PARSVNATH DEVELOPERS LTD Vs. RAIL LAND DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present petition under Sec. 29 A (5) of the Arbitration and Conciliation Act, 1996 has been filed seeking extension of mandate of the arbitral tribunal till 30/6/2022 comprising of Justice (Retd.) B.P. Singh as the Presiding Arbitrator, Justice (Retd.) Aftab Alam, Arbitrator and Justice (Retd.) Vikramajit Sen, Arbitrator.

(2.) Learned counsel for thepetitioner 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.

(3.) Notice issued.