Delhi High Court - Orders
Mr Ajay Bijani And Anr vs Splendor Landbase Ltd on 9 December, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 953/2024
MR AJAY BIJANI AND ANR .....Petitioners
Through: Dr. Nidhi Yadav, Ms. Rupal Gupta,
Advocates
versus
SPLENDOR LANDBASE LTD .....Respondent
Through: Mr. Sarthak Gupta, Advocate
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 09.12.2024 I.A. 47624/2024 & 47625/2024 (Exemption) Allowed, subject to all just exceptions.
O.M.P.(MISC.)(COMM.) 953/2024
1. The instant petition under Section 29A(4) & (5) of the Arbitration & Conciliation Act, 1996 has been filed by the Petitioner seeking extension of the mandate of the Arbitral Tribunal for a period of one year in the arbitration proceedings which are going on between the parties before the Arbitral Tribunal.
2. Material on record indicates that the Arbitral Tribunal was constituted on 19.09.2022. It is stated that the mandate of the Arbitral Tribunal was last extended on 08.05.2024. It is stated that since the mandate of the Arbitral Tribunal has come to an end on 07.11.2024, the Petitioner has approached this Court seeking extension of the mandate of the Arbitral Tribunal for 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 16/12/2024 at 21:21:08 making the Arbitral Award.
3. It is stated that the matter is at the stage of cross-examination of the witnesses of the Respondent. 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 so that the Award can be pronounced and no further extension of time would be required by the Tribunal.
4. The petition is disposed of along with the pending applications, if any.
SUBRAMONIUM PRASAD, J DECEMBER 9, 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 16/12/2024 at 21:21:08