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High CourtsSingle Bench(2020) 07 DEL CK 0142

Pune Solapur Expressways Private Limited vs National Highway Authority Of India

Delhi High Court · Decided on 21 July 2020

HON’BLE JUDGES
C. Hari Shankar, J
RESULT
Disposed Of
CASE NUMBER
Original Miscellaneous Petition (MISC) (COMM) No. 158 Of 2020, Miscellaneous Application No. 5877, 5878 Of 2020
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Judgment

9 paragraphs · 139 words

C. Hari Shankar, J

O.M.P. (MISC) (COMM) 158/2020

1.

This is a petition under sub-sections (4) and (5) of Section 29A of the Arbitration & Conciliation Act, 1996, praying for extension of six months, for

completion of proceedings and passing of award by the learned Arbitral Tribunal, with effect from 20th July, 2020.

2.

Learned Counsel for the parties are ad idem that the interests of justice would warrant grant of extension as prayed.

3.

In the circumstances, the petition is allowed. The time for conclusion of proceedings and passing of award, available with the learned Arbitral

Tribunal stands extended by a period of six months with effect from 20th July, 2020.

I.A. 5877/2020 & I.A. 5878/2020 in O.M.P. (MISC) (COMM) 158/2020

1.

In view of the disposal of OMP (Misc.) (Comm) 158/2020, these applications also stand disposed of.