AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 87 words
1.
This is a petition under Section 29A(4) of the Arbitration and Conciliation Act 1996 (the 1996 Act) for extension of the mandate of the learned Arbitral Tribunal in seisin of the dispute between the parties.
2.
The mandate of the learned arbitrator is stated to have expired on 22 July 2024.
3.
Learned Counsel for the respondent has no objection.
4.
Accordingly, the mandate of the learned Arbitral Tribunal stands extended by six months from today.
5.
The petition stands disposed of in the aforesaid terms.