Delhi High Court - Orders
Driplex Water Engineering Pvt. Ltd vs Ntpc Ltd on 13 March, 2020
Author: Rekha Palli
Bench: Rekha Palli
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 100/2020
DRIPLEX WATER ENGINEERING PVT. LTD. ..... Petitioner
Through: Ms.Isha Jyoti Kumar, Adv.
versus
NTPC LTD. ..... Respondent
Through: Mr.R.K. Joshi, Mr.Jyotinder Kumar
& Mr.Ojusya Joshi, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 13.03.2020 IA No.3447/2020 (for exemption)
1. Exemption allowed, subject to all just exceptions. The application stands disposed of.
O.M.P.(MISC.)(COMM.) 100/2020
1. This is a petition under Section 29A(5) of the Arbitration and Conciliation Act, 1996 seeking extension of time for completion of arbitration proceedings and rendering of the award.
2. Learned counsel for the petitioner submits that upon disputes having arisen between the parties, arbitration was invoked. She submits that though the parties have been diligently appearing before the learned Arbitrator, the proceedings are yet to be completed and the mandate of the arbitrator has since expired on 04.03.2020. She therefore, prays that the time for completion of the proceedings and Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:16.03.2020 16:25:05 rendering of award be suitably extended.
3. Issue notice. Learned counsel for the respondent accepts notice and does not oppose the petition.
4. Keeping in view the fact that much time and labour has already been invested in the proceedings, the time for completion of arbitration proceedings and rendering of an award is extended for a period of five months effective from 05.03.2020. The mandate of the learned Arbitrator is thus extended till 31.07.2020.
5. The petition is disposed of in the aforesaid terms.
REKHA PALLI, J MARCH 13, 2020 gm Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:16.03.2020 16:25:05