AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 106 words
1.
This is a joint 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 15 June 2024.
3.
Learned Counsel for the respondent has no objection to the extension of the mandate.
4.
Accordingly, the mandate of the learned Arbitrator shall stand extended till 31 March 2025. It will be treated as continuing from 15 June 2024.
5.
The petition stands disposed of in the aforesaid terms.
Footnotes
- 1.“the 1996 Act”, hereinafter