Madras High Court
Sas Hydel Projects Private Limited vs B Fouress Private Limited on 9 June, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
Application No. 2541 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.06.2025
CORAM
THE HONOURABLE Mr. JUSTICE ABDUL QUDDHOSE
Application No. 2541 of 2025
SAS Hydel Projects Private Limited
Represented by its Authorized Representative
New No.25, Old NO.10, Sir Madhavan Nair Road
Mahalingapuram, Nungambakkam, Chennai-600034. … Applicant
Vs.
B Fouress Private Limited
Having its registered office at
Plot No.7, KIADB Industrial Area
Hoskote, 562114, Bengaluru. … Respondent
PRAYER: Application filed under Order XIV Rule 8 Original Side
Rules read with Section 29(A)(5) of the Arbitration and Conciliation Act,
1996, praying to extend the time for passing the arbitral award in the
subject arbitration proceedings, by a further period of 2 months.
For Applicant : Mr.Vinod Kumar
For Respondent : Ms.Apoorva
Page 1 of 2
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Application No. 2541 of 2025
ABDUL QUDDHOSE, J.
Maya
ORDER
This application has been filed under Section 29-A of the Arbitration and Conciliation Act, 1996 seeking extension of time for the Arbitrator to pass an arbitral award by another period of two months.
2. Ms.Apoorva, learned counsel appearing for the respondent through video conferencing states no objection for allowing this application.
3. This Court is also satisfied with the reasons contained in the affidavit filed in support of this application filed as sufficient cause has been shown for seeking extension. Accordingly, this application is allowed as prayed for by granting extension of time for the arbitrator to pronounce an award by another period of two months from 23.05.2025.
09.06.2025 Maya Application No. 2541 of 2025 Page 2 of 2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/06/2025 04:52:21 pm )