Delhi High Court - Orders
Vardhman Buildtech Private Limited vs Sng Developers Limited on 20 October, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 540/2023 and IA No.21195/2023
VARDHMAN BUILDTECH PRIVATE LIMITED
..... Petitioner
Through: Mr.Amit Bhatia, Advocate.
versus
SNG DEVELOPERS LIMITED
..... Respondent
Through: Mr.Prateek Gupta and Mr.Raghav
Tiwari, Advocates.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 20.10.2023
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 for six months w.e.f. 24.10.2023.
2. It is informed the matter is pending for respondent's evidence before learned arbitrator. The learned counsel for respondent submits the mandate of the learned arbitrator be extended, but it has to be extended from 22.11.2022.
3. In view of the no objection of the learned counsel for respondent, ,the period for arbitral proceedings before learned arbitrator stands extended till 23.04.2024 for concluding the proceedings and passing the arbitral award.
4. The petition stands disposed of in above terms. Pending application, if any, also stands disposed of.
YOGESH KHANNA, J.
OCTOBER 20, 2023 M This is a digitally signed order.
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