RAIL VIKAS NIGAM LTD. Vs. SIMPLEX INFRASTRUCTURES LTD.

JUDGEMENT

(1.) The present petition filed under Sec. 29 A(4) and (5) of the Arbitration and Conciliation Act, 1996 has been filed seeking extension of mandate of the arbitral tribunal adjudicating the disputes between the parties.

(2.) Pertinently, petitioner is a public sector enterprise under the Ministry of Railways of the Indian Government, who had entered into a contract for "Construction of Viaduct including related works for 4.78 Kms excluding the station area from Ch.(-)1250 to Ch.4128 between Joka to Behala Chowrasta including approach at Joka-Package 1" with respondent on 28.01.2011. However, certain disputes arose between the parties, consequent thereto, respondent invoked arbitration and the Arbitral Tribunal was constituted on 28.12.2018.

(3.) It is averred on behalf of petitioner that the statutory time limit of one year for passing the Arbitral expired on 28/12/2019 and consequently, with the consent of both the sides on 9/1/2020, it stood extended for further six months i.e. till 28/6/2020.However, due to Covid pandemic, the hearings had to be deferred and thereby, the Arbitral Tribunal stood extended till 31/10/2020; 31/12/2020 and 30/4/2021.