Delhi High Court - Orders
Psa Protech And Infralogistics Pvt. Ltd vs Food Corporation Of India on 16 October, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 517/2023
PSA PROTECH AND INFRALOGISTICS PVT. LTD
..... Petitioner
Through: Ms.Ruchi Jain, Mr.Amogh Bansal,
Advocates.
versus
FOOD CORPORATION OF INDIA
..... Respondent
Through: Ms.Aparna Sinha, Advocate.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 16.10.2023 I.A. 20438/2023
1. Exemption allowed, subject to all just exceptions.
2. The application(s) stand disposed of. O.M.P.(MISC.)(COMM.) 517/202
3. This petition is filed under Section 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 seeking extension of period of arbitral proceedings for two years w.e.f. 27.05.2022.
4. Issue notice. The learned counsel for the respondent is present and accepts notice and seeks time to file reply. Let the reply be filed within four weeks from today with an advance copy to the learned counsel for the petitioner.
5. List on 15.12.2023.
YOGESH KHANNA, J.
OCTOBER 16, 2023 DU 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 18/10/2023 at 21:57:25