Ion Exchange India Ltd vs Cargill India Pvt Ltd
2020 Latest Caselaw 2543 Del

                            $~5
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                    Decided on 31st August, 2020
                            +     O.M.P.(MISC) (COMM.) 184/2020 & I.A. 7524/2020
                                  ION EXCHANGE INDIA LTD.                ..... Petitioner
                                               Through  Mr. Aaditya Vijay Kumar, Adv.

                                                      versus


                                  CARGILL INDIA PVT. LTD.                 . Respondent
                                                Through   Mr. Shadan Farasat and Mr.
                                                          Bharat Gupta, Advs.

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

                                                      O R D E R (ORAL)

                                  %                      31.08.2020

                                                      (Video-Conferencing)
                            C .HARI SHANKAR, J.

                            I.A. 7524/2020

1. Allowed, subject to all just exceptions.

2. The application is disposed of.

O.M.P.(MISC) (COMM.) 184/2020

1. Arbitral disputes have arisen between the parties, the matter was referred to the arbitration of a learned sole arbitrator, who entered on Signature Not Verified Digitally Signed By:SUNIL

Signing Date:03.09.2020 08:29:30 the reference in December, 2018. The arbitral proceedings have been continuing since then. The time available with the learned sole arbitrator, to conclude the proceedings and pronounce her award thereon, expired on 11th June, 2020.

2. In these circumstances, the present petition has been moved by the petitioner, seeking extension of time, for the sole arbitrator to conclude the proceedings and pronounce the award thereon, till 01st December, 2020.

3. Mr. Shadan Farasat, learned counsel for the respondent, does not oppose the request, but submits that it would be appropriate that a period of seven months, commencing today, be granted for the sole arbitrator to conclude the proceedings.

4. In view thereof, the time available with the learned sole arbitrator to conclude the proceedings and pronounce the award thereon, stands extended by a period of seven months commencing 1 st September, 2020.

5. The petition is allowed in the aforesaid terms.

C. HARI SHANKAR, J

AUGUST 31, 2020 r.bararia

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:03.09.2020 08:29:30