Adharshila Consultants vs Airports Authority Of India
2020 Latest Caselaw 3519 Del

                          $~8 (original side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                              Decided on : 23rd December, 2020
                          +     OMP(MISC.)(COMM.)306/2020 & I.A.12604/2020
                                ADHARSHILA CONSULTANTS                          ..... Petitioner
                                            Through:

                                                   versus

                                AIRPORTS AUTHORITY OF INDIA         ..... Respondent
                                             Through: Mr. Vaibhav Kalra, Adv.

                                CORAM:
                                HON' BLE MR. J USTICE C .HARI SHANKAR

                                                   O R D E R (ORAL)

% 23.12.2020 (Video-Conferencing)

C .HARI SHANKAR, J .

I.A.12604/2020

1. Allowed, subject to all just exceptions.

2. The application stands disposed of.

OMP(MISC.)(COMM.)306/2020

1. This is a petition under sub-sections (4) and (5) of Section 29A of the Arbitration and Conciliation Act, 1996, seeking extension of the mandate of the learned sole arbitrator by a period of three months with effect from 27th November, 2020.

Signature Not Verified Digitally Signed

By:SUNIL SINGH NEGI Signing Date:27.12.2020 13:22:26

2. Learned counsel for the respondent has no objection, and he points out, in fact, that orders stand reserved by the learned sole arbitrator.

3. Accordingly, the mandate of the learned sole arbitrator, for concluding the proceedings and rendition of award thereon shall stand extended till 31st March, 2020, as requested by the learned counsel for the parties.

4. This petition stands disposed of accordingly.

C. HARI SHANKAR, J.

DECEMBER 23, 2020 r.bararia

Signature Not Verified Digitally Signed

By:SUNIL SINGH NEGI Signing Date:27.12.2020 13:22:26