Patil Construction And Infrastructure Limited vs Union Of India Through The Ministry Of Road Transport And Highways & Anr.

The present petition has been filed under Section 29(A) of the Arbitration and Conciliation Act, 1996^{11.“Act” hereinafter} seeking extension of the mandate of the Arbitral Tribunal by a further period of 6 months w.e.f. 20.09.2026.

The dispute between the parties has arisen out of the Engineering Procurement and Construction Agreement dated 21.09.2018 concerning the Rehabilitation and Up-gradation of the Akola-Akot Section of SH-281 in the State of Maharashtra.

It is borne out from the record that the period before the Arbitral Tribunal stood completed on 20.09.2025.

Learned Counsel for the Petitioner submits that the arbitral proceedings are at an advanced stage.

Issue notice.

Mr. Harmanbir Singh Sandhu, learned Counsel accepts notice on behalf of the Respondent and submits that he has no objection to the extension of the mandate.

This Court has considered the submissions advanced and the material placed on record.

Considering that the arbitral proceedings have reached at an advanced stage and the parties are ad idem for extension of the mandate, the mandate of the learned Sole Arbitrator is extended for 6 months w.e.f. 20.09.2025. The intervening period, if any, shall stand regularised.

Accordingly, the petition is disposed of in the aforesaid terms.