IQBAL SINGH Vs. NARESH KUMAR

JUDGEMENT

(1.) The present petition has been filed under Sec. 29A(4) of the Arbitration and Conciliation Act, 1996, (the 'A&C Act') seeking extension of time for completion of the arbitral proceedings and making of the arbitral award.

(2.) The facts relevant for the disposal of the present petition are that in July 2010, an arbitration commenced between the petitioner and the predecessor in interest of the respondent, resulting in an award dtd. 2/1/2013. The said award was set aside by this Court vide order dtd. 2/3/2017 passed in OMP 465/2013, recording the no objection of the petitioner, in a challenge made by the respondent. Vide the said order, this Court also appointed a Sole Arbitrator to adjudicate the disputes between the parties. However, the Arbitrator so appointed withdrew from the arbitration, the Arbitrator thereafter substituted vide order dtd. 3/5/2017 passed in the said OMP also withdrew from the arbitration, ultimately vide order dtd. 13/10/2017 passed by this court in OMP 465/2013, the present Sole Arbitrator was substituted/appointed to adjudicate the disputes between the parties.

(3.) In the arbitration proceedings held on 12/7/2019, the Ld. Arbitrator informed the parties that the period of six months that was mutually extended by the parties, had expired in March, 2019 and the arbitration proceedings in the matter cannot be further held unless the period for rendering the award is extended.