Delhi High Court - Orders
Ms Simplex Infrastructures Ltd vs Rail Vikas Nigam Limited on 9 December, 2020
Author: Rekha Palli
Bench: Rekha Palli
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 283/2020 & I.A. 11669/2020
MS SIMPLEX INFRASTRUCTURES LTD ..... Petitioner
Through Mr.Jitender Singh, Adv.
versus
RAIL VIKAS NIGAM LIMITED ..... Respondent
Through Mr.Prateek, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 09.12.2020
1. This is a petition under Section 29-A of the Arbitration and Conciliation Act, 1996 seeking extension of time for completion of arbitration proceedings and rendering of award.
2. Learned counsel for the petitioner submits that upon disputes having arisen between the parties in relation to work order dated 24.08.2012, the petitioner invoked arbitration and consequently a three member Arbitral Tribunal was constituted. Despite the parties diligently participating in the arbitration proceedings, the same have remained inconclusive and in the meanwhile the mandate of the learned Tribunal has expired on 06.04.2020. He, therefore, prays that the time for completion thereof and rendering of award be suitably extended.
3. Issue notice. Mr.Prateek, Advocate accepts notice on behalf of the respondent and does not oppose the petitioner's request for extension of time.
Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:09.12.2020 17:43:504. In view of the stand taken by the respondent as also the fact that much time and labour has already been invested in the arbitration proceedings, the time for completion thereof and rendering of the award is, with the consent of the parties, extended till 30.04.2021 reckoned w.e.f. 07.04.2020.
5. The petition along with pending application stands disposed of in the aforesaid terms.
REKHA PALLI, J DECEMBER 9, 2020 sr Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:09.12.2020 17:43:50