Surinder Kaur vs Ravinder Kaur Sethi And Anr.
2020 Latest Caselaw 3159 Del

                            $~O-12
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                            +      O.M.P. (MISC.) 16/2020

                                   SURINDER KAUR                               ..... Petitioner
                                               Through             Mr.Firoz Alam, Adv.

                                                          versus


                                   RAVINDER KAUR SETHI AND ANR.     ..... Respondents
                                               Through: Mr.Jaspreet Singh, Adv.

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

                                          O R D E R (O R A L)

% 20.11.2020 (Video-Conferencing)

1. This petition, under Section 29-A(4) of the Arbitration & Conciliation Act, 1996, seeks extension of time available with the learned Sole Arbitrator, to conclude the proceedings, by a period of two months.

2. Mr. Jaspreet Singh, learned counsel for the respondents, has no objection to extending the time. However, he points out that the matter is at the stage of cross-examination of the witnesses, which is not possible at this stage.

3. Be that as it may, the time available with the learned sole Arbitrator, stands extended by a period of two months from today. Signature Not Verified Digitally Signed By:SUNIL

Signing Date:23.11.2020 18:23:56

4. The petition stands disposed of accordingly.

C.HARI SHANKAR, J NOVEMBER 20, 2020/aa

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:23.11.2020 18:23:56