Malviya Nagar Water Services Pvt ... vs Delhi Jal Board
2020 Latest Caselaw 2052 Del

 $-8
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      O.M.P.(MISC.) (COMM.) 137/2020 & I.As. 4829-4831/2020
       MALVIYA NAGAR WATER SERVICES PVT. LTD.
                                          ..... Petitioner
                   Through: Mr. Jayant Mehta and
                            Mr. Akhilesh Arora, Advs. with
                            Mr. Prarabdha Jaipuriar, AR of
                            Petitioner.

                             versus


       DELHI JAL BOARD                               .... Respondent
                     Through:          Ms.Sakshi Popli, Adv.

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

                       O R D E R (ORAL)

       %                    26.06.2020
                      (video-conferencing)

O.M.P.(MISC.) (COMM.) 137/2020 & I.As. 48294831/2020

1. This is an application under Section 29A(4) & (5) of the Arbitration & Conciliation Act, 1996, for extension of the time granted to the learned Arbitral Tribunal , to conclude the proceedings and pass award, by a period of six months from today.

2. Learned counsel for the parties are ad idem on the said request.

3. The time granted to the learned Arbitral Tribunal, to pass award on the disputes between the parties stands extended by a period of 7 months from 27th May, 2020 when the time earlier available expired.

4. The petition is disposed of accordingly.

C. HARI SHANKAR, J JUNE 26, 2020/kr