MUSHTAQ AHMAD TANKI Vs. MOHAMMAD AZAM TANKI

JUDGEMENT

(1.) The instant application is under Sec. 29(A)(4) of the Arbitration and Conciliation Act, 1996 seeking extension of time for completing the arbitration proceedings and making the award.

(2.) In AA no. 14/2016, vide order dtd. 27/11/2020, Justice Mohammad Yaqoob Mir, former Chief Justice was appointed as the sole Arbitrator to settle the dispute between the parties. The Arbitrator entered upon the reference on 30/11/2020 and the period for arbitral award under Sec. 29(A)(1) expired on 29/11/2021. Thereafter, with the consent of parties, the period specified was extended for six months which expired on 29/5/2022.

(3.) Both the parties have jointly moved an application seeking extension of time for completing the arbitral proceedings within specified period. Accordingly, this application has been moved by the Arbitrator stating that since the arbitral proceedings are at the conclusive stage culminating in passing of award which has been delayed due to large number of properties being scattered in three States, Jammu and Kashmir, New Delhi and Mumbai amongst the members of one family. Therefore, proceedings could not be concluded and, as such, time be extended from 29/5/2022 to 31/7/2022 for completion of the award.