The South Indian Bank Ltd. vs Transstroy Trichy Karaikudi Tollways ...
2024 Latest Caselaw 4381 Del

Delhi High Court

The South Indian Bank Ltd. vs Transstroy Trichy Karaikudi Tollways ... on 5 July, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar

                  $~37
                  *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +        O.M.P.(MISC.)(COMM.) 492/2024
                           THE SOUTH INDIAN BANK LTD.           .....Petitioner
                                        Through: Mr. Pradyuman Sewar, Adv.

                                                     versus

                           TRANSSTROY TRICHY KARAIKUDI TOLLWAYS
                           PVT. LTD. & ANR.                       .....Respondents
                                         Through: Mr. Suvir Sharma, Ms.
                                         Anushka Nawar and Mr. Shiv Azad Sharma,
                                         Advs. for Respondent 2

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

% 05.07.2024

O.M.P.(MISC.)(COMM.) 492/2024

1. This petition under Section 29A(4) of the Arbitration and Conciliation Act 1996, seeks 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 30 June 2024. Extension of the mandate till 30 September 2024 is sought.

2. Learned Counsel for Respondent 2 has no objection to the prayer.

3. Accordingly, the mandate of the learned Arbitral Tribunal shall stand extended till 30 September 2024.

                     O.M.P. (Misc) (Comm) 492/2024                                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

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

IA 32370/2024 (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) 492/2024 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