Vascon Engineers Ltd. vs D.G. (Map)
2020 Latest Caselaw 2480 Del

                            $~6(original side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     O.M.P.(MISC.)(COMM.) 179/2020 & I.A. 7255/2020
                                  VASCON ENGINEERS LTD.              ..... Petitioner
                                              Through: Mr. Arvind Sharma, Adv.

                                                       versus

                                  D.G. (MAP)                                      ..... Respondent
                                                       Through:     Ms. Monika Arora, CGSC with
                                                                    Ms. Ankita Shah, Adv.

                                  CORAM:
                                  HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                   O R D E R (ORAL)

% 24.08.2020 (Video-conferencing) I.A. 7255/2020 in O.M.P.(MISC.)(COMM.) 179/2020

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

O.M.P.(MISC.)(COMM.) 179/2020

1. This is a petition under Section 29-A of the Arbitration and Conciliation Act, 1996, for extension of time available with the learned sole arbitrator to pronounce the award.

2. Both learned counsel are ad idem that arguments have concluded and that all that is left to write and pronounce the award. Learned counsel are also ad idem to grant of extension of time, to the learned sole arbitrator, for the said purpose. Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:26.08.2020 16:00:20

3. In view thereof, the time available with the learned sole arbitrator, to pronounce the award, in the aforesaid matter, stands extended till 31st December, 2020.

4. The petition stands allowed to the aforesaid extent.

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