Delhi High Court
Lohia Developers India Pvt Ltd vs Rays Power Experts Pvt Ltd And Ors. on 29 August, 2024
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 653/2024 & I.A. 37634/2024
LOHIA DEVELOPERS INDIA PVT LTD .....Petitioner
Through: Mr. H.D. Thanvi and Ms. Achal
Singh Bule, Advs.
versus
RAYS POWER EXPERTS PVT LTD AND
ORS. .....Respondents
Through: Mr. Parinay Deep Shah, Ms.
Shikha Ohri, Ms. Ritika Singh and Mr.
Kartik Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER (ORAL)
% 29.08.2024 I.A. 37634/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
O.M.P.(MISC.)(COMM.) 653/2024
3. This is a petition under Section 29A(4) of the Arbitration and Conciliation Act 19961 for extension of the mandate of the learned arbitrator who was in seisin of the dispute between the parties. The 1 "the 1996 Act", hereinafter Signature Not Verified O.M.P.(MISC.)(COMM.) 653/2024 Page 1 of 2 Signature Not Verified Digitally Signed By:AJIT Digitally Signed KUMAR By:CHANDRASHEKHARAN HARI SHANKAR Signing Date:31.08.2024 Signing Date:31.08.2024 14:47:06 14:46:07 mandate of the learned arbitrator is stated to have expired on 28 August 2024.
4. Learned Counsel for the respondents has no objection.
5. Accordingly, the mandate of the learned arbitrator stands extended by a period of one year from 28 August 2024. The mandate shall be treated as continuing from the date it expired.
6. The petition stands disposed of in the aforesaid terms.
C. HARI SHANKAR, J.
AUGUST 29, 2024 dsn Click here to check corrigendum, if any Signature Not Verified O.M.P.(MISC.)(COMM.) 653/2024 Page 2 of 2 Signature Not Verified Digitally Signed By:AJIT Digitally Signed KUMAR By:CHANDRASHEKHARAN HARI SHANKAR Signing Date:31.08.2024 Signing Date:31.08.2024 14:47:06 14:46:07