Full Judgment Text
$~A-20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 03.03.2020
+ O.M.P.(MISC.)(COMM.) 24/2020
M/S AVON HEALTHCARE PRIVATE LIMITED ..... Petitioner
Through Mr. Prashant Mehta, Advocate with
Ms. Divita Vyas, Advocate
versus
M/S TRADE INTERNATIONAL THROUGH
P.K HANDA SOLE PROPRIETORSHIP ..... Respondent
Through Mr. Prince Kumar, Advocate
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
JYOTI SINGH, J. (ORAL)
1. Mr. Prince Kumar, Advocate enters appears on behalf of the
respondent.
2. This is a petition under Section 29A(5) of the Arbitration and
Conciliation Act, 1996.
3. Learned counsel appearing on behalf of the respondent submits, on
instructions, that respondent has no objection to the time being extended.
4. The Arbitral Tribunal entered upon reference on 29.05.2018. The
twelve months’ statutory period expired on 29.05.2019. Thereafter, the
Tribunal extended the period by six months with mutual consent of the
parties, which expired on 29.11.2019. The Tribunal held a hearing on
5.12.2019 in terms of Notification dated 30.08.2019, whereby Section 29A
O.M.P.(MISC.)(COMM.) 24/2020 Page 1 of 2
has been amended. On the same day, the arguments on behalf of the parties
had been concluded and the matter was renotifed on 20.01.2020 for
clarifications, if any. However, the date of 20.01.2020 was cancelled by the
Arbitrator.
5. Mr. Mehta submits that the Arbitrator has sent an e-mail on
15.02.2020 to the petitioner whereby he has informed that the Award is
ready and only needs to be pronounced. Learned counsel for the parties,
therefore, request that the period for passing the Award be extended by one
month.
6. With the consent of the parties, the period for passing the Award is
extended by one month with effect from 3.03.2020. Period between
30.11.2019 and 2.03.2020 is hereby regularized.
7. The petition is allowed in the above terms.
JYOTI SINGH, J
MARCH 03, 2020
jitender/
O.M.P.(MISC.)(COMM.) 24/2020 Page 2 of 2