Prashanth Projects P Ltd vs Indian Oil Corporation Ltd
2021 Latest Caselaw 3592 Del

                          $~14

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      O.M.P.(MISC.)(COMM.) 184/2021

                                 PRASHANTH PROJECTS P LTD          ..... Petitioner
                                             Through   Mr. Tahir Ashraf Siddiqui, Adv.

                                                    versus

                                 INDIAN OIL CORPORATION LTD       ..... Respondent
                                               Through Mr. Nikhil Mundeja, Adv. for
                                               IOCL

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

                                              O R D E R (ORAL)

% 22.12.2021

I.A. 17223/2021 (Section 151 CPC)

1. Allowed, subject to all just exceptions.

2. The application stands disposed of.

O.M.P.(MISC.)(COMM.) 184/2021

3. This is a joint application under Section 29A(6) of the Arbitration & Conciliation Act, 1996, for extension of the mandate of the learned arbitrator, which is due to expire on 2nd January, 2022.

4. Learned counsel for the parties, ad idem, request that the mandate of the learned arbitrator may be extended by six months with Signature Not Verified Digitally Signed

By:SUNIL SINGH NEGI Signing Date:24.12.2021 15:09:48 effect from the said date.

5. Accordingly, petition is allowed. The mandate of the learned arbitrator shall stand extended by six months with effect from 7th January, 2022.

C.HARI SHANKAR, J DECEMBER 22, 2021 r.bararia

Signature Not Verified Digitally Signed

By:SUNIL SINGH NEGI Signing Date:24.12.2021 15:09:48