Delhi High Court - Orders
Jmc Projects India Ltd vs Indure Private Limited on 27 October, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~44(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 156/2021, I.A. 13868/2021 &I.A.
13869/2021
JMC PROJECTS INDIA LTD ..... Petitioner
Through: Mr. Shamik Sanjanwala, Adv.
versus
INDURE PRIVATE LIMITED ..... Respondent
Through: Attendance not given
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
O R D E R (ORAL)
% 27.10.2021 O.M.P.(MISC.)(COMM.) 156/2021
1. This is an application under Section 29A(6) of the Arbitration and Conciliation Act, 1996, for extension of the mandate of the learned Arbitrator in Arbitration Case No. 1 of 2016, by a period for eighteen months w.e.f. 31st March, 2021.
2. Learned Counsel for the respondent has no objection.
3. Accordingly, the mandate of the learned Arbitral Tribunal in Arbitration Case No. 1 of 2016 shall stand extended by eighteen months w.e.f. 31st March, 2021 as prayed.
4. The petition stands allowed accordingly.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(MISC.)(COMM.) 156/2021 Page 1 of 2 Signing Date:28.10.2021 15:49:585. All pending applications do not survive for consideration and are disposed of as such.
C.HARI SHANKAR, J OCTOBER 27, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(MISC.)(COMM.) 156/2021 Page 2 of 2 Signing Date:28.10.2021 15:49:58