M/S. Mulamoottil Constructions vs Union Of India
2023 Latest Caselaw 3633 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                          OP(ATE) NO. 10 OF 2023
            IN THE MATTER OF ARBITRATION AND CONCILIATION ACT, 1996

                                       AND

IN THE MATTER OF ARBITRATION RELATING TO THE WORKS OF GAUGE CONVERSION WORKS

BETWEEN   QUILON-TENKASI-TIRUNEVELI-TIRUCHENDUR   AND   TENKASI-VIRUDHUNAGAR-

SENGOTTAI-PUNALUR SECTION- PROPOSED STRENGTHENING OF MAJOR BRIDGE NOS.1992,

2012, 2035 & 2037 WITH CLEAR SPANS OF 5 X 9.14M ARCH, 3 X 9 14M ARCH, 4 X 9

14M ARCH AND 13 X 9 14M ARCH BY JACKETING BETWEEN BHAGAVATHIPURAM AND

TENMALAI STATIONS INCLUDED IN AGREEMENT NO.32/CN/2013 DATED 8-4-2013


PETITIONER/APPLICANT:

             M/S. MULAMOOTTIL CONSTRUCTIONS, KUTTOOR P.O.,
             THIRUVALLA, PATHANAMTHITTA - 689 106, A REGISTERED
             PARTNERSHIP REPRESENTED BY ITS MANAGING PARTNER,
             SRI.JUBY M. MATHEW, MULAMOOTTIL HOUSE, KUTTOOR P.O.,
             THIRUVALLA, PATHANAMTHITTA DISTRICT - 689 106.

             BY ADV K.BABU THOMAS


RESPONDENTS/OPPOSITE PARTIES:

     1       UNION OF INDIA, REP. BY THE GENERAL MANAGER,
             SOUTHERN RAILWAY, HEAD QUARTERS, PARK TOWN,
             CHENNAI - 600 003.

     2       THE CHIEF ENGINEER,(CONSTRUCTION ), SOUTH,
             SOUTHERN RAILWAY, EGMORE, CHENNAI - 600 008.

             SRI.S.MANU-ASGI


     THIS     OP(ARBITRATION    TIME    EXTENSION)   HAVING   COME     UP   FOR
ADMISSION ON 29.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(ATE) NO. 10 OF 2023
                                -2-

                            JUDGMENT

This Original Petition, praying that the

time frame for completion of the arbitral

proceedings be extended by six months from

09.03.2023 is not opposed.

2. I notice that this application is not

derogatory to the provisions of Section 29A of

the Arbitration Conciliation Act, 1996, either.

In the afore circumstances, this Original

Petition is allowed and the time frame for the

learned Arbitrator to complete the arbitral

proceedings is extended until 09.09.2023.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv OP(ATE) NO. 10 OF 2023

APPENDIX OF OP(ATE) 10/2023

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF ORDER IN O.P.(A.T.E.) NO.1 OF 2022 DATED 2-11-2022

EXHIBIT P2 TRUE COPY OF MEDICAL CERTIFICATE AND DISCHARGE SUMMARY DATED 18-3-2023