Navrang Infrastructure Inc vs Rudra Buildwell Homes Pvt Ltd
2019 Latest Caselaw 4231 Del

$~A-30
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                              Date of decision: 11.09.2019

+      O.M.P. (MISC.) 31/2019

       NAVRANG INFRASTRUCTURE INC
                                                                  ..... Petitioner
                            Through:     Mr. Anurag Sahay, Mr. Siddhant K.
                                         Singh, Advocate for petitioner No.2


                            versus

       RUDRA BUILDWELL HOMES PVT LTD
                                                               ..... Respondent
                            Through:     Counsel for respondent (Presence not
                                         given)

       CORAM:
       HON'BLE MS. JUSTICE JYOTI SINGH

       JYOTI SINGH, J. (ORAL)

I.A. No. 12544/2019 (Exemption)

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

O.M.P. (MISC.) 31/2019

1. This is a joint petition filed under Section 29A(4) of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as 'the Act').

2. Disputes and differences having arisen between the parties, the arbitration proceedings commenced on 03.06.2017. After expiry of statutory period of 12 months, vide order dated 10.12.2018 passed in OMP (Misc) No.25/2018, this Court granted six months' extension for concluding the arbitration proceedings from 24.10.2018. Thereafter, vide order dated 26.4.2019 passed in OMP (Misc) No.18/2019 time was further extended for a period of four months commencing from 24.04.2019. The extended time has expired on 24.08.2019.

3. The parties are ad idem that the matter is at the stage of final arguments and thus, a prayer is made to extend the time for conclusion of the proceedings.

4. Learned counsel for the parties have jointly preferred the present petition, praying for extension of time.

5. For the reasons stated in the petition, the time for completion of arbitration proceedings and making the award is extended for a further period of four months with effect from 24.08.2019.

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

JYOTI SINGH, J SEPTEMBER 11, 2019 pkb