Bharat Broadband Network Limited vs Aksh Optifibre Ltd.
2020 Latest Caselaw 2153 Del

$~9 (original side)
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                             Decided on 10th July, 2020
+     O.M.P. (MISC)(COMM.)151/2020 & I.A. 5398/2020

      BHARAT BROADBAND NETWORK LIMITED ...Petitioner
                  Through: Mr. Nikhilesh Krishnan, Adv.

                          versus

      AKSH OPTIFIBRE LTD.                            ....Respondent
                    Through:           Learned counsel for the
                                       respondent (attendance not
                                       given)
      CORAM:
      HON'BLE MR. JUSTICE C .HARI SHANKAR

                          O R D E R (ORAL)

      %                      10.07.2020

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


I.A. 5398/2020

Allowed, subject to all just exceptions. The application stands disposed of.

O.M.P. (MISC) (COMM)151/2020

1. This is a petition under Section 29A(4) and (5) of the Arbitration and Conciliation Act, 1996 for extension of time available with the learned sole arbitrator, to arbitrate on the dispute between the parties and render an award.

2. Learned counsel for the parties are ad idem that the time granted to the learned sole arbitrator may be extended till 31 st December, 2020, in the interests of justice, especially in view of the restrictions which are in place, consequent to the COVID-2019 pandemic.

3. Accordingly, the time granted to the learned sole arbitrator, for completion of pleadings and passing of the award, stands extended till 31st December, 2020.

4. This petition is allowed accordingly.

C. HARI SHANKAR, J.

JULY 10, 2020 r.bararia