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Judgment
10 paragraphs · 111 words
I.A. 39551/2024 (Exemption)
1.
Exemption allowed, subject to all just exceptions.
2.
The application stands disposed of.
O.M.P.(MISC.)(COMM.) 728/2024
3.
This is a petition under Section 29A(4) of the Arbitration and Conciliation Act 19961 for extension of the mandate of the learned Arbitrator, presently in seisin of the disputes between the parties.
4.
The mandate of the learned Arbitrator is due to expire on 23 September 2024.
5.
Learned Counsel for the respondent has no objection.
6.
Accordingly, the mandate of the learned Arbitrator shall stand extended by a period of six months from 23 September 2024.
7.
The petition stands disposed of in the aforesaid terms.
Footnotes
- 1.“the 1996 Act”, hereinafter