DALMIA CEMENT (EAST) LIMITED Vs. JAIPRAKASH ASSOCIATES LIMITED

JUDGEMENT

(1.) The present petition filed under Sec. 29 A 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, the arbitral tribunal comprising of Mr. Justice (Retd.)Arijit Pasayat, Mr. Justice (Retd.) V. N. Khare and Mr. Justice (Retd.) G.S. Singhvi was constituted on 7/7/2018 and the pleadings were completed on 9/3/2021.

(3.) It has been brought to the notice of this Court that on 24/12/2019 on an application filed by the petitioner [in OMP (Misc) (COMM) 541/ 2019] the mandate of the tribunal was extended till 31/7/2020 and thereafter, by virtue of Hon'ble Supreme Court's order in Writ Petition (Civil) No. 3 of 2020, the limitation period stood extended. It is prayed that the time to render the Award be extended till 30/6/2022.