S B Hospital & Healthcare (P) Ltd. vs Managing Trustee Sant Parmanand ...
2019 Latest Caselaw 5548 Del

Citation : 2019 Latest Caselaw 5548 Del
Judgement Date : 8 November, 2019

Delhi High Court

S B Hospital & Healthcare (P) Ltd. vs Managing Trustee Sant Parmanand ... on 8 November, 2019

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                              Date of decision: 08.11.2019

+      O.M.P.(MISC.)(COMM.) 442/2019

       S B HOSPITAL & HEALTHCARE (P) LTD.      ..... Petitioner
                      Through: Mr. Aman Leekha, Advocate

                            versus

       MANAGING TRUSTEE SANT PARMANAND
       BLIND RELIEF MISSION                    ..... Respondent
                     Through: Mr. Saurabh Ahuja, Advocate

CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. 15622/2019

Exemption allowed, subject to all just exceptions. Application stands disposed of.

O.M.P.(MISC.)(COMM.) 442/2019

1. Issue notice.

2. Mr. Saurabh Ahuja, Advocate, enters appearance on behalf of the respondent and accepts notice.

3. The present petition has been filed under Section 29A(4) of the Arbitration and Conciliation Act, 1996 ('Act') seeking extension of time for completion of the Arbitral Proceedings and passing of the

Award.

4. The Arbitrator entered upon reference on 09.06.2018. Thereafter, the matter was taken up on various dates where the witnesses have been examined and cross-examined.

5. Statutory period of twelve months under Section 29A(1) of the Act having expired, on 13.04.2019, by consent of the parties, time was extended by six months which expired on 01.11.2019.

6. Learned counsel for the petitioner submits that the matter is now listed for final arguments on 14.11.2019 and prays that the time be further extended for a period of six months.

7. Mr. Saurabh Ahuja, Advocate, appearing on behalf of the respondent, on instructions from the respondent, submits that he has no objection to the time being extended.

8. With the consent of the parties, time for completion of the proceedings and passing of the award is extended by a period of six months from 01.11.2019.

9. The petition is allowed in the aforesaid terms.

JYOTI SINGH, J NOVEMBER 08, 2019 rd/