PREM CHAND Vs. NHAI

JUDGEMENT

(1.) The present petition has been filed under Sec. 29A(4) and (5) of the Arbitration and Conciliation Act, 1996 with a prayer for extension of time in completing the arbitration proceedings.

(2.) Learned counsel on both sides have jointly submitted that similar petitions have been disposed of by the Coordinate Benches of this Court by granting extension to the learned Arbitrator by six months for deciding the arbitration proceedings. Reference in this regard has been made to order dtd. 13/1/2023 passed in Arbitration Case No.02 of 2023, order dtd. 22/3/2023 in Arb. Case No.36 of 2023 alongwith connected matters and order dtd. 3/5/2023 passed in Arb. Case No.86 of 2023 and the connected matters.