Delhi High Court - Orders
Kmp Expressways Ltd vs Idbi Bank Limited on 2 November, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 553/2023, I.A. 21687/2023
KMP EXPRESSWAYS LTD
..... Petitioner
Through: Mr.Deepak Khurana and Ms.Nishtha
Wadhera, Advocates.
versus
IDBI BANK LIMITED
..... Respondent
Through: Mr.Gopal Jain, Sr Advocate with
Mr.Raunak Dhillon, Ms.Madhavi
Khanna, Ms.isha Malik and
Ms.Dakshita Chopra, Advocates.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 02.11.2023
1. This petition is filed under Section 29A (4)and (5) of the Arbitration and Conciliation Act, 1996 seeking extension of period of arbitral proceedings from 11.12.2022 till 25.09.2024 for concluding the proceedings and passing the arbitral award.
2. Issue notice. Learned counsel for respondent accepts notice and seeks to file response. Be filed within four weeks from today with an advance copy thereof to the learned counsel for petitioner. Rejoinder thereto, if any, be also filed within four weeks thereafter.
3. List again on 15.01.2024.
YOGESH KHANNA, J.
NOVEMBER 02, 2023 M 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 04/11/2023 at 23:16:03