Delhi High Court - Orders
Larsen And Tourbo Limited -Nasik vs Iic Limited & Anr on 1 July, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 478/2025
LARSEN AND TOURBO LIMITED -NASIK .....Petitioner
Through: Ms. Sima Gulati and Ms. Revati
Gulati, Advocates.
versus
IIC LIMITED & ANR. .....Respondents
Through: Ms. Prachi Vashisht and Mr.
Kushagra P., Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 01.07.2025
1. This petition is filed on behalf of the Petitioner under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 for extension of mandate of the learned Arbitrator by a period of 06 months.
2. Issue notice.
3. Ms. Prachi Vashisht, learned counsel accepts notice on behalf of Respondent No. 2.
4. On taking steps, notice be issued to Respondent No. 1 through Liquidator, returnable on 28.07.2025. Dasti in addition JYOTI SINGH, J JULY 01, 2025 S.Sharma This is a digitally signed order.
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