Delhi High Court - Orders
Airworth Travels And Tours Pvt Ltd vs Interglobe Technology Quotient Pvt. ... on 27 October, 2022
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 169/2022 & I.A. No. 17322/2022
AIRWORTH TRAVELS AND TOURS PVT
LTD. .... Petitioner
Through: Ms. Aakanksha Kaul with
Mr. Manek Singh and
Mr. Aman Sahani, Advocates.
(M): 9711139619
Email: [email protected]
versus
INTERGLOBE TECHNOLOGY QUOTIENT PVT.
LTD ..... Respondent
Through: Mr. Kishore Kumaar,
Advocate.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 27.10.2022 I.A. No. 17322/2022 (Application under Section 151 CPC seeking exemption from filing entire/complete record of arbitral proceedings)
1. This is an application under Section 151 CPC seeking exemption from filing entire/complete record of arbitral proceedings.
2. Allowed, subject to just exceptions.
3. Application is disposed of.
O.M.P.(MISC.)(COMM.) 169/2022
4. The present is a joint petition under Section 29A(4) and (5) of Arbitration and Conciliation Act, 1996 with a prayer for granting an extension for conclusion of arbitral proceedings and passing of award by learned arbitrator.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.11.2022 19:09:095. It is submitted on behalf of learned counsel for petitioner that mandate of arbitrator has expired on 05.09.2022.
6. In this joint petition filed on behalf of petitioner and respondent, it the case of parties that in the present case, arbitrator was appointed by this Court vide order dated 21.02.2018 and 16.03.2018. The arbitral tribunal entered reference on 21.03.2018.
7. It is the case of parties that earlier also extension of time for completion of arbitral proceedings and passing of award was prayed from this Court and said extension was duly granted by this Court.
8. It is the case of both parties that evidence of the claimant witnesses is complete and proceedings are now at the stage of recording of evidence of respondent witnesses.
9. It is jointly submitted by both the parties that since mandate of arbitral tribunal has expired on 05.09.2022, further extension may be granted for completion of arbitral proceedings before learned arbitrator.
10. Considering the submissions made by both the parties before this Court, the present petition is allowed. The period from 06.09.2022 till today is regularised. Further, mandate of learned arbitrator is extended for one year from today for completion of proceedings and passing of award.
11. The petition is disposed of in the aforesaid terms.
MINI PUSHKARNA, J OCTOBER 27, 2022 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.11.2022 19:09:09