Jhabua Power Limited vs Bharat Heavy Electricals Limited
2021 Latest Caselaw 2465 Del

                          $~27 (original)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P.(MISC.)(COMM.) 136/2021 & I.A.11481/2021
                                JHABUA POWER LIMITED                    ..... Petitioner
                                            Through: Ms. Payal Chawla, Ms.Snigdha
                                            Dash and Ms. Hina Shaheen, Advs.

                                                      versus

                                BHARAT HEAVY ELECTRICALS LIMITED..... Respondent
                                            Through: Mr.Sumeet Shokeen, Adv.

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

% 09.09.2021

1. This is an application under Section 29A of the Arbitration and Conciliation Act, 1996, for extension of the mandate of the Arbitral Tribunal which is seized with the disputes between the parties.

2. Learned Counsel for the respondent has no objection to extension of the mandate of the learned Arbitral Tribunal as sought.

3. Accordingly, the mandate of the learned Arbitral Tribunal stands extended by a period of 18 months commencing today.

4. The petition alongwith the pending application stands allowed accordingly.

C. HARI SHANKAR, J Signature Not Verified SEPTEMBER 9, 2021/kr

By:SUNIL SINGH NEGI Signing Date:13.09.2021 10:19:14