Newton Engineering & Chemicals ... vs Indian Oil Corporation Ltd.
2019 Latest Caselaw 5726 Del

Citation : 2019 Latest Caselaw 5726 Del
Judgement Date : 18 November, 2019

Delhi High Court

Newton Engineering & Chemicals ... vs Indian Oil Corporation Ltd. on 18 November, 2019

$~A-33
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                              Date of decision: 18.11.2019

+      O.M.P.(MISC.)(COMM.) 462/2019

       NEWTON ENGINEERING & CHEMICALS LTD. ..... Petitioner
                   Through: Mr. Paritosh Budhiraja & Mr. Akash
                            Kumar Singh, Advocates
                   versus

       INDIAN OIL CORPORATION LTD.           ..... Respondent
                     Through: Mr. Anupam Roy & Ms. Mona Aneja,
                              Advocates

CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. 15990/2019 (Exemption).

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

O.M.P.(MISC.)(COMM.) 462/2019

1. Issue notice.

2. Mr. Anupam Roy, Advocate, enters appearance on behalf of the respondent and accepts notice.

3. 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. It is submitted by learned counsel for the petitioner that pursuant to a petition filed in this court under Section 29A(4) of the Act being OMP (Misc.)(Comm.) No. 193/2019, vide order dated 13.05.2019, this Court had extended the time by a period of six months, which has expired on 12.11.2019.

5. Learned counsel for the petitioner submits that the proceedings are at the stage of evidence of the claimant and prays that the time be further extended for a period of six months.

6. Mr. Anupam Roy, Advocate, appearing on behalf of the respondent, on instructions from the respondent, submits that the respondent has no objection to the time being extended.

7. 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 w.e.f. 13.11.2019.

8. The petition is disposed of in the aforesaid terms.

JYOTI SINGH, J NOVEMBER 18, 2019 rd