Bansal Infratech Synergies ... vs Gail India Limited
2019 Latest Caselaw 4937 Del

Citation : 2019 Latest Caselaw 4937 Del
Judgement Date : 15 October, 2019

Delhi High Court

Bansal Infratech Synergies ... vs Gail India Limited on 15 October, 2019

$~21
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of decision: 15th October, 2019

+     O.M.P.(MISC.)(COMM.) 409/2019

      BANSAL INFRATECH SYNERGIES LIMITED ..... Petitioner

                          Through      Mr. Divyakant Lahoti and Mr.
                                       Hussain Ali, Advocate.

                          versus

      GAIL INDIA LIMITED                                 ..... Respondent

                          Through      Mr. Rishi Raj, Advocate.

CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. No. 14249/2019 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

O.M.P.(MISC.)(COMM.) 409/2019

1. Issue notice

2. Mr. Raj, learned counsel for the respondent accepts notice.

3. This is a petition under Section 29A(5) of the Arbitration and Conciliation Act, 1996 for completion of Arbitral Proceedings and passing of Award.

4. Disputes having been arisen between the parties with respect to the Civil and Structural Works-II (offsites) for Gail Petrochemical Complex-II, Pata (U.P.). The arbitrator was appointed by this Court vide order dated 16 th March, 2018 in Arb.P.No. 843/2017. The Learned Arbitrator entered upon reference on 16th April, 2018.

5. Statutory period of 12 months expired on 15th April, 2019. By an order dated 11th February, 2019, by mutual consent of the parties, the time was extended by a period of six months, which expires today.

6. Learned counsel for the petitioner submits that the Arbitral Proceedings are at a stage of Rejoinder Arguments and he thus prays that the time for completion of Arbitral Proceeding and passing of the Award be extended for a period of six months.

7. Learned counsel appearing for the respondent, on instructions, submits that he has no objection to the time being extended.

8. With the consent of the parties, the time is extended for completion of Arbitral Proceedings and passing of the Award by a period of six months from 15th October, 2019.

9. Petition is allowed in the aforesaid terms.

JYOTI SINGH, J

OCTOBER 15, 2019/yo