Cec-Sam India Jv vs Delhi Metro Rail Corporation ...
2020 Latest Caselaw 1990 Del

$~4, 5 and 6 (original side)

* IN THE HIGH COURT OF DELHI AT NEW DELHI
                                            Decided on 16th June, 2020
+     O.M.P.(MISC.)(COMM.) 124/2020
      CEC-SAM INDIA JV                                ..... Petitioner
                    Through              Mr. Kapil Kher and Mr. Kunal
                                         Kher, Advs.

                          Versus

      DELHI METRO RAIL
      CORPORATION LIMITED                            ..... Respondent
                   Through               Mr. Tarun Johri, Adv.

                                   AND

+     O.M.P.(MISC.)(COMM.) 125/2020
      CEC-SAM INDIA JV                                 ..... Petitioner
                    Through              Mr. Kapil Kher and Mr. Kunal
                                         Kher, Advs.

                          versus


      DELHI METRO RAIL
      CORPORATION LIMITED                            ..... Respondent
                   Through               Mr. Tarun Johri, Adv.


                                   AND

+     O.M.P.(MISC.)(COMM.) 126/2020
      CEC-SAM INDIA JV                                ..... Petitioner
                    Through              Mr. Kapil Kher and Mr. Kunal
                                         Kher, Advs.

                          versus
OMP (MISC)(COMM) 124-126/2020                                  Page 1 of 3
         DELHI METRO RAIL
        CORPORATION LIMITED                          ..... Respondent
                     Through             Mr. Tarun Johri, Adv.


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

                           O R D E R (ORAL)

%                             16.06.2020

                         (Video Conferencing)


C.HARI SHANKAR, J.

IAs 4479/2020, 4481/2020 and 4483/2020(exemption)

Allowed, subject to all just exceptions. The applications are disposed of.

IAs 4480/2020, 4482/2020 and 4484/2020 (exemption from filing affidavit and court fee)

1. These applications, by the petitioner, seek extension of time to file attested affidavits and pay court fee.

2. In view the restrictions imposed consequent on the Covid-2019 pandemic, and the administrative order dated 4th April, 2020, passed by this Court, on the administrative side, this applications stand allowed, subject to the petitioner filing affirmed affidavits and depositing court fee within 72 hours of resumption of normal Court work.

3. The applications stand disposed of.

O.M.P.(MISC.)(COMM.) 124-126/2020

1. These petitions have been filed under Section 29A(4) & (5) of the Arbitration and Conciliation Act, 1996 by the petitioner, praying for extension of six months' time to the learned Arbitral Tribunal, to pass award in the matter.

2. Mr. Tarun Johri, learned counsel appearing for the respondent/DMRC has no objection to the extension of time by six months.

3. The time granted to the learned Arbitral Tribunal, it is submitted, expired on 22nd May, 2020.

4. Accordingly, the time, for passing the award, by the learned Arbitral Tribunal, shall stand extended by six months from today.

5. These petitions are disposed of in the above terms.

C.HARI SHANKAR, J

JUNE 16, 2020 r.bararia