LAWS(ALL)-2024-2-62

JAYPEE INFRATECH LIMITED Vs. EHBH SERVICES PRIVATE LIMITED

Decided On February 26, 2024
Jaypee Infratech Limited Appellant
V/S
Ehbh Services Private Limited Respondents

JUDGEMENT

(1.) These are applications filed under Sec. 29(A)(4) and Sec. 29(A)(5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act'), praying for the extension of the mandate of the Arbitral Tribunal in order to complete the arbitration proceedings.

(2.) Since Civil Misc. Arbitration Application No.2 of 2022 and Civil Misc. Arbitration Application No.5 of 2023 raise similar question of law, they are being taken up together. FACTS

(3.) The factual matrix in ARBT 2 of 2022 has been delineated below: