UE DEVELOPMENT INDIA PRIVATE LIMITED Vs. EMERALD INDUSTRIES

JUDGEMENT

(1.) This is a petition under Section 29A(5) of the Arbitration and Conciliation Act, 1996 seeking extension of time for making the Award.

(2.) The Arbitrator was appointed by mutual consent between the parties. The parties had, earlier, by mutual consent, extended the period by six months. The said period is expiring on 18.10.2017.

(3.) Learned counsels for the parties submit that the parties are diligently prosecuting the proceedings and that there is no delay attributable to the Arbitrator.