Dahej Standby Jetty Project ... vs Petronet Lng Limited
2020 Latest Caselaw 2771 Del

                            $~11(original side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     O.M.P.(MISC.)(COMM.) 194/2020 & I.A. 8016/2020, I.A.
                                  8017/2020
                                  DAHEJ STANDBY JETTY PROJECT UNDERTAKING
                                                                          ..... Petitioner
                                              Through: Mr. Manu Seshadri, Mr. Aveak
                                              Ganguly, Mr. Abhijit Lal and Ms. Pallavi
                                              Anand, Advs.


                                                     versus

                                  PETRONET LNG LIMITED                        ..... Respondent
                                               Through:          Mr. Karun Mehta, Adv.

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

                                              O R D E R (ORAL)

% 30.09.2020 (Video-Conferencing)

O.M.P.(MISC.)(COMM.) 194/2020

1. This is a petition under Section 29(A)(4) and (6) of the Arbitration and Conciliation Act, 1996 seeking extension of the time available with the learned Arbitral Tribunal, presently seized of the disputes between the parties, to complete the proceedings and render award by a period of nine months commencing 4th September, 2020.

2. Mr. Karun Mehta, learned counsel appearing for the respondent, has no objection.

Digitally Signed By:SUNIL SINGH NEGI Signing Date:01.10.2020 16:12:31

3. Accordingly, the prayer in the petition is allowed.

4. The time available with the learned Arbitral Tribunal to complete the proceedings and render the award stands extended by a period of nine months commencing 4th September, 2020.

5. The petition stands disposed of in the above terms.

I.A. 8016/2020 and I.A. 8017/2020 in O.M.P.(MISC.)(COMM.) 194/2020

1. In view of the disposal of O.M.P.(MISC.)(COMM.) 194/2020, these applications do not survive for consideration and are disposed of accordingly.

C. HARI SHANKAR, J.

SEPTEMBER 30, 2020 dsn

Digitally Signed By:SUNIL SINGH NEGI Signing Date:01.10.2020 16:12:31