Ue Development India Private ... vs Emerald Industries
2017 Latest Caselaw 5741 Del

$~19

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                    Judgment delivered on: 16.10.2017

+        O.M.P.(MISC.) (COMM.) 35/2017
UE DEVELOPMENT INDIA PRIVATE LIMITED...... Petitioner
                            versus

EMERALD INDUSTRIES                                             .....Respondent

Advocates who appeared in this case:
For the Petitioner          : Mr K.S.Ponnappa

For the Respondent          : Mr Dharmesh Misra and Mr Ritesh Sharma

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                               JUDGMENT

16.10.2017 SANJEEV SACHDEVA, J. (ORAL)

1. This is a petition under Section 29A(5) of the Arbitration & Conciliation Act, 1996 seeking extension of time for making the Award.

2. The Arbitrator was appointed by mutual consent between the parties. The parties had, earlier, by mutual consent, extended the period by six months. The said period is expiring on 18.10.2017.

3. Learned counsels for the parties submit that the parties are

diligently prosecuting the proceedings and that there is no delay attributable to the Arbitrator.

4. The order dated 28.09.2017 records that the arbitration is at the stage of final hearing where one of the parties has concluded his submissions.

5. The Arbitrator has opined that the three more months is required for making the Award.

6. In view of the above, the petition is allowed. The time for making the Award is extended for a further period of three months from 18.10.2017.

7. The Petition is disposed of in the above terms.

8. Order Dasti under signatures of the Court Master.

OCTOBER 16, 2017/'Sn' SANJEEV SACHDEVA, J