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Judgment
10 paragraphs · 144 wordsSuresh Kumar Kait, J
The present petition under Section 29 A (5) of the Arbitration and Conciliation Act, 1996 has been filed seeking extension of mandate of the arbitral
tribunal till 30.06.2022 comprising of Justice (Retd.) B.P. Singh as the Presiding Arbitrator, Justice (Retd.) Aftab Alam, Arbitrator and Justice (Retd.)
Vikramajit Sen, Arbitrator.
Learned counsel for the petitioner has submitted that the Award could not be pronounced in the prescribed time due to Covid pandemic, which was
beyond the control of parties and the arbitral tribunal.
Notice issued.
Mr. Shauray Sahay, 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 is accordingly disposed of.