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Shailendra Paul vs Mukesh Aggarwal
2017 Latest Caselaw 4120 Del

Citation : 2017 Latest Caselaw 4120 Del
Judgement Date : 11 August, 2017

Delhi High Court
Shailendra Paul vs Mukesh Aggarwal on 11 August, 2017
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 11.08.2017

+       O.M.P.(MISC.) 5/2017
SHAILENDRA PAUL                                              ..... Petitioner
                                             versus

MUKESH AGGARWAL                                              ..... Respondent
Advocates who appeared in this case:

For the Petitioner           : Mr Dhruv Madan and Mr Pulkit Gupta
For the Respondent           : Mr Sushant Kumar, Ms Shikha Singh and Mr Anitesh
                                 Sharma

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

11.08.2017

SANJEEV SACHDEVA, J. (ORAL)

1. This is a petition under Section 29-A of the Arbitration & Conciliation Act, 1996 seeking extension of time for making the award.

2. By order dated 21.12.2015, the disputes between the parties were referred to a Sole Arbitrator. The Arbitrator by e-mail dated 16.02.2016 directed parties to enter appearance.

3. Learned counsel for the parties submit that the proceedings before the Arbitrator are being diligently prosecuted by both parties, however, keeping in view the nature of the disputes, time has been

spent in disposal of the proceedings.

4. It is submitted that evidence of the claimant has been concluded and the matter is at the stage of cross examination of the witnesses of the respondent.

5. Learned counsels further submit that the parties have been diligently prosecuting their respective claims and there has been no delay attributable either to them or to the Arbitrator.

6. Learned counsels submit that period is expiring on 16.08.2017 and a further period of six months would be required to conclude the proceedings and for making of the award.

7. In view of the above, the time for making the award is extended for a period of six months i.e. until 16.02.2018.

8. The petition is accordingly disposed of.

9. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J AUGUST 11, 2017 'Sn'

 
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