Consoritum Of Sree-Meil vs Oil And Natural Gas Corporation ...
2019 Latest Caselaw 5728 Del

$~A-34
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                               Date of decision: 18.11.2019
+      O.M.P.(MISC.)(COMM.) 467/2019

       CONSORITUM OF SREE-MEIL                 ..... Petitioner
                   Through: Mr. Purvesh Buttan & Mr. Fahad
                             Imtiaz, Advocates
                   versus

       OIL AND NATURAL GAS CORPORATION LTD...... Respondent
                    Through: Mr. Sunil K. Jain & Mr. Abhishek
                             Jain, Advocates
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. 15997/2019 (Exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.

O.M.P.(MISC.)(COMM.) 467/2019

1. This is a joint petition filed by the petitioner and the respondent 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.

2. It is submitted that time period lastly extended had expired on 03.10.2019 and the claimant is arguing in rejoinder after which arguments in clarification would be addressed by the respondent.

Learned counsels jointly submit that the time be extended by a period of nine months w.e.f. 03.10.2019 for completion of proceedings and passing of the Award.

3. With the consent of the parties, time for completion of the proceedings and passing of the Award is extended by a period of nine months w.e.f. 03.10.2019.

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

JYOTI SINGH, J NOVEMBER 18, 2019 rd/