Afcons Infrastructure Ltd. vs Rail Vikas Nigam Ltd.
2018 Latest Caselaw 7441 Del

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                             Date of Decision: 17.12.2018
+      O.M.P.(MISC.)(COMM.) 381/2018
       AFCONS INFRASTRUCTURE LTD.            ..... Petitioner
                    Through Mr. Manu Seshadri, Adv.

                            Versus

       RAIL VIKAS NIGAM LTD.                 ..... Respondent
                     Through Ms. Balaparameshwari, Adv
       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER

       RAJIV SHAKDHER, J. (ORAL)

1 Ms. Balaparameshwari has entered appearance on behalf of the respondent. Learned counsel says that she does not wish to file a reply as the respondent does not oppose the prayer made in the petition for extension of time.

2 The record shows that pursuant to an order passed by this Court, a three member Arbitral Tribunal was constituted on 2.08.2017. The parties by mutual consent on 06.01.2018 extended the statutory period of twelve (12) months by another six (6) months in order to enable the Arbitral Tribunal to conclude the arbitration proceedings.

3 I am informed that the extended period would be coming to an end on 31.01.2019.

3.1 I am further informed that the matter is at the stage of arguments.

4 Accordingly, given the nature of the case and the quantum of the record, learned counsel for the parties seek extension by another six months.

5 Having regard to the time and money invested by the parties, I am inclined to allow the prayer made in the petition. Resultantly, the time for concluding arbitration proceedings will be extended by another six (6) months, commencing from 31.01.2019. 6 The petition is disposed of in the aforesaid terms.

7      Dasti.



                                        RAJIV SHAKDHER, J
DECEMBER 17, 2018
A