Delhi High Court - Orders
Ramesth Construction Pvt. Ltd vs Eldeco Infrastructure And Properties ... on 1 May, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 338/2024
RAMESTH CONSTRUCTION PVT. LTD. ..... Petitioner
Through: Ms. Gunjan Arora, Adv.
versus
ELDECO INFRASTRUCTURE AND PROPERTIES PVT. LTD.
..... Respondent
Through: Mr. Vijay Kaundal, Ms. Nandini
Aishwarya and Ms. Roshni Ojha,
Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 01.05.2024
I.A. 9652/2024-EX.
1. Exemption is granted subject to all just exceptions.
2. The petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.
3. The application is disposed of.
O.M.P.(MISC.)(COMM.) 338/2024
1. This is a petition filed under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 seeking extension of time for making the Arbitral Award for a further period of two months i.e. from 31.03.2024 to 31.05.2024.
2. It is stated that the proceedings are completed and extension is sought only as the Arbitral Tribunal is deliberating on the matter.
3. Issue notice.
This is a digitally signed order.
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4. Ms. Ojha, learned counsel appears for the respondent and has no objection to the petition being allowed.
5. I am satisfied that there are sufficient causes shown for the delay.
6. For the said reasons, the petition is allowed and the mandate of the arbitral tribunal is extended up to 30.06.2024 with effect from 31.03.2024.
JASMEET SINGH, J MAY 1, 2024/NG Click here to check corrigendum, if any 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 02/05/2024 at 23:01:57