Delhi High Court - Orders
Iifl Finance Limited vs Vinay Jain on 30 May, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 455/2024 & I.A. 31133/2024
IIFL FINANCE LIMITED. .... Petitioner
Through: Mr. Ishaan Duggal, Mr. Abhirup
Dasgupa, Ms. Ruchi Goyal,
Advocates.
versus
VINAY JAIN. .... Respondent
Through: Mr. Zeeshan Diwan and Mr.
Ahmed Faraz, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 30.05.2024
1. This petition has been filed, under Section 29A of the Arbitration and Conciliation Act, 1996, seeking extension of the mandate of a learned Arbitral Tribunal, who is in seisin of disputes between the parties under a Credit Facility Agreement dated 01.11.2017.
2. The learned Arbitral Tribunal was constituted pursuant to the order dated 05.04.2022 passed by this Court in ARB P. 1147/2021.
3. The mandate of the learned Arbitral Tribunal is stated to have expired on 05.04.2024.
4. I am informed that the award in the arbitral proceedings has been reserved.
O.M.P.(MISC.)(COMM.) 455/2024 Page 1 of 2This 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 01/06/2024 at 01:39:18
5. Mr. Zeeshan Diwan, learned counsel for the respondent, appears on advance notice, states that the respondent has no objection to the relief sought.
6. With the consent of learned counsel for the parties, the petition is allowed and the mandate of the learned Arbitral Tribunal is extended till 15.08.2024.
7. The petition, alongwith the pending application, stands disposed of in these terms.
PRATEEK JALAN, J MAY 30, 2024 SS/ O.M.P.(MISC.)(COMM.) 455/2024 Page 2 of 2 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 01/06/2024 at 01:39:18