M/S Rajwant Singh Engineers And ... vs Delhi State Industrial And ...
2019 Latest Caselaw 5826 Del

$~A-37
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                              Date of decision: 20.11.2019

+      O.M.P.(MISC.)(COMM.) 470/2019

       M/S RAJWANT SINGH ENGINEERS AND CONTRACTORS
                                                    ..... Petitioner
                    Through: Mr. Kunal Kohli, Advocate

                     versus
       DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
       DEVELOPMENT CORPORATION (DSIIDC)           ..... Respondent
                     Through: Dr. Vikrant Narayan Vasudeva,
                              Advocate

CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. 16153/2019 (Exemption)

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

O.M.P.(MISC.)(COMM.) 470/2019

1. Issue notice.

2. Dr. Vikrant Narayan Vasudeva, Advocate, enters appearance on behalf of the respondent and accepts notice.

3. Present petition has been filed under Section 29A (5) of the Arbitration and Conciliation Act, 1996 ('Act') seeking extension of time for passing of the Award.

4. On 14.02.2015, Shri S.R. Pandey (Retd.), ADG, CPWD, was appointed as a Sole Arbitrator to adjudicate the disputes between the parties. The respondent, thereafter, filed a petition under Section 14 and 15 of the Act for termination of the mandate of the learned Arbitrator. Vide order dated 08.03.2018, this Court terminated the mandate of the learned Arbitrator and appointed another Arbitrator.

5. Learned counsels for the parties submit that a period of one year has elapsed on 07.05.2019. By mutual consent, the parties extended the period by six months upto 07.11.2019.

6. Learned counsels for the parties submit that the arguments are over, and only the Award has to be passed. Thus, further extension for passing of the Award may be granted.

7. With the consent of the parties, time for passing of the award is extended upto 31st January, 2020 with effect from 08.11.2019.

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

JYOTI SINGH, J NOVEMBER 20, 2019 rd/