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Surinder Kumar Wadhwa vs Karan Gupta on 7 September, 2020

Author: Rekha Palli

Bench: Rekha Palli

                                                                                Via video conferencing
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                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P. (MISC.) 17/2020 & I.A. 7773/2020
                                SURINDER KUMAR WADHWA                 ..... Petitioner
                                            Through: Mr.Kanhaiya Singhal, Adv.

                                                    versus

                                KARAN GUPTA                                      ..... Respondent
                                                    Through:      Mr.Abhishek Aggarwal, Adv.

                                CORAM:
                                HON'BLE MS. JUSTICE REKHA PALLI
                                        ORDER

                          %             07.09.2020

                          1.    This    is   a   petition    under Section   29A 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 qua agreement dated 30.10.2015, arbitration was invoked, and a sole Arbitrator was appointed by this Court vide order dated 12.10.2017. He submits that despite the parties diligently participating in the proceedings and the time for completion thereof having been extended on earlier occasions, the same are still incomplete and, in the meanwhile, the mandate of learned Arbitrator has expired on 31.03.2020. He, therefore, prays that the time be extended till 31.12.2020.

3. Issue notice. Learned counsel for the respondent accepts notice and fairly does not oppose the petition.

4. In view of the stand taken by the respondent and the fact that much time and labour has already been invested in the proceedings, the time for completion of arbitration proceedings and rendering of award is extended for a period of nine months reckoned from 01.04.2020. The mandate of the learned Arbitrator shall thus stand extended till 31.12.2020.

5. The petition along with the pending application is disposed of in the aforesaid terms.

REKHA PALLI, J SEPTEMBER 7, 2020 gm Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:07.09.2020 18:38:56