S.P.Contracts Pvt. Ltd. vs Bharatiya Vidya Bhawan on 6 September, 2019

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Delhi High Court

S.P.Contracts Pvt. Ltd. vs Bharatiya Vidya Bhawan on 6 September, 2019

Bench: Jyoti Singh

$~A-32
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                              Date of decision: 06.09.2019

+      O.M.P.(MISC.)(COMM.) 361/2019

       S.P.CONTRACTS PVT. LTD.                  ..... Petitioner
                     Through: Mr. Sanjay Goel, Advocate

                            versus

       BHARATIYA VIDYA BHAWAN                  ..... Respondent
                    Through: Mr. Anil K. Kher, Sr. Advocate with
                             Mr. D.R. Bhatia & Ms. Vasundhara
                             Nayyar, Advocates

       CORAM:
       HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. No. 12410/2019

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

O.M.P.(MISC.)(COMM.) 361/2019 This is a petition under Section 29A of the Arbitration & Conciliation Act, 1996, seeking extension of time for completion of the arbitral proceedings and passing of the award.

O.M.P.(MISC.)(COMM.) 361/2019 Page 1 of 2

Disputes and differences arose between the parties and the Arbitration Clause was invoked. On 9.8.2017, the learned Arbitrator entered upon reference and initiated the arbitration proceedings.

The statutory period of twelve months for completion of proceedings and passing of the award having expired, the parties, by mutual consent, extended the mandate of the Tribunal by a period of six months. The extended time period expired on 9.2.2019.

The petitioner moved this Court by filing an OMP (Misc.)(Comm.) 62/2019 and vide order dated 15.02.2019, the time was extended by a period of six months with effect from 9.2.2019. The extended time has expired on 8.8.2019.

It submitted by learned counsels for the parties that the proceedings are at the stage of the cross examination of the witness of the respondent and thus seek extension of time to complete the proceedings.

For the reasons stated in the petition, the same is allowed. The time for completion of the arbitral proceedings and passing of the award is extended by a period of ten months from 9.8.2019.

The petition is disposed of in the above terms.

JYOTI SINGH, J SEPTEMBER 06, 2019 rd O.M.P.(MISC.)(COMM.) 361/2019 Page 2 of 2

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