KONE ELEVATORS INDIA PVT. LTD. Vs. UNITECH LIMITED

JUDGEMENT

(1.) The present petition has been filed under Section 29-A(4) and (5) of the Arbitration and Conciliation Act, 1996 ('the Act') seeking extension of time for completion of the arbitral proceedings and passing of the Award.

(2.) Disputes and differences having arisen between the parties the arbitration clause in the Agreement dated 1.4.2014 was invoked. Sole Arbitrator was appointed by this Court vide order dated 17.11.2017.

(3.) Statutory period of twelve months as mandated under Section 29-A(1) of the Act expired and by consent of the parties the same was extended by six months. The extended period expired on 16.5.2019.