CourtKutchehry.com
High CourtsSingle Bench(2020) 07 DEL CK 0805

M/s Delhi Clean Tech Services Pvt Ltd vs South Delhi Municipal Corporation

Delhi High Court · Decided on 31 July 2020

HON’BLE JUDGES
C. Hari Shankar, J
RESULT
Allowed
CASE NUMBER
O.M.P.(MISC.)(COMM.) 166/2020 & I.A. 6400/2020

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 131 words

O.M.P.(MISC.)(COMM.) 166/2020

1.

This is an application by M/s Delhi Clean Tech Services Pvt. Ltd., for extension of the time for the conclusion of the arbitral proceedings and delivery of the award, available with the learned sole arbitrator, by a period of six months.

2.

Mr. Vikrant N. Goyal, learned counsel for the respondent, has no objection.

3.

Accordingly, in the interests of justice, the time available with the learned sole arbitrator, for conclusion of arbitral proceedings and rendition of award, stands extended by a period of six months, commencing from tomorrow, i.e. 1st August, 2020.

4.

The application is allowed in the aforesaid terms.

I.A. 6400/2020 in O.M.P.(MISC.)(COMM.) 166/2020

1.

In view of the disposal of O.M.P.(MISC.)(COMM.) 166/2020, this application does not survive for consideration and is disposed of accordingly.