Meenambakkam Realty Private Limited vs Airports Authority Of India

The present petition has been filed under Section 29A of the Arbitration and Conciliation Act, 1996 seeking extension of the mandate of the Arbitral Tribunal comprising Justice (Retd.) V. Ramasubramanian, Presiding Arbitrator, Justice (Retd.) S. Ravindra Bhat, Nominee Arbitrator and Justice (Retd.) Najmi Waziri, Nominee Arbitrator for a further period of 8 weeks.

Learned Counsel for the Petitioner submits that the arbitral proceedings have concluded and the matter was reserved for pronouncement of the award vide procedural order dated 28.05.2026. However, vide communication dated 16.10.2026, the office of the learned Presiding Arbitrator has informed that preparation of the award would require some more time and therefore, a short extension of the mandate is necessary to enable the learned Tribunal to pronounce the award.

Issue notice.

Mr. Digvijay Rai, learned Counsel accepts notice on behalf of the Respondent and submits that he has no objection to the extension of the mandate of the Arbitral Tribunal.

Considering that the arbitral proceedings have already been concluded and in view of the consensus between the parties, the mandate of the learned Arbitral Tribunal is extended for a further period of 8 weeks from today. The intervening period, if any, shall also stands regularised.

The petition is disposed of in the above terms. Pending application(s) also stand disposed of.