Delhi High Court - Orders
Nephrocare Health Service Pvt. Ltd vs Nayati Healthcare And Research Private ... on 22 July, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (MISC.) 21/2025
NEPHROCARE HEALTH SERVICE PVT. LTD. .....Petitioner
Through: Mr. Daviinder N Grover, Mrs Vijay
Laxmi Grover, Mr. Gursimran Singh
Rekhi and Mr. Yashvardhan Mittal,
Advocates.
versus
NAYATI HEALTHCARE AND RESEARCH PRIVATE LIMITED
& ANR. .....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 22.07.2025 I.A. 17164/2025 (Exemption) Allowed, subject to all just exceptions. O.M.P. (MISC.) 21/2025
1. This is a petition under Section 29A of the Arbitration & Conciliation Act for extension of mandate of the learned Arbitrator for a further period of six months for completion of arbitration proceedings.
2. It is stated by learned Counsel for the Petitioner that the mandate of the learned Arbitrator has come to an end on 09.06.2025.
3. Issue notice.
4. On taking steps, let notice be issued to the Respondents through all permissible modes, including dasti.
5. List on 05.08.2025.
SUBRAMONIUM PRASAD, J JULY 22, 2025 hsk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/07/2025 at 21:55:48