Delhi High Court - Orders
Gmr Hyderabad Vijayawada Expressways ... vs National Highways Authority Of India on 6 September, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~23(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 425/2020 & I.A. 11100/2021
GMR HYDERABAD VIJAYAWADA EXPRESSWAYS PVT
LTD ..... Petitioner
Through: Mr. Mahesh Agarwal, Ms.
Megha Mehta, Mr. Nishant
Rao, Advs.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Respondent
Through: Mr. Manish K. Bishnoi & Ms.
Pallavii Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 06.09.2021 (Video-Conferencing) I.A. 11100/2021 (under Section 151 of CPC, 1908- for extension of mandate of learned Sole Arbitrator)
1. This application, at the instance of the petitioner, seeks extension of the mandate of the learned Sole Arbitrator, as appointed by this Court, by three months, beyond 6th September, 2021, i.e. till 5th December, 2021.
2. Ms. Pallavi Singh, learned Counsel for the respondent, has no objection. As such, the application is allowed.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 425/2020 Page 1 of 2 Signing Date:08.09.2021 21:01:103. The mandate of the learned sole arbitrator stands extended by three months, i.e. till 5th December, 2021.
C.HARI SHANKAR, J SEPTEMBER 6, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 425/2020 Page 2 of 2 Signing Date:08.09.2021 21:01:10