Madras High Court
Talisma Corporation Private Limited vs Tamil Nadu E-Governance Agency on 19 September, 2025
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
A.No.4646 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.09.2025
CORAM
THE HONOURABLE Mr.JUSTICE N. ANAND VENKATESH
A.No.4646 of 2025
Talisma Corporation Private Limited
Rep. by its Authorised Signatory Abhishek Kumar R
Having its registered office at
Ground Floor, Phoenix-Magnifica, Vijinapura
Mahadevapura Ward, Old Madras Road
Dooravaninagar, Bangalore 560 016 .. Applicant
Vs.
1.Tamil Nadu e-Governance Agency
Rep. by its Chief Executive Officer
Having its registered office at No.807
PT. Lee Chengalvarayan Naicker Maligai
Anna Salai, Chennai 600 002
2.The Tamil Nadu Skill Development Corporation
Rep. by its Managing Director
8th Floor, CMRL Building, METROS
No.327, Anna Salai, Nandanam
Chennai 600 035 .. Respondents
Application filed under Order XIV Rule 8 of the Original Side Rules read
with Section 29-A(4) of the Arbitration and Conciliation Act, 1996 to extend the
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A.No.4646 of 2025
mandate of the sole Arbitrator, Mr.Keerthikiran Murali, Advocate, Chennai, for a
further period of one (1) year from the date of the present order for the completion
of the arbitration proceedings between the applicant and the respondents.
For applicant : Mr.Anidh Gopi M
For R1 : Mr.T.Arunkumar
For R2 : Mr.C.Sathish
ORDER
This application has been field under Section 29-A of the Arbitration and Conciliation Act, 1996, for the extension of mandate.
2. Heard both sides and perused the materials available on record.
3. In the instant case, even when the reference order was passed, a direction was given to complete the proceedings within a period of six months. This period came to an end on 13.08.2025. The case is now at the stage of filing of reply to the counter claim made by the respondents.
4. Taking into consideration the facts and circumstances of the case, this 2/4 ( Uploaded on: 23/09/2025 03:00:30 pm ) A.No.4646 of 2025 Court is inclined to extend the mandate and accordingly, the mandate is extended for a period of twelve months from today.
This application is disposed of in the above terms.
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