Delhi High Court - Orders
Hcl Technologies Limited vs Dedicated Freight Corridor ... on 16 September, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 150/2022, I.A.15237/2022
HCL TECHNOLOGIES LIMITED
..... Petitioner
Through: Mr. Aishani Das, Advocate for
Petitioner No.1 (i)(b).
versus
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED
..... Respondent
Through: Ms. Geetanjali Mohan, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 16.09.2022
1. A joint petition on behalf of petitioner no.1 and 2 has been filed under Section 29A (4) & (5) of the Arbitration & Conciliation Act, 1996 seeking extension of mandate of the Arbitral Tribunal.
2. It is submitted that the Arbitral Tribunal is seized of the present matter, the subject matter of which is a commercial suit of more than Rs.2 crores value. The mandate of the Tribunal has been extended vide Order dated 22nd April, 2020 in OMP (Misc.) No. 13 of 2020 and vide Order dated 05the April, 2021 in OMP (Misc.) (Comm.) No. 94 of 2021 and again vide Order dated 07th April, 2022 in OMP(MISC.) (COMM) No. 45 of 2022. The mandate of the Tribunal lapsed on 14th August, 2022. The learned Arbitral Tribunal is in the process of writing the Award. A prayer is Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:17.09.2022 14:48:20 made that the extension of six months may be granted w.e.f 25th March, 2022.
3. Learned counsel for the respondent submits that the extension be given till 31st October, 2022.
4. Submissions heard.
5. In view of the submissions made, the mandate of the Arbitral Tribunal is extended till 31st October, 2022.
6. The petition is allowed and disposed of accordingly.
NEENA BANSAL KRISHNA, J SEPTEMBER 16, 2022 va Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:17.09.2022 14:48:20