Ircon International Ltd. vs Union Of India, Through
2021 Latest Caselaw 2049 Del

                          $~6 (Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P.(MISC.)(COMM.) 118/2021
                                IRCON INTERNATIONAL LTD                        ..... Petitioner
                                                   Through:        Mr. Udit Seth and Mr. Prateek,
                                                                   Advocates

                                                   versus

                                UNION OF INDIA                                 ..... Respondent
                                              Through:             Mr. Vikas Sharma, Advocate

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

% 03.08.2021 (Video-Conferencing)

1. Learned counsel for the parties request, ad idem, that the mandate of the learned Arbitral Tribunal may be extended. The mandate of the learned Arbitral Tribunal is stated to have expired on 6th April 2021. At joint request, the mandate of the learned Arbitral Tribunal is extended by six months from today, i.e. 3rd August 2021. The extension shall apply retrospectively from the date when the mandate of learned Arbitral Tribunal terminated.

2. The petition stands disposed of.

C.HARI SHANKAR, J AUGUST 3, 2021 Aj/ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:04.08.2021 22:01:03