Delhi High Court - Orders
Tata Aldesa (Jv) vs Dedicated Freight Corridor ... on 22 May, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 157/2023
TATA ALDESA (JV) ..... Petitioner
Through: Appearance not given.
versus
DEDICATED FREIGHT CORRIDOR CORPORATION OF
INDIA LIMITED (DFCCIL) ..... Respondent
Through: Mr. Prateek, Ms. Priya Kamwat,
Mr. Divyanshu Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 22.05.2023 I.A. 9873/2023 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
O.M.P.(MISC.)(COMM.) 157/2023
1. Issue notice. Mr. Prateek, learned counsel, accepts notice on behalf of the respondent. The petition is taken up for disposal with the consent of learned counsel for the parties.
2. By way of this petition under Section 29A of the Arbitration and Conciliation Act, 1996, the petitioner seeks extension of the mandate of the learned Arbitral Tribunal, which is in seisin of disputes between the parties under an agreement dated 31.08.2020 [LOT-103].
3. The Tribunal was constituted on 30.09.2020. Thereafter there were two changes in the constitution of the Tribunal and it was finally O.M.P.(MISC.)(COMM.) 157/2023 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 24/09/2023 at 20:14:26 reconstituted on 01.11.2022.
4. Learned counsel for the parties state that the proceedings are at the stage of final arguments. However, the mandate of the learned Tribunal is expiring on 28.05.2023.
5. Mr. Prateek states that the respondent has no objection to the grant of extension of the learned Tribunal until 31.03.2024, as prayed for.
6. For the aforesaid reasons, and with the consent of learned counsel for the parties, the petition is allowed and the mandate of the learned Tribunal is extended till 31.03.2023.
PRATEEK JALAN, J MAY 22, 2023 "Bhupi"/ O.M.P.(MISC.)(COMM.) 157/2023 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 24/09/2023 at 20:14:26