Spa Systems Pvt. Ltd vs Sudhanshu Mishra
2020 Latest Caselaw 1339 Del

Citation : 2020 Latest Caselaw 1339 Del
Judgement Date : 27 February, 2020

Delhi High Court

Spa Systems Pvt. Ltd vs Sudhanshu Mishra on 27 February, 2020

$~A-39
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                                 Date of decision: 27.02.2020

+      O.M.P. (MISC.) 4/2020
       SPA SYSTEMS PVT. LTD                               ..... Petitioner
                        Through         Mr. Rakesh Mukhija and Ms. Reeta
                                        Yagnile, Advocate.

                          versus

       SUDHANSHU MISHRA                                   ..... Respondent
                   Through              Mr. Rajesh Ranjan, Mr. A.S. Rastogi,
                                        Mr. S.K. Arora and Mr. Prateek
                                        Yadav, Advocates.

       CORAM:
       HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. No. 2785/2020 (Exemption) Allowed, subject to all just exceptions. Application is disposed of.

O.M.P. (MISC.) 4/2020

1. This is a joint petition filed under Section 29A(4) & (5) of the Arbitration and Conciliation Act, 1996 ('Act') seeking extension of time for completion of the arbitral proceedings and passing of the Award.

2. Issue notice.

3. Mr. Rajesh Ranjan accepts notice and submits on instructions from the respondent, that the respondent has no objection to the petition being allowed and the time being extended.

4. The Arbitral Tribunal entered upon reference on 03.08.2018. Statutory period of twelve months under Section 29A(1) of the Act expired on 02.08.2019. Vide order dated 22.07.2019, the Tribunal extended the time by a period of six months with the consent of the parties. Extended period expired on 02.02.2020.

5. Learned counsels for the parties submit that the proceedings are at the stage of claimant's evidence and pray that the time be further extended by a period of six months.

6. With the consent of the parties, time for completion of the proceedings and passing of the Award is extended by a period of six months with effect from 03.02.2020.

7. Petition is allowed in the aforesaid terms.

JYOTI SINGH, J FEBRUARY 27, 2020 yo/