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Judgment
6 paragraphs · 89 words
1.
This is a joint petition under Section 29A(4) and (5) of the Arbitration and Conciliation Act, 19961 for extension of the mandate of the arbitrator in seisin of the disputes between the parties.
2.
It is stated that the mandate of the learned arbitrator had expired on 1 March 2024.
3.
The learned Counsel for the respondent has no objection.
4.
Accordingly, the mandate of the learned arbitrator stands extended by six weeks from today.
5.
The petition stands allowed in the aforesaid terms.
Footnotes
- 1.“the 1996 Act”, hereinafter