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Delhi High Court - Orders

M/S Bhawani Distributors vs M/S Haldiram Bhujiawala on 28 February, 2024

Author: Prateek Jalan

Bench: Prateek Jalan

                                          $~38
                                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          +           O.M.P.(MISC.)(COMM.) 140/2024
                                                      M/S BHAWANI DISTRIBUTORS                     ..... Petitioner
                                                                      Through: Mr. Bhavneet Singh, Advocate.

                                                                                         versus

                                                      M/S HALDIRAM BHUJIAWALA                ..... Respondent
                                                                   Through: Mr. Shekhar Sharma, Advocate.

                                          CORAM:
                                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                                                  ORDER

% 28.02.2024 I.A. 4576/2024 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.

O.M.P.(MISC.)(COMM.) 140/2024

1. By way of this petition under Section 29A of the Arbitration and Conciliation Act, 1996, the petitioner seeks extension of the mandate of the learned Arbitral Tribunal, which is in seisin of disputes between the parties under a Consignment Sale Agency Agreement dated 10.06.2010.

2. The mandate of the learned Arbitral Tribunal has been extended from time to time, lastly by order of this Court dated 14.08.2023 in O.M.P.(MISC.)(COMM.) 257/2023 by six months from the date of the order.

3. I am informed that the proceedings are at the stage of final arguments.

4. Mr. Shekhar Sharma, learned counsel for the respondent, appears O.M.P.(MISC.)(COMM.) 140/2024 Page 1 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 01/03/2024 at 22:52:41 on advance notice and submits that the respondent has no objection to the relief sought.

5. In view of the above and 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 months, with effect from 14.02.2024.

6. The petition stands disposed of in these terms.

PRATEEK JALAN, J FEBRUARY 28, 2024 "Bhupi"/ O.M.P.(MISC.)(COMM.) 140/2024 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 01/03/2024 at 22:52:41