Indian Oil Corporation Limited vs Nayara Energy Limited(Formerly ...
2020 Latest Caselaw 2327 Del

$~3(original side)
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     O.M.P.(MISC.)(COMM.) 164/2020
      INDIAN OIL CORPORATION LIMITED          ..... Petitioner
                    Through: Ms. Ritu Bhalla, Mr. Manu
                             Krishnan and Ms. Medha
                             Sachdev, Advs. with Ms. Kiran
                             Dhingra, AR of petitioner
                    versus

      NAYARA ENERGY LIMITED(FORMERLY
      KNOWN AS ESSAR OIL LIMITED)          ..... Respondent
                   Through: Ms. Anuradha Mukherjee and
                            Ms. Suchita Choudhry, Advs.

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

                     O R D E R (ORAL)

% 31.07.2020

1. This is a petition, preferred under sub-sections (4) and (5) of Section 29A of the the Arbitration and Conciliation Act, 1996, for extension of the time, available with the learned Arbitral Tribunal, for concluding the proceedings and making an award, by a period of fourteen months, w.e.f. 1st August, 2020.

2. In view of the joint request made, the time available with the learned Arbitral Tribunal, to conclude the proceedings and make the award, stands extended till 31st October, 2021.

3. The petition stands disposed of.

4. As the petition stands disposed of, none of the objections raised, by the Registry, to the petition, survive for consideration.

C. HARI SHANKAR, J.

JULY 31, 2020 dsn