TECH Vs. INDIAN OIL CORPORATION LTD.

JUDGEMENT

(1.) This is a petition filed under Section 29-A(4) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act'). The arbitration proceedings between the parties commenced on 20.02.2016. Statutory period of 12 months expired on 20.02.2017. By an order dated 08.02.2017, the time was extended with the consent of the parties, for a further period of six months, which expired on 22.08.2017.

(2.) A petition was filed in this Court for extension of time and vide order dated 23.10.2017, this Court extended the time by one year. The final arguments before the arbitrator commenced on 30.07.2018 and the claimant argued on several dates between 30.07.2018 to 26.09.2018.

(3.) Another petition being OMP (M) (Comm) No. 299/2018 was filed and vide order dated 08.10.2018, the time was extended by a period of four months, upto 22.02.2019.