Madras High Court
M/S.Alekton Engineering Industries ... vs M/S.Cochin Shipyard Ltd
A. No.1436 of 2025 M/s.Alekton Engineering Industries Pvt. Ltd. ... Applicant Vs. M/s.Cochin Shipyard Ltd. ... Respondent ABDUL QUDDHOSE.J., This application has been filed under Section 29 of the Arbitration and Conciliation Act, seeking extension of time for the arbitrator to pronounce the arbitral award by another period of one month.
2. Learned counsel appearing for the respondent has stated no objection for allowing this application.
3. This Court is also satisfied with the reasons stated in the affidavit filed in support of this application since sufficient cause has been shown.
Accordingly, this application is allowed as prayed for by extending the time for the arbitrator to pronounce the arbitral award by another period of one month from the date of receipt of a copy of this order.
20.03.2025 ab 1/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 01:32:44 pm ) 2/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 01:32:44 pm ) ABDUL QUDDHOSE.J., ab A. No.1436 of 2025 20.03.2025 3/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 01:32:44 pm )