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Nephrocare Health Services Pvt Ltd vs Nayati Healthcare And Research Pvt Ltd on 17 April, 2023

Author: Navin Chawla

Bench: Navin Chawla

            $~25
            *    IN THE HIGH COURT OF DELHI AT NEW DELHI
            +    O.M.P. (MISC.) 10/2023
                 NEPHROCARE HEALTH SERVICES PVT LTD .... Petitioner
                                  Through: Mr.D.N.Grover, Mr.Ravi
                                           Diwakar, Advs.
                                  versus

                  NAYATI HEALTHCARE AND RESEARCH PVT LTD
                                                           ..... Respondent
                                   Through: Mr.Rohit Khurana, Adv.
                  CORAM:
                  HON'BLE MR. JUSTICE NAVIN CHAWLA
                                   ORDER

% 17.04.2023 I.A. 6942/2023(exemption)

1. Allowed, subject to all just exceptions. O.M.P. (MISC.) 10/2023

2. This petition has been filed under Section 29A of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') seeking extension of time for the learned Sole Arbitrator to pass the Award.

3. Issue notice.

4. Notice is accepted by Mr. Rohit Khurana, learned counsel for the respondent.

5. He submits that the respondent has no objection on the prayer of the petitioner being granted.

6. I have perused the contents of the petition and find sufficient grounds being made out for grant of extension of time for the learned Sole Arbitrator to pass the Award.

7. Accordingly, the time for passing of the Award by the learned Sole Arbitrator is extended by a further period of six months.

8. The petition is allowed in the above terms.

APRIL 17, 2023/RN Digitally Signed By:SUNIL Signing Date:19.04.2023 15:03:15