REALTECH INFRASTRUCTURE LIMITED Vs. SMART HOUSING PVT. LTD.

JUDGEMENT

(1.) Issue notice of the petition to the respondents.

(2.) Mr. Nilava Bandhopadhyay, Advocate accepts notice.

(3.) This petition has been filed under Section 29-A(4) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act), seeking extension of time for the sole Arbitrator to pass the Award. The time period of 12 months as sought under Section 29-A(1) of the Act had expired on 14.02.2019 and by consent of the parties the time was extended under Section 29-A(3) of the Act for a further period of 6 months. Extended period of six month has expired on 14.08.2019.