Full Judgment Text
$~A-48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 16.12.2019
+ O.M.P.(MISC.)(COMM.) 517/2019
AFCONS-R.N. SHETTY & CO. PVT. LTD. JV ..... Petitioner
Through: Mr. Manu Seshadri, Advocate.
Versus
NTPC LIMITED ..... Respondent
Through: Mr. Tarkeshwar Nath and Mr.
Mahavir Singh Rawat, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
JYOTI SINGH, J. (ORAL)
I.A. 17786/2019 (Exemption).
Allowed, subject to all just exceptions.
Application is disposed of.
O.M.P.(MISC.)(COMM.) 517/ 2019
1. Issue notice.
2. Learned counsel for the respondent accepts notice.
3. Present petition has been filed under Section 29A (5) of the
Arbitration and Conciliation Act, 1996 (‘Act’) seeking extension of
time for completion of the arbitral proceedings and passing of the
Award.
4. Disputes and differences having arisen between the parties, the
O.M.P.(MISC.)(COMM.) 517/2019 Page 1 of 2
Arbitration Clause was invoked.
5. Arbitration Tribunal had entered upon reference on 12.07.2018.
6. Statutory period of twelve months under Section 29A(1) of the Act
expired on 11.07.2019. On 05.04.2019 the Arbitral Tribunal extended
the time for making the award by a period of six months by mutual
consent of the parties. The extended period is expiring on 11.01.2020.
7. Learned counsel for the petitioner submits that the matter is at the
stage of final arguments and prays that the time be further extended
for a period of 8 months.
8. Learned counsel for the respondent, on instructions from the
respondent, submits that he has no objection to the time being
extended.
9. With the consent of the parties, time for completion of the proceedings
and passing of the award is extended by a period of 8 months from
12.01.2020.
10. The petition is allowed in the aforesaid terms.
JYOTI SINGH, J
DECEMBER 16, 2019
yo/
O.M.P.(MISC.)(COMM.) 517/2019 Page 2 of 2