Delhi High Court - Orders
Ramesth Constructions Pvt Ltd vs Eldeco Infrastructure Properties Ltd on 15 January, 2021
Author: Talwant Singh
Bench: Talwant Singh
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (MISC) (COMM) 21/2021
RAMESTH CONSTRUCTIONS PVT LTD ..... Petitioner
Through: Mr. Ankit Dwivedi, Advocate
Versus
ELDECO INFRASTRUCTURE PROPERTIES LTD
..... Respondent
Through: Mr. Nitish K. Sharma, Advocate
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 15.01.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19.
I.A. 716/2021This is an application for grant of exemption from filing original/ certified/true copies/ true typed of the annexures.
The application is allowed and disposed of accordingly. OMP (MISC) (COMM) 21/2021 Both the parties have moved a joint application under Section 29A(4) of the Arbitration and Conciliation Act, seeking extension of time by six months for the mandate of the learned Arbitral Tribunal. It has been submitted that the earlier extended period has expired on 31st December, 2020 and further extension has been sought till 30th June, 2021.
Page 1 of 1Heard.
In the present circumstances, the mandate of the learned Arbitral Tribunal is extended till 30th June, 2021. The petition is accordingly disposed of.
TALWANT SINGH, J JANUARY 15, 2021 pa Page 2 of 2