Delhi High Court - Orders
Virgo Softech Ltd vs National Institute Of Electronics And ... on 5 November, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 738/2024
VIRGO SOFTECH LTD. .....Petitioner
Through: Ms. Sunanda Tulsyan & Ms. Kashish
Maheshwari, Advocates
Mr. Akhil Sachar & Ms. Sunanda
Tulsyan
versus
NATIONAL INSTITUTE OF ELECTRONICS AND
INFORMATION TECHNOLOGY .....Respondent
Through: Ms. Anubha , Ms. Pooja Rai and Mr.
Vinayak, Advocates
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 05.11.2024
1. This is a petition under Section 29A (4) & (5) of the Arbitration & Conciliation Act, 1996 for extending the mandate of the Arbitral Tribunal for a period of one year.
2. Material on record indicates that a Sole Arbitrator was appointed on 05.08.2022 to adjudicate upon the disputes between the parties. It is stated that since the mandate of the Arbitral Tribunal has come to an end on 20.08.2024, the Petitioner has approached this Court for extension of time for the Arbitral Tribunal to pass an Award.
3. In the facts and circumstance of this case, this Court is inclined to extend the mandate of the Arbitral Tribunal for a further period of one year 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 15/11/2024 at 23:34:36 so that the Award can be pronounced and no further extension of time would be required.
4. The petition is disposed of, along with the pending applications, if any.
SUBRAMONIUM PRASAD, J NOVEMBER 05, 2024 hsk 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 15/11/2024 at 23:34:36