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Judgment
This petition has been filed, under Section 29A(6) of the Arbitration & Conciliation Act, 1996, for extension of the time available with the learned Sole Arbitrator, to conclude the arbitral proceedings between the parties, pending before him, and render award thereon, by a period of eight months.
Mr. Vikas Kumar, learned Counsel appearing for the respondent, has no objection.
Accordingly, the time available with the learned Sole O.M.P.(MISC.)(COMM) 170/2020 Page 1 of 2 Arbitrator, to conclude the arbitral proceedings and render award thereon, stands extended by a period of eight months from today i.e. 5th August, 2020.
The petition is allowed in the aforesaid terms.
I.A. 6537/2020, I.A. 6538/2020
In view of the disposal of the O.M.P., these applications are also stand disposed of.