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Judgment
The present petition has been filed under Section 29A(4) read with Section 29A(5) of the Arbitration and Conciliation Act, 19961 seeking extension of the mandate of the learned Sole Arbitrator by a further period of three months and regularisation of the period from 02.07.2026 until the date of this order.
The pleadings in the arbitration stood completed on 02.07.2025. final arguments were concluded on 27.03.2026, and both parties thereafter filed their written submissions. The matter is stated to be reserved for pronouncement of the award.
Service is sufficient in this matter. None appears on behalf of the Respondents, nor have any objections been filed on their behalf.
Having regard to the stage of the arbitral proceedings, the fact that the matter is stated to be reserved for pronouncement of the award, and the limited extension sought, this Court is satisfied that sufficient cause has been made out for extending the mandate of the learned Sole Arbitrator.
Accordingly, the petition is allowed. The mandate of the learned Sole Arbitrator is extended by a further period of three months from the date of this order.
The period from 02.07.2026 until the date of this order also stands regularised.
The petition is disposed of in the aforesaid terms. Pending application(s), if any, also stand disposed of.
Footnotes
- 1.“Act” hereinafter