Delhi High Court - Orders
Rani Devi vs Bptp Limited on 4 March, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~6 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 43/2021
RANI DEVI ..... Petitioner
Through: Ms. Preeti Gupta, Adv.
versus
BPTP LIMITED ..... Respondent
Through: Ms. Divya Jyoti Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
O R D E R (ORAL)
% 04.03.2021
1. This is a petition under Section 29A(5) of the Arbitration and Conciliation Act, 1996, seeking three months' extension of the mandate of the learned Arbitral Tribunal to arbitrate on the dispute between the parties.
2. Ms. Divya Jyoti Singh, learned counsel for the respondent, has no objection.
3. Accordingly, the mandate of the learned Arbitral Tribunal shall stand extended by three months from today.
4. The petition is disposed of accordingly.
C. HARI SHANKAR, J.
MARCH 4, 2021 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:07.03.2021 21:53:36