Era Infra Engineering Ltd vs Delhi State Industrial And ...
2020 Latest Caselaw 2573 Del

                            $~13 (original side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     O.M.P.(MISC.)(COMM.) 176/2020 & IA 7036/2020, IA
                                  7037/2020, IA 7038/2020

                                  ERA INFRA ENGINEERING LTD              ..... Petitioner
                                                Through: Mr. Prateek, Adv.

                                                     versus

                                  DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
                                  DEVELOPMENT CORPORATION LTD             ..... Respondent
                                                Through: Ms. Firdouse Qutb Wani, ASC
                                                -DSIIDC with Mr. Md. Zaryab J. Rizvi,.
                                                Adv. and Mr. D.K. Sharma (A.R.)
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                     O R D E R (ORAL)

% 04.09.2020 (Video-Conferencing)

IAs 7036-7037/2020 in O.M.P.(MISC.)(COMM.) 176/2020

1. Exemptions allowed, subject to all just exceptions.

2. The applications stand disposed of.

IA 7038/2020 in O.M.P.(MISC.)(COMM.) 176/2020

1. Subject to deficient court fees being paid within 24 hours of resumption of normal court work, exemption, as sought, is granted for the present.

2. The application is disposed of. Signature Not Verified Digitally Signed By:SUNIL

Signing Date:07.09.2020 09:11:19 O.M.P.(MISC.)(COMM.) 176/2020

1. This is a petition under Section 29(A)(4) & (5) of the Arbitration and Conciliation Act, 1996, for extension of time available with the learned sole arbitrator, to conclude the proceedings and render the award, in the arbitration relating to the disputes between the petitioner and the respondent.

2. It is reported that the time available with the learned sole arbitrator has expired on 19th June, 2020.

3. Ms. Firdouse Qutb Wani, learned ASC appearing for the respondent, has no objection to the extension of time, though she submits that delay in the arbitral proceedings is attributable to the petitioner.

4. Needless to say, learned counsel for the petitioner opposes this statement.

5. In any event, the present petition being limited to grant of extension of time, I do not deem it necessary to enter into the said controversy.

6. Accordingly, the time available with the learned sole arbitrator, to conclude the proceedings and render the award, is extended by a period of nine months from today.

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:07.09.2020 09:11:19

7. The petition is allowed to the aforesaid extent.

C. HARI SHANKAR, J.

SEPTEMBER 4, 2020 dsn

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:07.09.2020 09:11:19