Pragati Construction ... vs Union Of India. Through Its ...
2020 Latest Caselaw 2699 Del

                            $~11 (original side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                            +      O.M.P.(MISC) (COMM.) 196/2020 & I.A. 8048/2020

                                   PRAGATI CONSTRUCTION CONSULTANTS
                                                                      ..... Petitioner
                                                Through: Mr. Vivekanand, Adv.

                                                            versus

                                   UNION OF INDIA THROUGH ITS GENERAL MANAGER
                                                                         ..... Respondent
                                                 Through: Mr.Jagjit Singh, Sr.Counsel for
                                                 Railways with Mr.Preet Singh, Adv.

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

                                                  O R D E R (O R A L)

% 22.09.2020 (Video-Conferencing)

1. This is a petition under Section 29A(4) and (6) of the Arbitration & Conciliation Act, 1996, for extension of time, to complete the proceedings and render award in the proceedings pending before the learned Sole Arbitrator. Mr. Jagjit Singh, learned Counsel appearing for the respondent has no objection.

2. Accordingly, as prayed in the petition, the time available with the learned Sole Arbitrator, to complete the proceedings and render award stands extended by a period of twelve months with effect from 18th July, 2020.

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:23.09.2020 21:15:39

3. The petition stands allowed.

C. HARI SHANKAR, J.

SEPTEMBER 22, 2020/kr

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:23.09.2020 21:15:39