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Judgment
I.A. No.32578/2024 (Exemption)
Allowed subject to all just exceptions.
Application stands disposed of.
I.A. No.32579/2024 (delay of 22 days in refiling)
This is an application seeking condonation of delay of 22 days in refiling the petition.
For the reasons stated in the application, the delay is condoned and the application is allowed.
This is a petition under Section 29A of the Arbitration and Conciliation Act, 1996 for extension of the mandate of the Arbitral Tribunal, which is in seisin of the disputes between the parties. The mandate of the learned Tribunal is stated to have expired on 6 March 2024.
Learned counsel for the respondent has no objection.
Accordingly, the mandate of the Arbitral Tribunal shall stand extended by nine months with effect from today.
The petition stands disposed of, in the aforesaid terms.