Delhi High Court - Orders
Mdp Infra India Pvt Ltd vs Shri Ram College Of Commerce on 20 September, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 434/2023 & I.A. 18329/2023 -Ex.
MDP INFRA INDIA PVT LTD ..... Petitioner
Through: Mr.Amitej Kr.Nagar, Adv.
versus
SHRI RAM COLLEGE OF COMMERCE ..... Respondent
Through: Mr.Ankur Chhibber, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 20.09.2023
1. This is a petition under Section 29A of the Arbitration and Conciliation Act, 1996 seeking extension of time for completion of the arbitration proceedings and rendering of the arbitral award.
2. Issue notice. Learned counsel for the respondent accepts notice and submits that without admitting the averments made in the petition, he does not oppose the request for extension of time.
3. In the light of the aforesaid, the petition is, for the reasons stated therein, allowed. Consequently, the time for completion of arbitration proceedings and rendering of the arbitral award stands extended by a period of six months to be reckoned w.e.f 01.09.2023, the date on which the mandate of the learned sole Arbitrator is stated to have expired.
4. The petition stands disposed of in the aforesaid terms.
REKHA PALLI, J SEPTEMBER 20, 2023 sr 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 21/09/2023 at 23:37:43