Delhi High Court - Orders
M/S Ramacivil India Construction Pvt ... vs Delhi State Industrial And ... on 21 March, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 246/2024 and I.A. 6683/2024
M/S RAMACIVIL INDIA CONSTRUCTION
PVT LTD ..... Petitioner
Through: Mr Avinash Trivedi and Mr Jatin
Arora, Advs. (M- 9999550961)
versus
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD (DSIIDC)..... Respondent
Through: Ms. Firdouse Qutb Wani,
ASC,DSIIDC (M- 9718043116)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 21.03.2024
1. This hearing has been done through hybrid mode. I.A. 6683/2024 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. O.M.P.(MISC.)(COMM.) 246/2024
3. The present petition has been filed by the Petitioner/Claimant-M/s Ramacivil India Construction Pvt. Ltd. under Section 29A(4) of the Arbitration and Conciliation Act, 1996 seeking extension of mandate of the ld. Arbitrator.
4. It is the case of the Petitioner that on 30th December, 2013 the Respondent-Delhi State Industrial & Infrastructure Development Corporation Ltd. (DSIIDC) awarded the work of 'Construction of Academic Building, Fashion Centre & Hostel at National Institute of Fashion Technology (in short NIFT), Hauz Khas Institutional Area, New Delhi' to the Petitioner. Disputes arose between the parties and a sole arbitrator was 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 23/03/2024 at 04:00:41 appointed on 10th October, 2019 in terms of Clause 25 of the agreement, as mentioned in paragraph no. 4 of the petition. The ld. Sole Arbitrator entered reference on 2nd November, 2019. The mandate of the ld. Arbitrator expires on 28th March, 2024. Ld. Counsel for the Respondent has no objection in extending the mandate of the ld. Arbitrator.
5. In proceedings dated 28th February, 2024 the ld. Arbitrator gave reasons as to why extension of mandate of the Arbitrator is required. The Court has perused the proceedings dated 28th February, 2024. Counsel for the parties submit that the stage of proceedings is for pronouncement of the award. Accordingly, the mandate is extended till 30th July, 2024.
6. Petition is accordingly disposed of with all pending applications, if any.
PRATHIBA M. SINGH, J.
MARCH 21, 2024 Rahul/rks 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 23/03/2024 at 04:00:41