Madras High Court
M/S.Alekton Engineering Industries ... vs M/S.Cochin Shipyard Limited
Author: Abdul Quddhose
Bench: Abdul Quddhose
A.No.3858 of 2023
Application No.3858 of 2023
ABDUL QUDDHOSE, J.
M/s.Alekton Engineering Industries Pvt. Ltd., Rep. By its Manager Mr.R.Ramesh, Flat No.3, Aarti Apartments, Haddows Raod, Chennai -6. ... Applicant Versus M/s.Cochin Shipyard Limited, Rep. By its authorised person P.O.Bag No.1653, Kochi – 682 015. ... Respondent This application has been filed under Section 29A of the Arbitration and Conciliation Act, 1996, seeking for extension of time to the arbitral tribunal to pronounce the arbitral award.
2. Learned counsel for the applicant seeks 6 months' time for the arbitral tribunal to pronounce the arbitral award.
3. Mr.B.Deepak Narayanan, learned counsel, accepts notice for the respondent and on instructions, he would submit that the respondent has no objection in allowing this application, if 6 months' time is granted to the arbitral tribunal to pronounce the arbitral award.
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4. This Court is also satisfied with the reasons contained in the affidavit filed in support of this application seeking for extension of time for the arbitral tribunal to pronounce the arbitral award.
5. Accordingly, this application is allowed as prayed for by granting 6 months' time for the arbitral tribunal to pronounce the arbitral award.
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