Delhi High Court - Orders
Jmc Projects India Ltd vs Indure Private Limited on 23 December, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~11 and 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 235/2022
JMC PROJECTS INDIA LTD ..... Petitioner
Through: Mr. Shamik Sanjanwala and Mr.
Siddharth Srivastava, Advocates.
versus
INDURE PRIVATE LIMITED ..... Respondent
Through: Mr. Vivek Beniwal, Advocate for
Mr. Ankit Anandraj Shah,
Advocate.
+ O.M.P.(MISC.)(COMM.) 236/2022
JMC PROJECTS INDIA LTD ..... Petitioner
Through: Mr. Shamik Sanjanwala and Mr.
Siddharth Srivastava, Advocates.
versus
INDURE PRIVATE LIMITED ..... Respondent
Through: Mr. Vivek Beniwal, Advocate for
Mr. Ankit Anandraj Shah,
Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 23.12.2022 I.A. 22329/2022 (for exemption) in O.M.P.(MISC.)(COMM.) 235/2022 I.A. 22330/2022 (for exemption) in O.M.P.(MISC.)(COMM.) 236/2022 Exemptions allowed, subject to all just exceptions. These applications stand disposed of.
Signature Not Verified Digitally Signed By:SHITU NAGPAL O.M.P.(MISC.)(COMM.) 235/2022 & O.M.P.(MISC.)(COMM.) 236/2022 Page 1 of 2 Signing Date:23.12.2022 18:32:05O.M.P.(MISC.)(COMM.) 235/2022 & O.M.P.(MISC.)(COMM.) 236/2022
1. These two petitions under Section 29A of the Arbitration and Conciliation Act, 1996, have been filed for extension of the mandate of the learned arbitral tribunal, which is adjudicating the disputes between the parties under two contracts dated 17.10.2012 and 06.09.2011 respectively.
2. Mr. Vivek Beniwal, learned counsel for the respondent, appears on advance notice and states that he has no objection to the mandate of the tribunal being extended. Learned counsel for the parties jointly submit that the mandate may be extended for a period of one year from today.
3. In O.M.P.(MISC.)(COMM.) 235/2022, the mandate of the tribunal expired on 12.12.2022 and in O.M.P.(MISC.)(COMM.) 236/2022, it expired on 30.09.2022.
4. The petitions are disposed of with the consent of learned counsel for the parties, by extending the mandate of the arbitral tribunal in both the cases until 31.12.2023.
PRATEEK JALAN, J DECEMBER 23, 2022 'vp'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL O.M.P.(MISC.)(COMM.) 235/2022 & O.M.P.(MISC.)(COMM.) 236/2022 Page 2 of 2 Signing Date:23.12.2022 18:32:05