M/S Delhi Clean Tech Services Pvt ... vs South Delhi Municipal ...
2020 Latest Caselaw 2326 Del

$~4 (original side)
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     O.M.P.(MISC.)(COMM.) 166/2020 & I.A. 6400/2020
      M/S DELHI CLEAN TECH SERVICES PVT LTD... Petitioner
                    Through: Mr. Gireesh Kimar and Mr.
                             Ankur S Kulkarni, Advs.

                          versus


      SOUTH DELHI MUNICIPAL CORPORATION ... Respondent
                   Through: Mr. Vikrant N Goyal, Adv.
      CORAM:
      HON'BLE MR. JUSTICE C. HARI SHANKAR

                       O R D E R (ORAL)

% 31.07.2020

O.M.P.(MISC.)(COMM.) 166/2020

1. This is an application by M/s Delhi Clean Tech Services Pvt. Ltd., for extension of the time for the conclusion of the arbitral proceedings and delivery of the award, available with the learned sole arbitrator, by a period of six months.

2. Mr. Vikrant N. Goyal, learned counsel for the respondent, has no objection.

3. Accordingly, in the interests of justice, the time available with the learned sole arbitrator, for conclusion of arbitral proceedings and rendition of award, stands extended by a period of six months, commencing from tomorrow, i.e. 1st August, 2020.

4. The application is allowed in the aforesaid terms.

I.A. 6400/2020 in O.M.P.(MISC.)(COMM.) 166/2020

1. In view of the disposal of O.M.P.(MISC.)(COMM.) 166/2020, this application does not survive for consideration and is disposed of accordingly.

C. HARI SHANKAR, J.

JULY 31, 2020 dsn