AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 216 wordsJyoti Singh, J
I.A. 1067/2020 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
O.M.P.(MISC.)(COMM.) 33/2020
Issue notice.
Ms. Vasundhara Nayyar, enters appearance and accepts notice on behalf of respondent. She submits, on instructions from the respondent, that the respondent has no objection to the time being extended for passing of the Award.
This is a petition filed under Section 29A(4) & (5) of the Arbitration and Conciliation Act, 1996 ('Act') seeking extension of time for completion of the arbitral proceedings and passing of the Award.
Disputes had arisen between the parties with regard to work order No. J6110RMD0148 dated 25.02.2013.
The Arbitral Tribunal entered upon reference on 07.08.2018. Statutory period of twelve months under Section 29A(1) of the Act expired on 06.08.2019. By consent of the parties, time was extended by a period of six months, which expires on 06.02.2020.
Learned counsels for the parties submit that the proceedings are at the stage of claimant's evidence and pray that the time be further extended for a period of six months.
With the consent of the parties, time for completion of the proceedings and passing of the award is extended by a period of six months w.e.f 07.02.2020.
The petition is allowed in the aforesaid terms.