ANAY KUMAR GUPTA Vs. JAGMEET SINGH BHATIA

JUDGEMENT

(1.) The present petition under Sec. 29A (4) and (5) of the Arbitration and Conciliation Act, 1996 [hereinafter referred as 'the Act"] seeks extension of time for completion of arbitral proceedings and for making the arbitral award.

(2.) The arbitration proceedings commenced pursuant to the order dtd. 20/9/2021 passed on an application under Sec. 8 of the Act filed in CS (COMM) 409/2021. The said order, inter alia, states as under:-

(3.) The learned arbitrator entered upon the reference on 23/9/2021. Proceedings were held before the learned arbitrator on 25/9/2021 wherein certain directions were issued to the parties to make their respective initial deposit towards fees alongwith secretarial and administrative expenses.