M/S Future Uday Communications ... vs Amit Srivastava
2021 Latest Caselaw 2376 Del

                            $~12 (Original Side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     O.M.P.(MISC.)(COMM.) 127/2021, I.A. 9856/2021
                                  M/S FUTURE UDAY COMMUNICATIONS PVT LTD
                                                                            ..... Petitioner
                                                  Through: Mr. Naman Joshi, Advocate.

                                               versus
                                  AMIT SRIVASTAVA                         ..... Respondent
                                               Through: Mr. Arvind Vashistha, Adv.
                                               with respondent in person.
                                  CORAM:
                                  HON'BLE MR. JUSTICE C. HARI SHANKAR
                                           O R D E R (ORAL)

% 01.09.2021 (Video Conferencing)

1. This is a petition under Section 29A(6) of the Arbitration and Conciliation Act, 1996, seeking extension of the mandate of the learned Arbitral Tribunal, which is stated to have expired on 3rd August, 2021.

2. Learned counsel for the respondent, who is present, has no objection.

3. As such, the mandate of the learned Arbitral Tribunal stands extended by a period of six months from today.

4. The petition stands disposed of accordingly.

C. HARI SHANKAR, J.

SEPTEMBER 1, 2021/hd Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:04.09.2021 15:03:23