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Judgment
Suresh Kumar Kait, J
The present petition filed under Section 29 A of the Arbitration and Conciliation Act, 1996 has been filed seeking extension of mandate of the
arbitral tribunal adjudicating the disputes between the parties.
Pertinently, the arbitral tribunal comprising of Mr. Justice (Retd.)Arijit Pasayat, Mr. Justice (Retd.) V. N. Khare and Mr. Justice (Retd.) G.S.
Singhvi was constituted on 07.07.2018 and the pleadings were completed on 09.03.2021.
It has been brought to the notice of this Court that on 24.12.2019 on an application filed by the petitioner [in OMP (Misc) (COMM) 541/ 2019] the
mandate of the tribunal was extended till 31.07.2020 and thereafter, by virtue of Hon’ble Supreme Court’s order in Writ Petition (Civil) No. 3
of 2020, the limitation period stood extended. It is prayed that the time to render the Award be extended till 30.06.2022.
Notice issued.
Mr. Pawan Upadhyay, learned counsel appearing on behalf of respondent, accepts notice and supports the prayer made in this petition.
In view of the above, the time for preparing and pronouncing the Award by the Arbitral Tribunal is extended upto 30.06.2022.
With aforesaid, the present petition and pending application are accordingly disposed of.