Sushma Devanga Nagaraja vs Cloudtail India Private Limited
2020 Latest Caselaw 3088 Del

                            $~2 (original side)
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +      O.M.P.(MISC.)(COMM.) 250/2020 & I.A. 10389/2020
                                   SUSHMA DEVANGA NAGARAJA            ..... Petitioner
                                               Through: Ms. T.S. Shanthi and Mr. P.
                                               Srinivasan, Advs.

                                                      versus

                                   CLOUDTAIL INDIA PRIVATE LIMITED ..... Respondent
                                                Through: Mr. Prince Pawaiya and Ms.
                                                Prerna Arora, Advs.

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

                                                      O R D E R (ORAL)

% 11.11.2020 (Video-Conferencing)

1. This is a petition under Section 29A(5) of the Arbitration and Conciliation Act, 1996, for extending the time for adjudication of the dispute and passing of award by the learned sole arbitrator by a period of six months.

2. Learned counsel for the parties submit that the dispute stands settled between them.

3. In my view, as the learned sole arbitrator is in seisin of the dispute, it would be appropriate that this submission be made before him.

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:15.11.2020 13:34:56

4. Accordingly, the period for concluding of proceedings and passing of award by the learned sole arbitrator stands extended by a period of six months from today.

5. The petition stands allowed and disposed of accordingly.

C. HARI SHANKAR, J.

NOVEMBER 11, 2020 dsn

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:15.11.2020 13:34:56