Delhi High Court - Orders
M/S Adigear International & Anr vs Subhash Aggarwal & Ors on 13 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 58/2019
M/S ADIGEAR INTERNATIONAL & ANR. ..... Petitioners
Through: Mr. Pranav Jain with Ms. Radhika
Gupta, Advs
versus
SUBHASH AGGARWAL & ORS. ..... Respondents
Through: Ms. Sowmya Saikumar, Adv
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 13.02.2019 I.A. No. 2260/2019 (Exemption)
1. Allowed, subject to just exceptions. O.M.P.(MISC.)(COMM.) 58/2019
2. Issue notice.
3. Ms. Sowmya Saikumar accepts notice on behalf of the respondents.
4. Learned counsel for the respondents says that she does not wish to file a reply as she has no objection to the prayer made in the petition.
5. Via this petition, the petitioner seeks extension of time for concluding the arbitration proceedings and for pronouncement of award.
6. The record shows that this Court vide order dated 07.02.2017 had appointed an Arbitrator in the matter.
7. I am told that the learned Arbitrator entered upon reference on 16.02.2017.
O.M.P.(MISC.)(COMM.) 58/2019 page 1 of 2
8. The record further discloses that on 14.02.2018 parties agreed to extension of time by another period of 6 months.
9. Since the proceedings could not conclude, a petition was filed in this Court for extension of time.
10. This Court vide order dated 27.08.2018 extended time till 16.02.2019.
11. I am told by counsel for the parties that final arguments have been heard and written submissions have also been filed and that the learned Arbitrator has reserved the matter for rendering an award.
12. I am further informed that the learned Arbitrator seeks extension till 31.03.2019.
13. Given the aforesaid circumstances, including the fact that a lot of time and money has been invested by the parties, I am inclined to extend the time, as prayed, till 31.03.2019.
14. The petition is disposed of in the aforesaid terms.
RAJIV SHAKDHER, J FEBRUARY 13, 2019 c