Delhi High Court - Orders
Gmr Hyderabad Vijayawada Expressways ... vs National Highways Authority Of India on 3 February, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~27(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 425/2020 & I.A. 1844/2022
GMR HYDERABAD VIJAYAWADA EXPRESSWAYS PVT
LTD ..... Petitioner
Through: Mr. Mahesh Agarwal, Ms
Megha Mehta & Mr. Nishant
Rao , Advs.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Respondent
Through: Mr. Manish K. Bishnoi & Ms.
Pallavi Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 03.02.2022 (By Video-Conference on account of COVID-19) I.A. 1844/2022 (under Section 151 of CPC, 1908- for extension)
1. This is an application filed by the petitioner, for extension of time of the learned sole arbitrator, by a period of fifteen days, i.e. till 19th February, 2022, to fulfill his mandate.
2. Learned Counsel for the respondent has no objection.
3. Accordingly, the mandate of the learned sole arbitrator stands extended by fifteen days i.e. till 19th February, 2022, as prayed.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 425/2020 Page 1 of 2 Signing Date:07.02.2022 20:54:094. The application stands allowed accordingly.
C.HARI SHANKAR, J FEBRUARY 3, 2022 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 425/2020 Page 2 of 2 Signing Date:07.02.2022 20:54:09