 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 conclusion of the arbitral

proceedings and publication of the arbitral award.

Learned Counsel for the petitioner submits that this Court vide order

dated 28.08.2024 had appointed a sole arbitrator to adjudicate the disputes

between the parties. The pleadings were completed on 19.12.2024. With the

consent of the parties the mandate of the arbitral tribunal was extended till

10.03.2026. Learned Counsel for the petitioner submits that the matter is at

the stage of examination of claimant's witness.

Learned Counsel for the respondents states that he has no objection

to the extension of the mandate of the arbitral tribunal and does not oppose

the present petition.

Upon consideration the materials placed on record and the argument

advanced by the learned Counsel for the parties, this Court is satisfied that

there has been no undue or unwarranted delay on the part of the learned

sole arbitrator in conducting the arbitral 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 petition stands disposed

of.

(GAURANG KANTH, J.)

S. Mandi