WESTERN TRADERS Vs. SAMSUNG ENGINEERING COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr.Kunal Vyas, learned advocate appearing for M/s.Nanavati Associates for the petitioner and Mr.Damani, learned counsel with Mr.Barot, learned advocate for the respondent through Video Conferencing.

(2.) This is an application filed by the applicant / petitioner for extension of time for the Hon'ble Arbitral Tribunal to pass an award. By an order dated 23.2.2018, this Court recorded that in view of the consent of the learned advocates appearing on behalf of the respective parties, Hon'ble Shri Justice A.R. Dave (retired judge, Hon'ble Supreme Court of India) is appointed as sole arbitrator to resolve the dispute between the parties arising out of the contract in question. Hon'ble Shri A.R. Dave (retired Judge, Supreme Court of India) is seized of the arbitral proceedings.

(3.) By way of the present application, a request is made for extension of the mandate for the Hon'ble Arbitral Tribunal for a period of one year.