Micromax Informatics Limited vs Star Mobitel Limited
2022 Latest Caselaw 604 Del

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                                Date of decision: 24.02.2022
+      O.M.P.(MISC.)(COMM.) 35/2022 & I.As.3141/2022 & 3142/2022
       MICROMAX INFORMATICS LIMITED                            ..... Petitioner
                           Through         Mr.Mudit Sharma & Mr.Parvez A.
                                           Khan, Advs.

                           versus

       STAR MOBITEL LIMITED                                   ..... Respondent
                    Through                Mr.Vishesh Issar, 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

arbitral tribunal as per the provisions.

2. Learned counsel for the petitioner has submitted that the last effective

hearing before the Tribunal was on 15.02.2020 wherein the counsel for the

claimant/petitioner had addressed the final arguments and the matter was

adjourned to 20.03.2020. However, due to nationwide lockdown and various

waves of the Covid pandemic, the matter has not proceeded further.

Therefore, the present petition has been filed seeking extension of time to

conclude the arbitral proceedings.

3. Mr.Vishesh Issar, learned counsel has appeared on behalf of

respondent on advance notice and has supported the prayer made in this

petition.

4. Upon hearing and for the reasons stated in the petition, the same is

allowed. Accordingly, the time for preparing and pronouncing the Award by

the Arbitral Tribunal is extended upto 31.08.2022.

5. With aforesaid, the present petition and pending applications are

disposed of.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 24, 2022 ab