ASMITA INDIA LTD Vs. SIDDHI DEVELOPERS

JUDGEMENT

(1.) This is a Petition filed under section 29-A of the Arbitration and Conciliation Act, 1996 whereby the petitioner seeks extension of mandate of arbitral tribunal.

(2.) The case of the petitioner is that the final arguments before the arbitral tribunal are concluded and the learned arbitrator would now be pronouncing an award.

(3.) Learned counsel for the respondents, however, would have objection to the present Petition. Reply affidavit has been filed to set out the objection. The objection is principally on the ground that the document in question is not sufficiently stamped as per the requirement of Maharashtra Stamp Act and thus, considering the decision of Supreme Court in the case of Garware Wall Ropes Ltd. vs. Coastal Marine Constructions & Engineering Ltd.,2019 SCCOnlineSC 515, the arbitral tribunal ought not to proceed to pronounce an award.