Calcutta High Court
Techno Electric And Engineering ... vs Bengal Energy Limited on 18 November, 2024
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD -20
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
(Commercial Division)
AP-COM/931/2024
TECHNO ELECTRIC AND ENGINEERING COMPANY LIMITED
VS
BENGAL ENERGY LIMITED
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 18th November, 2024
Appearance:
Mr. Jishnu Saha, Sr. Adv.
Mr. Ishan Saha, Adv.
Ms. Sabarni Mukherjee, Adv.
Ms. Neha Sinha, Adv.
Mr. Orijit Chatterjee, Adv.
...for petitioner.
Mr. Aasish Choudhury, Adv.,
Ms. Uma Bagree, Adv.
...for respondent.
The Court:- This is an application under section 29A of the Arbitration and Conciliation Act, 1996. The petitioner prays for extension of mandate of the learned arbitrator on account of termination of mandate. Mandate of the learned arbitrator has expired on November 15, 2024. The witness action is going on.
Considering the advance stage of the proceeding, this court is of the view that the mandate of the learned arbitrator must be extended. Accordingly, the Court extends the time by a further period of one year from the date of communication of this order to the learned arbitrator, to enable the learned arbitrator to make and publish the award.
Affidavit of service filed in court today is taken on record.
(SHAMPA SARKAR, J.) pkd/gb