Delhi High Court - Orders
M/S. Tata Aldesa (Jv) vs M/S. Dedicated Freight Corridor ... on 1 February, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 52/2024 & I.A. 1702/2024
M/S. TATA ALDESA (JV) ..... Petitioner
Through: Mr. Abhay Das, Advocate.
versus
M/S. DEDICATED FREIGHT CORRIDOR
CORPORATION OF INDIA LIMITED ..... Respondent
Through: Mr. Arpan Behl and Mr. Abhishek
Shrivastava, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 01.02.2024
1. By way of this petition, under Section 29A of the Arbitration and Conciliation Act, 1996 ["the Act"], the petitioner seeks extension of the mandate of the learned Arbitral Tribunal, which is in seisin of disputes between the parties under a contract dated 08.03.2013.
2. Learned counsel for the respondent appears on advance notice and submits that the respondent has no objection to the relief sought. I am informed that the proceedings are at the stage of final arguments.
3. In view of the above, the petition is allowed and the mandate of the learned Arbitrator is extended for a period of further six months from 14.03.2024.
PRATEEK JALAN, J FEBRUARY 1, 2024/SS/ This is a digitally signed order.
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