Hindustan Construction Company ... vs Indian Strategic Petroleum ...
2022 Latest Caselaw 603 Del

$~33
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                              Date of decision: 24.02.2022
+      O.M.P.(MISC.)(COMM.) 34/2022
       HINDUSTAN CONSTRUCTION COMPANY
       LIMITED (HCC)                                       ..... Petitioner
                           Through      Mr.Abhay Raj Varma, Ms.Priyanka
                                        Ghosh & Ms.Vidhi Jain, Advs.

                           versus

       INDIAN STRATEGIC PETROLEUM
       RESERVES LIMTED (ISPRL)                  ..... Respondent
                    Through    Mr.Naveen Raheja, Adv.

       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 (4) of the Arbitration and

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

publishing of arbitral tribunal till 31.03.2022.

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. Naveen Raheja, learned counsel appearing on behalf of

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

5. It is a matter of fact that three extensions have already been granted,

however, till date, award has not been published.

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

publishing the Award by the Arbitral Tribunal is extended upto 31.03.2022.

7. This Court expects from the learned Tribunal that the award may be

published on or before 31.03.2022.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 24, 2022 ab