Parsvnath Developers Ltd & Anr. vs Rail Land Development Authority
2022 Latest Caselaw 495 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                              Date of decision: 16.02.2022
+      O.M.P.(MISC.)(COMM.) 31/2022
       PARSVNATH DEVELOPERS LTD & ANR.         ..... Petitioners
                   Through: Mr. Saurav Aggarwal, Mr.Vijay Nair,
                            Mr. Vineet Sinha & Mr. Anmol
                            Kumar, Advocates

                          Versus

       RAIL LAND DEVELOPMENT AUTHORITY ..... Respondent
                    Through: Mr. Shauray Sahay, Advocate

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (oral)

1. The present petition under Section 29 A (5) of the Arbitration and

Conciliation Act, 1996 has been filed seeking extension of mandate of the

arbitral tribunal till 30.06.2022 comprising of Justice (Retd.) B.P. Singh as

the Presiding Arbitrator, Justice (Retd.) Aftab Alam, Arbitrator and Justice

(Retd.) Vikramajit Sen, Arbitrator.

2. Learned counsel for the petitioner has submitted that the Award could

not be pronounced in the prescribed time due to Covid pandemic, which was

beyond the control of parties and the arbitral tribunal.

3. Notice issued.

4. Mr. Shauray Sahay, learned counsel appearing on behalf of

respondent, accepts notice and supports the prayer made in this petition.

5. In view of the above, the time for preparing and pronouncing the

Award by the Arbitral Tribunal is extended upto 30.06.2022.

6. With aforesaid, the present petition is accordingly disposed of.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 16, 2022 r