APEX BUILDSYS LTD. Vs. PRIME HITECH INFRASTRUCTURE LTD.

JUDGEMENT

(1.) Petitioner seeks extension of time for conclusion of the arbitration proceedings.

(2.) It is contended by the petitioner that the arbitration proceedings could not be completed within the stipulated period despite petitioner's best efforts. It is contended that the concerned Law Officer had resigned and thereafter the concerned official of the petitioner - Shri Naveen Chand Sharma who was well conversant with the project as well as the record met with a serious accident and was bed ridden from 13/4/2018 till end April, 2020 and thereafter could not even attend office on account of his medical condition.

(3.) Further it is contended that on account of financial crunch brought about by the Covid-19, petitioner could not pursue the proceedings.