Madras High Court
M/S.Knr Constructions Ltd vs The Project Director on 6 June, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.06.2025
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
A.No.2494 of 2025
M/s.KNR Constructions Ltd. .. Applicant
vs
The Project Director .. Respondent
ORDER
This application has been filed under Section 29A of the Arbitration and Conciliation Act seeking extension of time for the Arbitral Tribunal to prounce an Arbitral Award till 30.06.2025.
2.Even though a prayer has been sought only for seeking extension upto 30.06.2025, the learned counsel for the applicant submits that one of the Arbitrators has now been appointed in a one Man Enquiry Commission by the State Government. Due to the same, the learned counsel for the petitioner seeks extension of time for the Arbitral Tribunal to pronounce the Arbitral Award upto 30.07.2025 instead of 30.06.2025.
1/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/06/2025 08:29:26 pm ) ABDUL QUDDHOSE,J.
vga
3.Mr.Ramanlal, learned Additional Advocate General, assisted by Mr.R.Siddharth, learned Additional Government Pleader appearing for the respondent, who accepts notice for the respondent, has stated no objection for granting extension upto 30.07.2025.
4.This Court is also satisfied with the reasons stated in the affidavit filed in support of this application since sufficient cause has been shown by the applicant for seeking extension of time.
5.Accordingly, this application is allowed as prayed for by granting extension of time for the Arbitral Tribunal to pass an Arbitral Award upto 30.07.2025 instead of 30.06.2025 as prayed for by the applicant.
06.06.2025 vga A.No.2494 of 2025 2/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/06/2025 08:29:26 pm )