Full Judgment Text
$~A-42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 21.10.2019
+ O.M.P.(MISC.)(COMM.) 419/2019
M/S. M.D. ESTHAPPAN INFRASTRUCTURES (P) LTD.
..... Petitioner
Through: Mr. Rajeev Mishra & Mr. Sanand
Ramakrishnan, Advocates
versus
M/S. GAIL (INDIA) LIMITED ..... Respondent
Through: Mr. Vikrant Pachnanda, Advocate
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
JYOTI SINGH, J. (ORAL)
I.A. 14685/2019 (Exemption).
Exemption allowed subject to all just exceptions.
Application stands disposed of.
O.M.P.(MISC.)(COMM.) 419/2019
1. Issue notice.
2. Mr. Vikrant Pachnanda, Advocate, enters appearance on behalf of the
respondent and accepts notice.
3. This is a petition been filed under Section 29A (5) of the Arbitration
and Conciliation Act, 1996 (‘Act’) seeking extension of time for
passing of the Award.
O.M.P.(MISC.)(COMM.) 419/2019 Page 1 of 2
4. Disputes and differences having arisen between the parties, the
Arbitration Clause was invoked. Vide order dated 27.02.2018 passed
by this Court, a Sole Arbitrator was appointed. The learned Arbitrator
entered upon reference on 07.03.2018.
5. Statutory period of twelve months under Section 29A(1) of the Act
expired on 06.03.2019. On 01.04.2019, by mutual consent of the
parties, time was extended by six months as per Section 29A(3) of the
Act, which expired on 06.09.2019.
6. Learned counsel for the petitioner submits that the final arguments
between the parties have been heard and the case has been reserved for
making the Award.
7. Mr. Vikrant Pachnanda, Advocate appearing on behalf of the
respondent, on instructions from the respondent, submits that he has
no objection to the time being extended.
8. With the consent of the parties, time for passing of the Award is
extended by a period of six months from 06.09.2019.
9. The petition is allowed in the above terms.
JYOTI SINGH, J
OCTOBER 21, 2019
rd/
O.M.P.(MISC.)(COMM.) 419/2019 Page 2 of 2