Delhi High Court - Orders
Consoritum Of Sree Meil vs Oil And Natural Gas Corporation Ltd on 22 October, 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.)(COMM.) 232/2020
CONSORITUM OF SREE MEIL ..... Petitioner
Through: Mr.Purvesh Buttan, Advocate
versus
OIL AND NATURAL GAS CORPORATION LTD ..... Respondent
Through: Ms.Nipun Sharma, Advocate
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 22.10.2020 IA No.9749/2020 Allowed, subject to just exceptions. The application is disposed of.
O.M.P.(MISC.)(COMM.) 232/2020
1. This is a petition under Section 29A of the Arbitration and Conciliation Act seeking extension of time for completion of the arbitration proceedings and rendering of the award.
2. Learned counsel for the petitioner submits that upon disputes having arisen between the parties in relation to agreement dated 10.05.2016, arbitration was invoked and a three member Arbitral Tribunal entered upon reference on 27.02.2019. Despite the parties diligently participating in the proceedings, the same are still inconclusive and, in the meanwhile, the mandate of the learned Tribunal expired on 26.08.2020. He, therefore, prays Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:22.10.2020 21:53:47 that the time for completion of proceedings and rendering of award be extended by one year.
3. Issue notice. Mr.Nipun Sharma, Advocate accepts notice on behalf of the respondent and does not oppose the request for extension.
4. Keeping in view the stand taken by the respondent as also the fact that much time has already been spent in the arbitration proceedings, the time for completion thereof and rendering of the award is extended by one year reckoned from 27.08.2020. Consequently, the mandate of the learned Arbitral Tribunal shall stand extended till 26.08.2021.
5. The petition is accordingly disposed of.
REKHA PALLI, J.
OCTOBER 22, 2020 mamta Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:22.10.2020 21:53:47