Madras High Court
M/S. Precision Engineering vs A. Kumar on 10 March, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
A. No.1186 of 2025
THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.03.2025
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
A. No.1186 of 2025
1. M/s. Precision Engineering
Rep. by its Managing Partner,
P. Arumugam and 2 others Applicants
vs
A. Kumar Respondent
For Applicants : Mr.T. Mohan,
Senior Counsel for
Mr.A. Suresh Sakthi Murugan
For Respondent : Mr.Avinashwadhwani
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This application has been filed under Section 29A of the
Arbitration and Conciliation Act, 1996 seeking to extend the time for the
arbitrator to pronounce an arbitral award.
2. Mr.Avinashwadhwani, learned counsel accepts notice on behalf
of the respondent. He has stated no objection for allowing this
application.
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3. This Court is also satisfied with the reasons contained in the
affidavit filed in support of this application as sufficient cause has been
shown by the applicant. Accordingly, this application is allowed, by
granting extension of time by another period of three months from the
date of uploading of the order in the website, for the arbitrator to
pronounce the arbitral award.
10.03.2025
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ABDUL QUDDHOSE, J.
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