SPML INFRA LIMITED Vs. DELHI JAL BOARD

JUDGEMENT

(1.) This is a petition under Sec. 29A(5) of the Arbitration and Conciliation Act, 1996 'the 1996 Act', hereinafter seeking extension of the mandate of the learned Arbitral Tribunal, which is scheduled to expire on 31/8/2024.

(2.) Mr. Karunesh Tandon, learned counsel for the respondent, strenuously opposes this petition and submits that the only ground on which the extension of the mandate is being sought is that the counsel who is to argue the matter on behalf of the petitioner is not available on 3/8/2024, when the matter is next listed.

(3.) Mr. Parag Chaturvedi, learned counsel for the petitioner, submits that the respondent has also earlier taken adjournments.