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Judgment
RAJIV SHAKDHER, J
I.A. No.8925-26/2018
Allowed, subject to just exceptions. OMP (MISC.)(COMM) 152/2018
Issue notice. Â
2.1 Mr. Maniktala, who, appears on advance notice for the respondent/NHAI, accepts notice. Learned counsel submits that he does not wish to file
a reply in the matter and will rely on the material available on record.
The stand taken by the petitioner is that the Arbitral Tribunal was constituted on 26.12.2016. The Arbitral Tribunal had in its first meeting held on
10.1.2017, discussed modalities for conducting the arbitration proceedings. 3. It is averred in paragraph 11 of the petition that the parties had mutually
agreed to extend the period for concluding the arbitral proceedings, albeit, for a period of six months, as provided under Section 29A(3) of the
Arbitration and Conciliation Act, 1996 (hereafter referred to ‘1996 Act’). Consequently, the period for concluding the arbitral proceedings
was extended upto 26.6.2018.
3.1 This aspect is not disputed by the counsel for the respondent. Â
In the present petition, it is averred that on account of record being voluminous, further extension for concluding the arbitration proceedings and
publishing an award, be granted. Â
4.1 Thus, the petitioner seeks extension of time till 14.11.2018.
Learned counsel for the respondent joins the request made on behalf of the petitioner and says that for advancing arguments in the matter and
concluding the arbitration proceedings and publishing award, time be extended till 14.11.2018. Â
Having regard to the averments made in the petition and the stand taken on behalf of the parties, I am inclined to grant extension of time for
concluding the arbitration proceedings and publishing the award till 14.11.2018. Â
The captioned petition is disposed of in the aforementioned terms.
Dasti.