M/S Kirpa Ram Decorators Through ... vs Union Of India Through Executive ...
2020 Latest Caselaw 2479 Del

Citation : 2020 Latest Caselaw 2479 Del
Judgement Date : 24 August, 2020

Delhi High Court

M/S Kirpa Ram Decorators Through ... vs Union Of India Through Executive ... on 24 August, 2020

                            $~7(original side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     O.M.P.(MISC.)(COMM.) 180/2020 & I.A. 7289/2020
                                  M/S KIRPA RAM DECORATORS THROUGH ITS
                                  PROPRIETOR                           ..... Petitioner
                                                Through: Mr. Sanjay Bansal, Adv.

                                                      versus


                                  UNION OF INDIA THROUGH EXECUTIVE
                                  ENGINEER                             ..... Respondent
                                                Through: Mr. K.V. Sreemithun, Senior
                                                         Panel Counsel for UOI

                                  CORAM:
                                  HON'BLE MR. JUSTICE C. HARI SHANKAR
                                                   O R D E R (ORAL)

% 24.08.2020 (Video-conferencing) I.A. 7289/2020 in O.M.P.(MISC.)(COMM.) 180/2020

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

O.M.P.(MISC.)(COMM.) 180/2020

1. This is a petition under Section 29-A of the Arbitration and Conciliation Act, 1996, for extension of the time available with the learned sole arbitrator to conclude the proceedings and pronounce the award thereon, by a period of six months from today.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:26.08.2020 16:00:20

2. Issue notice.

3. Mr. K.V. Sreemithun, learned Senior Panel Counsel appearing for the respondent, accepts notice and submits that he has instructions to state that respondent does not oppose the request.

4. In view thereof, the prayer in the petition is allowed.

5. The time available with the learned sole arbitrator, to conclude the proceedings and pronounce the award thereon shall stand extended by a period of six months from today.

C. HARI SHANKAR, J.

AUGUST 24, 2020 dsn

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:26.08.2020 16:00:20