Full Judgment Text
$~7 (original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 131/2020 & I.As.4607-08/2020
RSCPL-RCC(JV) ..... Petitioner
Through: Mr. Achin Goyal, Adv.
versus
THE PUBLIC WORKS DEPARTMENT
GOVERNMENT OF UTTAR PRADESH ..... Respondent
Through: Mr. Suvir Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
O R D E R (ORAL)
% 18.06.2020
(by video-conferencing)
O.M.P.(MISC.)(COMM.) 131/2020 & I.As.4607-08/2020
1. This is a petition under Section 29A of the Arbitration &
Conciliation Act, 1996, preferred by the petitioner M/s RSCPL-RCC
(JV), seeking that the time granted for conclusion of the arbitral
proceedings, pending before the learned Arbitral Tribunal consisting
of Hon’ble Mr. Justice Badar Durrez Ahmed, Hon’ble Mr. Justice
R.C. Chopra and Mr. A.K. Gupta, be extended by a period of three
nd
months till 2 September, 2020.
2. Mr. Suvir Sharma, learned Counsel for the respondent, has no
objection.
O.M.P.(MISC.)(COMM.) 131/2020 Page 1 of 2
3. Accordingly, the time for conclusion of arbitral proceedings by
the aforesaid learned Arbitral Tribunal is extended by a period of three
nd
months i.e. till 2 September, 2020.
4. The petition is allowed and disposed of in the aforesaid terms.
C. HARI SHANKAR, J
JUNE 18, 2020/ kr
O.M.P.(MISC.)(COMM.) 131/2020 Page 2 of 2