ASHIS KUMAR CHAKRABORTY,J. - (1.) This is an application under Section 29A of the Arbitration and Conciliation Act, 1996, as amended by Act 3 of 2016 (in short "the Act of 1996") for extension of time for publication of the award by the learned arbitrator.
(2.) It appears that the claim of the petitioner, the claimant in the arbitral proceeding, is for an arbitral award for specific performance of an agreement dated May 25, 2010 (hereinafter referred to as "the said agreement").
(3.) The respondent No.1 had filed an application, before the learned arbitrator, for impounding the said agreement on the ground that the same was not duly stamped as required under the Indian Stamp Act, 1889. The learned arbitrator allowed the said application of the present respondent No.1 and impounded the said agreement. Thereafter, the petitioner had to pay the requisite stamp on the said agreement. For all these reasons, the learned arbitrator was unable to conclude the arbitral proceeding within a period of one year. Therefore, the petitioner has filed the present application.;