POWERTEC ENGINEERING PVT. LTD. Vs. MECON 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') for seeking extension of time to conclude the arbitral proceedings and to pass an Award.

(2.) The inter se dispute arose between the parties with respect to the Memorandum of Understanding dated 20.09.2012. The Arbitral Tribunal entered into reference on 09.03.2018. The statutory period of 12 months for passing the award having expired, the mandate of the Tribunal was extended for a period of six months w.e.f. 09.03.2019, with the consent of both the parties, in the hearing dated 14.2.2019 before the Arbitral Tribunal.

(3.) Oral arguments of the parties were concluded on 21.08.2019 with directions to the parties to file their written arguments, within two weeks therefrom. The extended period of 6 months came to an end on 08.09.2019. It is submitted that the learned Tribunal requires 4-5 weeks after receipt of the written arguments to pass the Award.