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Judgment
6 paragraphs · 99 words
1.
This is a petition under Section 29A (4) of the Arbitration and Conciliation Act 19961 for extension of the mandate of the learned Arbitrator, who was in seisin of the dispute between the parties.
2.
The mandate of the learned arbitrator is stated to have expired on 27 August 2024.
3.
Learned Counsel for the respondent has no objection.
4.
Accordingly, the mandate of the learned Arbitrator stands extended by one year from today. The mandate shall be treated as being continuing till date.
5.
The petition stands disposed of, in the aforesaid terms.
Footnotes
- 1.“the 1996 Act”, hereinafter