Delhi High Court - Orders
M/S Jsp Projects Pvt. Ltd vs Chief Engineer, National Highways ... on 19 July, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 537/2024
M/S JSP PROJECTS PVT. LTD. .....Petitioner
Through: Mr. Suvir Sharma, Ms. Anushka
Nayyar, Mr. Shiv Azad Sharma,
Mr. Syed Neesam Asghar & Mr.
Charchit Talwar, Advocates.
versus
CHIEF ENGINEER, NATIONAL
HIGHWAYS DIVISION, UP PWD .....Respondent
Through: Mr. Shashank Bhargava, EE NH
PWD.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 19.07.2024 I.A. 33624/2024 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
O.M.P.(MISC.)(COMM.) 537/2024
1. This petition has been filed, under Section 29A of the Arbitration and Conciliation Act, 1996, seeking extension of the mandate of the learned Arbitral Tribunal, which is in seisin of disputes between the parties under a Contract Agreement dated 31.03.2017.
3. The mandate of the learned tribunal was last extended by an order O.M.P.(MISC.)(COMM.) 537/2024 Page 1 of 2 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 23/07/2024 at 03:36:05 dated 19.01.2024 in O.M.P.(MISC.)(COMM.) 283/2023 for a period of six months from 19.01.2024. I am informed that the proceedings are at the stage of final hearing.
4. Mr. Shashank Bhargava, Executive Engineer, appears on behalf of the respondent, and states that the respondent has no objection to the relief sought.
5. With the consent of learned counsel for the parties, the petition is allowed, and the mandate of the learned Arbitral Tribunal is extended for a period of one year from today.
6. The petition stands disposed of in these terms.
PRATEEK JALAN, J JULY 19, 2024 'pv'/ O.M.P.(MISC.)(COMM.) 537/2024 Page 2 of 2 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 23/07/2024 at 03:36:05