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Judgment
5 paragraphs · 92 words
1.
These petitions under Section 29A(5) of the Arbitration and Conciliation Act 1996 (the 1996 Act) are for extension of the mandate of the learned Arbitral Tribunal in seisin of the dispute between the parties.
2.
It is submitted that the mandate of the Arbitral Tribunal expired on 31 July 2024.
3.
Learned Counsel for the respondent has no objection for extension of the mandate of the learned Arbitral Tribunal.
4.
Accordingly, the mandate of the learned Arbitral Tribunal stands extended by one year from today.
5.
The petition stands allowed accordingly.