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Judgment
8 paragraphs · 93 words
I.A. No.32512/2024 (Exemption)
1.
Allowed subject to all just exceptions.
2.
Application stands disposed of.
O.M.P.(MISC.)(COMM.) 499/2024
3.
This is a joint petition under Section 29A(4) of the Arbitration and Conciliation Act, 1996 for extension of the mandate of the Arbitral Tribunal, to complete the arbitral proceedings between the parties.
4.
The mandate of the Arbitral Tribunal is stated to have expired on 31 May 2024.
5.
As jointly requested, the mandate of the Arbitral Tribunal stand extended by six months from today.
6.
The petition stands disposed of, in the aforesaid terms.