Ms Bridge Building Construction ... vs Bharat Heavy Electricals Ltd
2020 Latest Caselaw 3174 Del

                            $~O-1
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +      O.M.P.(MISC.)(COMM.) 265/2020
                                   MS BRIDGE BUILDING CONSTRUCTION CO
                                   PVT LTD                          ..... Petitioner
                                                 Through Mr.Sanjay Kumar Shandilya,
                                                 Adv.

                                                           versus

                                   BHARAT HEAVY ELECTRICALS LTD ..... Respondent
                                               Through  Mr.Pallav Kumar, Adv.

                                   CORAM:
                                   HON'BLE MR. JUSTICE C.HARI SHANKAR
                                                 O R D E R (O R A L)

% 23.11.2020 (Video-Conferencing)

I.A. No.10824/2020 (Exemption)

1. Exemption allowed, subject to all just exceptions.

2. The applications stand disposed of.

O.M.P.(MISC.)(COMM.) No.265/2020

1. This petition seeks extension of the time available with the learned sole Arbitrator to conclude the arbitral proceedings and pass award.

2. Mr.Pallav Kumar, learned counsel appearing for the respondent, has no objection.

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:07.12.2020 16:34:57

3. Accordingly, the time available with the learned sole Arbitrator, to complete arbitral proceedings and render award, is extended by a period of nine months from today.

4. The petition is allowed in the aforesaid terms.

C.HARI SHANKAR, J NOVEMBER 23, 2020/aa

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:07.12.2020 16:34:57