Pune Solapur Expressways Private ... vs National Highway Authority Of ...
2020 Latest Caselaw 2212 Del

$~5 (original)
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     O.M.P (MISC) (COMM) 158/2020 & I.A. 5877/2020, I.A.
      5878/2020
      PUNE SOLAPUR EXPRESSWAYS PRIVATE LIMITED
                                       ..... Petitioner
                   Through: Mr. Mohit Chadha, Ms.
                            Vaishnavi Rao, Mr. Bhargav
                            Kosuru, Ms. Swati Mittal and
                            Ms. Anamika Singh, Advs.

                                 versus


      NATIONAL HIGHWAY AUTHORITY OF INDIA
                                       .... Respondent
                   Through: Mr. Manish Kumar Bishnoi,
                            Mr. Umang Raj and
                            Mr. Anurag Sarda, Advs.

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

                          ORDER

% 21.07.2020 (video-conferencing)

O.M.P. (MISC) (COMM) 158/2020

1. This is a petition under sub-sections (4) and (5) of Section 29A of the Arbitration & Conciliation Act, 1996, praying for extension of six months, for completion of proceedings and passing of award by the learned Arbitral Tribunal, with effect from 20th July, 2020.

2. Learned Counsel for the parties are ad idem that the interests of justice would warrant grant of extension as prayed.

3. In the circumstances, the petition is allowed. The time for conclusion of proceedings and passing of award, available with the learned Arbitral Tribunal stands extended by a period of six months with effect from 20th July, 2020.

I.A. 5877/2020 & I.A. 5878/2020 in O.M.P. (MISC) (COMM) 158/2020

1. In view of the disposal of OMP (Misc.) (Comm) 158/2020, these applications also stand disposed of.

C. HARI SHANKAR, J.

JULY 21, 2020/kr