Delhi High Court - Orders
Oil And Natural Gas Corporation Limited vs Hindustan Oil Exploration Corporation ... on 25 October, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~26 (original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 154/2021 & I.A.13707/2021,
I.A.13708/2021
OIL AND NATURAL GAS CORPORATION LIMITED
..... Petitioner
Through: Mr.K.R. Sasiprabhu and
Mr.Vinayak Maini, Advs.
versus
HINDUSTAN OIL EXPLORATION CORPORATION LTD &
ANR. ..... Respondents
Through: Mr. Sunil J. Mathews, Col.
Amit Kumar (Retd.), Mr.Rohan Wadhwa
and Mr. Varnalee Mishra, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
O R D E R (O R A L)
% 25.10.2021 I.A.13707/2021, I.A.13708/2021 (exemptions)
1. Allowed subject to all just exceptions.
2. The applications are disposed of.
O.M.P.(MISC.)(COMM.) 154/2021
3. This is an application under Section 29A(6) of the Arbitration & Conciliation Act, 1996, for extending the mandate of the Arbitral Tribunal, in seisin of the dispute between the parties by six months with effect from 2nd October, 2021.
Signature Not Verified Digitally Signed O.M.P.(MISC.)(COMM.) 154/2021 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:28.10.2021 11:46:134. Learned Counsel for the respondents has no objection.
5. Accordingly, the mandate of the learned Arbitral Tribunal stands extended by six months with effect from 2nd October, 2021. The petition stands allowed accordingly.
C. HARI SHANKAR, J OCTOBER 25, 2021/kr Signature Not Verified Digitally Signed O.M.P.(MISC.)(COMM.) 154/2021 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:28.10.2021 11:46:13