M/S. Travancore Titanium Products Ltd vs M/S.Va Tech Wabag Ltd
2024 Latest Caselaw 12739 Ker

Kerala High Court

M/S. Travancore Titanium Products Ltd vs M/S.Va Tech Wabag Ltd on 21 May, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR. JUSTICE G. GIRISH

   TUESDAY, THE 21ST DAY OF MAY 2024/31ST VAISAKHA, 1946

                     OP(ATE) NO.15 OF 2024

PETITIONER/CLAIMANT:


            M/S. TRAVANCORE TITANIUM PRODUCTS LTD.
            THROUGH ITS MANAGING DIRECTOR, POST BOX NO.1,
            KOCHUVELI, THIRUVANANTHAPURAM, PIN - 695 021

            BY ADVS.
            LATHA ANAND
            M.N.RADHAKRISHNA MENON
            K.R.PRAMOTH KUMAR
            S.VISHNU (ARIKKATTIL)
            SIDHARTH P.S.



RESPONDENT/RESPONDENT:


            M/S.VA TECH WABAG LTD.
            THROUGH MR.S.VARADARAJAN, DIRECTOR AND CHIEF
            GROWTH OFFICER, WABAG HOUSE, NO.17, 200 FEET ROAD
            RADIAL ROAD, S.KOLATHUR, CHENNAI, PIN - 600 117

            BY ADVS.
            SRI S GANESH

    THIS OP(ARBITRATION TIME EXTENSION) HAVING COME UP FOR
ADMISSION    ON   21.05.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                       2
OP(ATE) No.15 of 2024


                             G. GIRISH, J.
                    --------------------------------------
                         OP(ATE) No.15 of 2024
               ------------------------------------------------
                  Dated this the 21st day of May, 2024

                               JUDGMENT

The petitioner/claimant has filed this petition under Section

29A of the Arbitration and Conciliation Act, 1996 seeking an

extension of time for a further period of four months from

26.05.2024 for the completion of the Arbitration proceedings and

for passing the Award.

2. The pleadings of the parties were completed on

07.07.2022. On 26.05.2022, on the basis of the consensus

between the parties, the period of Arbitration was extended by

six months. Upon expiry of the above period of six months on

26.11.2023, it was further extended as per order of this Court

for a period of six months. The above period so extended by the

order of this Court would expire on 26.05.2024.

3. Now that it is submitted by the learned counsel

representing both sides that the learned Arbitrator requires at

least four months' time for the completion of the procedures and

for passing the Award.

4. Having regard to the submissions of the learned

counsel representing both sides in the above regard, as well as

the facts and circumstances of the case, I am of the view that

the extension of period of Arbitration for a further span of four

months is required to meet the ends of justice.

In the result, the petition stands allowed. The period for

completion of the Arbitration proceedings in this case is extended

by a further period of four months from 26.05.2024.

Sd/-

G. GIRISH, JUDGE

ded