Delhi High Court - Orders
Everest Industries Limited vs Premium Pressure Vessels Private Ltd on 12 January, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 285/2020 and I.A. 11943/2020
EVEREST INDUSTRIES LIMITED ..... Petitioner
Through: Mr Kunal Kher, Advocate.
versus
PREMIUM PRESSURE VESSELS PRIVATE LTD..... Respondent
Through: Ms Neha Bhatia Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 12.01.2021 [Hearing held through videoconferencing]
1. The petitioner has filed the present petition, inter alia, seeking that the mandate of the arbitrator for making the award be extended for a further period of six months.
2. The arbitrator was appointed by an order dated 06.07.2017 passed by this Court in ARB.P. 301/2017. The arbitrator entered reference in the matter on 19.08.2017. The mandate of the arbitrator was further extended on 27.02.2019 and the time for making the award was extended till 31.05.2019. The said time was once again extended on 23.08.2019 by a further period of six months, that is, till 23.02.2020.
3. The petitioner states that the arbitral proceedings are at standstill since March 2020 on account of the Covid-19 outbreak.
4. The learned counsel for both the parties pray that the time period for making the award be extended for a period of six months for the last time. The parties shall endeavour to complete the proceedings within the said period.
5. Although the arbitral proceedings have been inordinately delayed and the progress of the proceedings is not satisfactory, this Court considers it apposite to extend the time for making the award for a further period of six months from date as both the counsel jointly request for the same. Accordingly, the mandate of the Arbitral Tribunal is extended till 11.06.2021.
6. The petition is disposed of in the aforesaid terms. The pending application is also disposed of.
VIBHU BAKHRU, J JANUARY 12, 2021 RK