Delhi High Court - Orders
Ramesth Construction Pvt Ltd vs Eldeco Infrastructure And Properties ... on 25 February, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 36/2022 & I.A. 3196/2022
RAMESTH CONSTRUCTION PVT LTD ..... Petitioner
Through Mr. Ankit Dwivedi, Adv.
versus
ELDECO INFRASTRUCTURE AND PROPERTIES LTD
..... Respondent
Through Mr. Vijay Kaundal, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 25.02.2022 I.A. 3196/2022 in O.M.P.(MISC.)(COMM.) 36/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. O.M.P.(MISC.)(COMM.) 36/2022
3. This is a joint application under Section 29A(6) of the Arbitration and Conciliation Act, 1996, for extending the mandate of the learned Arbitral Tribunal, which is in seisin of the disputes between the parties, till 30th September, 2022.
4. As the application is joint, it is allowed.
5. The mandate of the learned Arbitral Tribunal shall stand extended till 30th September, 2022.
C. HARI SHANKAR, J.
FEBRUARY 25, 2022/dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.03.2022 19:22:07