Delhi High Court - Orders
Sterlite Technologies Limited vs Bharat Sanchar Nigam Limited on 8 May, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 138/2023 & I.A. - 8508/2023
STERLITE TECHNOLOGIES LIMITED ..... Petitioner
Through: Mr. Siddharth Mehra, Mr. Bibin
Kurian, Mr. Kaustubh Shrinarain,
Advocates (Enrolment No.
D/5091/2016, Mobile No.
9971055798).
versus
BHARAT SANCHAR NIGAM LIMITED ..... Respondent
Through: Ms. Sangeeta Sondhi, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 08.05.2023 O.M.P.(MISC.)(COMM.) 138/2023
1. The present petition under Section 29A of the Arbitration and Conciliation Act, 1996, has been filed by the claimant for extension of the mandate of the learned arbitrator who is in seisin of disputes between the parties under a Purchase Order dated 24.07.2014.
2. The learned arbitrator entered into the reference on 25.09.2021. I am informed that pleadings of the parties were completed on 25.04.2022 and the mandate of the learned arbitrator thus expired on 24.04.2023. The matter is at the stage of examination of witnesses.
3. Ms. Sangeeta Sondhi, learned counsel, enters appearance for the respondent pursuant to notice issued on 02.05.2023 and states that the respondent has no objection to extension of the mandate of the learned Signature Not Verified Digitally Signed By:SHITU NAGPAL O.M.P.(MISC.)(COMM.) 138/2023 Page 1 of 2 Signing Date:09.05.2023 12:59:54 arbitrator.
4. In view of the above, and with the consent of the learned counsel for the parties, the petition is allowed and the mandate of the learned arbitrator is extended for a period of one year from 25.04.2023.
PRATEEK JALAN, J MAY 8, 2023 'vp/at'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL O.M.P.(MISC.)(COMM.) 138/2023 Page 2 of 2 Signing Date:09.05.2023 12:59:54