Delhi High Court
Pune Solapur Expressways Private ... vs National Highway Authority Of India on 27 July, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 121/2021 & I.A. 8995/2021
PUNE SOLAPUR EXPRESSWAYS PRIVATE LIMITED
..... Petitioner
Through: Ms.Anamika Singh and Mr.
Aayu Saxena, Adv.
versus
NATIONAL HIGHWAY AUTHORITY OF INDIA
..... Respondent
Through: Mr. Manish K. Bishnoi, Mr.
Robin Bishnoi and Ms. Pallavi
Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
O R D E R (ORAL)
% 27.07.2021 (Video-Conferencing)
1. This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, for extension of the mandate of the learned Arbitral Tribunal, to conclude the proceedings and pass award therein.
2. I am informed that the mandate of the learned Arbitral Tribunal expired on 19th July, 2021.
3. Learned counsel appearing for the respondent has no objection.
4. Accordingly, the petition is allowed.
Signature Not Verified O.M.P.(MISC.)(COMM.) 121/2021 Page 1 of 2 Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.07.2021 18:57:335. The mandate of the learned Arbitral Tribunal shall stand extended by a period of six months, reckoned from 19th July, 2021.
C. HARI SHANKAR, J.
JULY 27, 2021 dsn Signature Not Verified O.M.P.(MISC.)(COMM.) 121/2021 Page 2 of 2 Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.07.2021 18:57:33