Rajan Roy, J. - (1.) Heard learned counsel for the parties.
(2.) This is an application under Section 29-A(4) and (5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as ''the Act, 1996') for extension of the period prescribed under Sub-section 1 of Section 29-A for completing the arbitral proceedings by the Arbitral Tribunal.
(3.) In the instant case an Arbitrator was appointed by the Housing Commissioner of the Housing Board, U.P. and not by this Court under Section 11 of the Act, 1996. The proceedings could not be concluded within the time limit specified for rendering the arbitral award under Section 29-A but the parties by their consent extended the period for six months as has been recorded in the proceedings before the Arbitral Tribunal dated 13.01.2018, however, the proceedings could not be concluded even during this extended period of six months, therefore, this application has been filed.;