Delhi High Court - Orders
Lohia Gramin Vikas Pvt Ltd vs Rays Power Experts Pvt Ltd And Ors on 29 August, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 651/2024 & I.A. 37632/2024
LOHIA GRAMIN VIKAS PVT LTD .....Petitioner
Through: Mr. Achal Singh Bule, Advocate.
versus
RAYS POWER EXPERTS PVT LTD AND ORS. .....Respondents
Through: Mr. Parinay Deep Shah, Ms.
Shikha Ohri, Ms. Ritika Singh, Mr.
Kartik Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 29.08.2024
1. This petition has been filed, under Section 29A of the Arbitration and Conciliation Act, 1996, seeking extension of the mandate of a Sole Arbitrator, who is in seisin of disputes between the parties under a Engineering Procurement and Construction Agreement dated 22.05.2013 and 08.01.2014.
2. The mandate of the learned Arbitral Tribunal was extended by order dated 21.09.2023 in O.M.P.(MISC.)(COMM.) 439/ 2023 until 28.08.2024.
3. Ms. Ritika Singh, learned counsel for the respondents, appears on advance notice, and states that the respondents have no objection to the relief sought.
4. With the consent of learned counsel for the parties, the petition is allowed, and the mandate of the learned Arbitral Tribunal is extended for O.M.P.(MISC.)(COMM.) 651/2024 Page 1 of 2 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 31/08/2024 at 04:15:50 a period of one year from 29.08.2024.
5. The petition, alongwith the pending application, stands disposed of in these terms.
PRATEEK JALAN, J AUGUST 29, 2024 SS/ O.M.P.(MISC.)(COMM.) 651/2024 Page 2 of 2 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 31/08/2024 at 04:15:50