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Judgment
The present petition has been filed under Section 29A(4) and (5) of the Arbitration and Conciliation Act, 19961, seeking extension of the mandate of the Arbitral Tribunal by a further period of 9 months w.e.f. 10.10.2026.
The disputes between the parties arise out of the Contract Agreement dated 31.03.2023, concerning the upgradation of the relevant stretch of NH-160 in the State of Maharashtra.
The original mandate of the Arbitral Tribunal was extended by six months with the consent of the parties in terms of Section 29A(3) of the Act and is stated to expire on 09.10.2026.
It is submitted that the arbitral proceedings are at an advanced stage, with only the Petitioner’s rejoinder arguments remaining.
Issue notice
Mr. Abhay Gupta, learned Counsel has accepted notice on behalf of the Respondent.
Learned Counsel for the Respondent has no objection for the extension of time.
Considering the stage of the arbitral proceedings and the consensus between the parties, the mandate of the Arbitral Tribunal is further extended for a period of nine months w.e.f. 10.10.2026.
Accordingly, the present petition is allowed.
Pending applications, if any, stands disposed of.
Footnotes
- 1.“Act” hereinafter