GEO GPT JV vs Power Grid Corporation Of India Ltd

C. Hari Shankar, J

This is an application under sub-sections 1 and 3 of Section 29A of the Arbitration & Conciliation Act, 1996, for extending the time of the learned

Arbitral Tribunal, to arbitrate on the dispute between the petitioner and the respondent, with respect to which the learned Arbitral Tribunal entered on

the reference on 8th January 2019, by three months till 28th February, 2021.

However, as one month, since the expiry of the time available with the learned Arbitral Tribunal has already elapsed, Mr. Waheb Hussaini, learned

counsel for the petitioner prays that extension of time may be granted till 31st March, 2021.

Mr. Pranay Kishore Mishra, learned counsel for the respondent, has no objection.

Accordingly, the time available with the learned sole arbitrator to complete the arbitral proceedings and render award, on the dispute with which the

learned Arbitral Tribunal is seized, shall stand extended till 31st March, 2021.

This petition stands allowed in the aforesaid terms.