DIMECO Formerly Known As Dimeco Alipresse Through Indian Agent Kriti Inter Trade vs Central Organisation For Modernization Of Workshops Through Controller Of Stores & Anr.

Exemption allowed subject to all just exceptions.

Application stands disposed of.

This is a petition under Section 29A(5) of the Arbitration and Conciliation Act, 1996^{11.“the 1996 Act”, hereinafter} for extension of the mandate of the arbitrator in seisin of the disputes between the parties.

It is stated that the mandate of the learned arbitrator had expired on 31 August 2024.

The learned Counsel for the respondents has no objection.

Accordingly, the mandate of the learned arbitrator stands extended by six months from 31 August 2024.

The petition stands allowed in the aforesaid terms.