GPR POWER SOLUTIONS PVT LTD Vs. HIRANMAYE ENERGY LTD (FORMERLY KNOWN AS INDIA POWER CORPORATION (HALDIA) LTD

JUDGEMENT

(1.) On 27.11.2018, I had recorded the reasons, as to why the respondents were resisting the request made by the petitioner to extend time for conclusion of Arbitration proceedings.

(2.) The order passed on 27.11.2018 is self-explanatory and hence is set forth hereafter:-

(3.) Mr. Rishav Banerjee, who, appears on behalf of the respondent says that the award dated 25.08.2018 is null and void, as it was passed by the learned Arbitrator after the time prescribed under Section 29A (1) and (3) of Arbitration and Conciliation Act, 1996 had expired.