Sng Developers Limited vs Sng Vardhman Techno Build Pvt Ltd
2020 Latest Caselaw 3160 Del

                            $~O-13
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                            +      O.M.P.(MISC.)(COMM.) 244/2020

                                   SNG DEVELOPERS LIMITED            ..... Petitioner
                                               Through   Mr.Prateek Gupta, Adv.

                                                           versus

                                  SNG VARDHMAN TECHNO BUILD PVT LTD
                                                                  ..... Respondent
                                             Through  Mr.Prashant Katara, 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 is a petition filed under sub-sections 4 and 5 of Section 29- A of the Arbitration and Conciliation Act, 1996, for extension of the time available with the Sole Arbitrator, to conclude the arbitral proceedings and render the award, by a period of one year commencing from 10th October, 2020.

2. Learned counsel for the respondent has no objection.

3. Accordingly, the petition is allowed. The time available with the learned Sole Arbitrator, to conclude the proceedings and render

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:23.11.2020 17:55:44 the award, stands extended by a period of one year commencing from 10th October, 2020.

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

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:23.11.2020 17:55:44