Delhi High Court - Orders
Ms Ramacivil India Construction Pvt Ltd vs Delhi State Industrial And ... on 7 August, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 577/2024 & I.A. 35723/2024
MS RAMACIVIL INDIA
CONSTRUCTION PVT LTD .....Petitioner
Through: Mr. Avinash Kr. Trivedi and Mr.
Anurag Kaushik, Advocates.
versus
DELHI STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORPORATION LTD DSIIDC .....Respondent
Through: Ms. Firdouse Qutb Wani, ASC
with Mr. Musheer Zaidi, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 07.08.2024
1. This petition has been filed, under Section 29A of the Arbitration and Conciliation Act, 1996, seeking extension of the mandate of the sole Arbitrator, who is in seisin of disputes between the parties, arising out of work awarded to the petitioner for "Construction of Academic Building Fashion Centre and Hostel at NIFT Hauz Khas, New Delhi" by letter of acceptance dated 30.12.2013.
2. The sole Arbitrator was appointed by a judgment of this Court dated 10.10.2019 in ARB. P. 535/2019. The mandate of the learned Arbitral Tribunal was extended from time to time, lastly by order dated 21.03.2024 in O.M.P.(MISC.)(COMM.) 246/2024, until 30.07.2024.
O.M.P.(MISC.)(COMM.) 577/2024 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 09/08/2024 at 01:25:15
3. Mr. Musheer Zaidi, learned counsel, enters appearance on behalf of the respondent, and states that the respondent has no objection to the relief sought.
4. I am informed the award has been reserved in the proceedings, and the matter has thereafter been listed for clarifications.
5. With the consent of learned counsel for the parties, the petition is allowed and the mandate of the learned Arbitral Tribunal is extended for a period of three moths from 30.07.2024.
6. The petition, alongwith the pending application, stands disposed of in these terms.
PRATEEK JALAN, J AUGUST 7, 2024 SS/ O.M.P.(MISC.)(COMM.) 577/2024 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 09/08/2024 at 01:25:15