Voith Hydro Private Limited vs Madhya Bharat Power Corporation ...
2018 Latest Caselaw 6807 Del

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                              Date of Decision: 15.11.2018
+      O.M.P.(MISC.)(COMM.) 341/2018
       VOITH HYDRO PRIVATE LIMITED             ..... Petitioner
                    Through  Mr. Omar Ahmad, Mr. Vikram Shah
                             and Mr. Ishan Gaur, Advs.
                    versus

       MADHYA BHARAT POWER CORPORATION
       LIMITED                              ..... Respondent
                  Through  Mr. Ratan K. Singh and Ms. Priyanka
                           Solanki, Advs.

       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER

       RAJIV SHAKDHER, J. (ORAL)

I.A. 15545/2018

1. Allowed, subject to just exceptions. O.M.P.(MISC.)(COMM.) 341/2018

2. This is a joint petition moved on behalf of the parties herein for seeking extension of time.

3. I am informed that the Arbitral Tribunal entered upon reference on 15.5.2017 and that, after the expiry of the statutory period of twelve (12) months parties mutually agreed for extension of time by six (6) months. 3.1 That extension was triggered on 21.3.2018. 3.2 Evidently, the extended time is coming to an end today, i.e. 15.11.2018.

4. In these circumstances, I am inclined to grant extension of time by four (4) months for concluding the arbitration proceedings and pronouncing an award in the matter.

5. The period of six (6) months will commence from 16.11.2018.

6. The petition is disposed of accordingly.

RAJIV SHAKDHER, J NOVEMBER 15, 2018 rb