RAS INFRAPORT PRIVATE LIMITED Vs. BOARD OF TRUSTEES

JUDGEMENT

(1.) Issue NOTICE, returnable forthwith. Mr.Sankhesara and Ms.Sharma waive service of notice for and on behalf of respondent no.1 and respondents nos.2 to 5 respectively.

(2.) The present petition is filed under Sec. 29 of the Arbitration and Conciliation Act , 1996, for grant of extension of time to the Arbitral Tribunal for making an award.

(3.) It is submitted by Mr.Gupta, learned advocate for the petitioner, that the mandate of the Arbitral Tribunal would expire on 19/9/2022 in view of averments made in paragraph- 13 of this petition.