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Prakash Atlanta Jv vs National Highways Authority Of India on 6 July, 2020

Author: C. Hari Shankar

Bench: C. Hari Shankar

$~8 (original)
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     O.M.P. (MISC) (COMM.) 149/2020 & I.A. 5182/2020

      PRAKASH ATLANTA JV                                ... Petitioner
                  Through:             Mr. Chirag M. Shroff, Adv.

                         versus

      NATIONAL HIGHWAYS
      AUTHORITY OF INDIA                             ... Respondent
                   Through:           Ms. Madhu Sweta and Ms.
                                      Shivangi Khanna, Advs.
      CORAM:
      HON'BLE MR. JUSTICE C. HARI SHANKAR


                         ORDER

% 06.07.2020 (video conferencing) I.A. 5182/2020 Allowed, subject to all just exceptions. The application stands disposed of.

O.M.P. (MISC) (COMM.) 149/2020

1. This is a petition under Section 29A(2) of the Arbitration and Conciliation Act, 1996 for extension of time available with the learned Arbitral Tribunal , for completion of the arbitral proceedings and for passing the arbitral award, reckoned from 3rd May, 2020.

2. Ms. Madhu Sweta, learned counsel for the respondent, endorses the request.

3. In view of the request made, ad idem, by learned counsel for both the parties, the time granted to the learned Arbitral Tribunal to conclude the proceedings and pass the award stands extended by a period of six months, reckoned from 3rd May, 2020.

4. The petitioner is allowed in the aforesaid terms.

C. HARI SHANKAR, J.

JULY 06, 2020 r.bararia O.M.P. (MISC) (COMM.) 149/2020 Page 2 of 2