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Judgment
6 paragraphs · 173 wordsSuresh Kumar Kait, J
The present petition under Section 29 A (4) of the Arbitration and Conciliation Act, 1996 has been filed seeking extension of mandate of the arbitral tribunal as per the provisions.
Learned counsel for the petitioner has submitted that the last effective hearing before the Tribunal was on 15.02.2020 wherein the counsel for the claimant/petitioner had addressed the final arguments and the matter was adjourned to 20.03.2020. However, due to nationwide lockdown and various waves of the Covid pandemic, the matter has not proceeded further. Therefore, the present petition has been filed seeking extension of time to conclude the arbitral proceedings.
Mr.Vishesh Issar, learned counsel has appeared on behalf of respondent on advance notice and has supported the prayer made in this petition.
Upon hearing and for the reasons stated in the petition, the same is allowed. Accordingly, the time for preparing and pronouncing the Award by the Arbitral Tribunal is extended upto 31.08.2022.
With aforesaid, the present petition and pending applications are disposed of.