Delhi High Court - Orders
M/S Sms Limted vs Oil And Natural Gas Corporation Limited on 4 October, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 469/2023 and IA No.19304/2023
M/S SMS LIMTED
..... Petitioner
Through: Mr.Sandeep Devashish Das,
Ms.Anandini Kumari Rathore and
Ms.Anurima Sood, Advocates.
versus
OIL AND NATURAL GAS CORPORATION LIMITED
..... Respondent
Through: Mr.Abhimanyu Garg and Ms.Preety
Makkar, Advocates through Video
Conferencing.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 04.10.2023
1. This petition is filed under Section 29A (4) of the Arbitration and Conciliation Act, 1996 seeking extension of period of arbitral proceedings for seven months w.e.f. 31.08.2023.
2. The learned counsel for respondent appearing through video conferencing has no objection to the prayers made in the petition.
3. In view of above, the period for arbitral proceedings before learned arbitrator stands extended for seven months with effect from 31.08.2023 for concluding the proceedings and passing the arbitral award.
4. The petition stands disposed of in above terms. Pending application, if any, also stands disposed of.
YOGESH KHANNA, J.
OCTOBER 04, 2023 M 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 06/10/2023 at 01:06:53