Bhartiya Rail Bijlee Company Ltd. vs Voltas Limited
2020 Latest Caselaw 858 Del

Citation : 2020 Latest Caselaw 858 Del
Judgement Date : 7 February, 2020

Delhi High Court

Bhartiya Rail Bijlee Company Ltd. vs Voltas Limited on 7 February, 2020

$~A-25
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                                 Date of decision: 07.02.2020

+      O.M.P.(MISC.)(COMM.) 51/2020

       BHARTIYA RAIL BIJLEE COMPANY LTD.                     ..... Petitioner
                               Through   Mr. Puneet Taneja and Ms. Laxmi
                                         Kumari, Advocates.
                               versus

       VOLTAS LIMITED                                      ..... Respondent
                    Through              Mr. R. Sudhinder and Mr. Akshay
                                         Singh Sengar, Advocates.
       CORAM:
       HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. 1797-1798/2020 (Exemptions) Allowed, subject to all just exceptions.

Applications are disposed of.

O.M.P.(MISC.)(COMM.) 51/2020

1. This is a joint petition filed under Sections 29A(3) & 29A(4) of the Arbitration and Conciliation Act, 1996 ('Act') seeking extension of time for completion of the arbitral proceedings and passing of the Award.

2. On 27.01.2018, the Arbitral Tribunal had fixed the first hearing. On 12.11.2018 it was recorded in the order that the time for making of the Award will stand extended for a period of six months w.e.f. 05.01.2019.

3. On 16.03.2019 in the subsequent proceedings, cross-examination of

the claimant's witness was conducted and finally it was completed on 18.03.2019. During the stage of cross-examination of the respondent's evidence in the proceedings dated 16.05.2019, the parties agreed to grant of extension of time for passing of the Award.

4. A joint petition was filed under Section 29 (A) of the Arbitration and Conciliation Act, 1996 being OMP (MISC) (COMM) No. 309/2019. This Court extended the period by six months vide order dated 02.08.2019. The period has expired on 01.02.2020.

5. Learned counsel for the parties submits that the claimant has filed an amended statement of claim and respondent would be filing an amended statement of defence.

6. With the consent of the parties, time for completion of the proceedings and passing of the award is extended by a period of one year w.e.f 02.02.2020.

7. The petition is allowed in the aforesaid terms.

JYOTI SINGH, J FEBRUARY 07, 2020 yo/