Il And Fs Engineering And Construction ... vs Hindustan Thermal-Epc Company Pvt. ...
2024 Latest Caselaw 4380 Del

Delhi High Court

Il And Fs Engineering And Construction ... vs Hindustan Thermal-Epc Company Pvt. ... on 5 July, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar

                  $~36
                  *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +        O.M.P.(MISC.)(COMM.) 491/2024
                           IL AND FS ENGINEERING AND
                           CONSTRUCTION COMPANY LTD.                  ....Petitioner
                                         Through: Mr. Aditya Narayan Mahajan
                                         and Mr. Karan Aggarwal, Advs.

                                                     versus

                           HINDUSTAN THERMAL-EPC
                           COMPANY PVT. LTD.                  .....Respondent
                                        Through: Ms. Mahima Ahuja and Ms.
                                        Varsha Banerjee, Advs

                           CORAM:
                           HON'BLE MR. JUSTICE C.HARI SHANKAR
                                                     JUDGMENT (ORAL)

% 05.07.2024

O.M.P.(MISC.)(COMM.) 491/2024

1. This petition is in the nature of an application under Section 29A(4) of the Arbitration and Conciliation Act 1996, for extension of the mandate of the Arbitral Tribunal presently in seisin of the disputes between the parties. The mandate of the Arbitral Tribunal is stated to have expired on 11 June 2024.

2. Ms. Mahima Ahuja, learned Counsel for the respondent has no objection to the prayer.

3. Accordingly, the mandate of the learned Arbitral Tribunal, presently in seisin of the disputes between the parties, shall stand

O.M.P. (Misc) (Comm) 491/2024 Page 1 of 2 Digitally Signed By:CHANDRASHEKHARAN KUMAR HARI SHANKAR Signing Date:08.07.2024 Signing Date:08.07.2024 17:57:51 17:56:51 extended by six months from today.

4. The petition is disposed of in the aforesaid terms.

IA 32364/2024 (exemption)

5. This application does not survive for consideration and stands disposed of.

C.HARI SHANKAR, J JULY 5, 2024 rb Click here to check corrigendum, if any

O.M.P. (Misc) (Comm) 491/2024 Page 2 of 2 Digitally Signed By:CHANDRASHEKHARAN KUMAR HARI SHANKAR Signing Date:08.07.2024 Signing Date:08.07.2024 17:57:51 17:56:51