JASDAN ENERGY PRIVATE LIMITED Vs. INOX WIND LIMITED

JUDGEMENT

(1.) This hearing has been held by video-conferencing.

(2.) The present petition had been filed under Section 29A of the Arbitration Act, 1996 seeking extension of time for pronouncement of the arbitral award. Vide order dated 6th May, 2020 the extension was granted and the petition was disposed of. Thereafter, a call was received from the Respondents' counsels' office to the Court Master, that they had tried to log in to the meeting, however, due to a technical glitch, they could not log in. They had requested to the Court Master for adding their appearance. Due to some miscommunication the appearance of counsels was not added and the order was uploaded.

(3.) Ld. counsels thereafter, sent a communication to the Registrar General explaining the difficulty they have faced in logging into the meeting. A screenshot of the meeting, which was appearing on their laptop was sent to the Registrar General.