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Judgment
15 paragraphs · 237 wordsC. Hari Shankar, J
IAs 7036-7037/2020 in O.M.P.(MISC.)(COMM.) 176/2020
Exemptions allowed, subject to all just exceptions.
The applications stand disposed of.
IA 7038/2020 in O.M.P.(MISC.)(COMM.) 176/2020
Subject to deficient court fees being paid within 24 hours of resumption of normal court work, exemption, as sought, is granted for the present.
The application is disposed of.
O.M.P.(MISC.)(COMM.) 176/2020
This is a petition under Section 29(A)(4) & (5) of the Arbitration and Conciliation Act, 1996, for extension of time available with the learned sole arbitrator, to conclude the proceedings and render the award, in the arbitration relating to the disputes between the petitioner and the respondent.
It is reported that the time available with the learned sole arbitrator has expired on 19th June, 2020.
Ms. Firdouse Qutb Wani, learned ASC appearing for the respondent, has no objection to the extension of time, though she submits that delay in the arbitral proceedings is attributable to the petitioner.
Needless to say, learned counsel for the petitioner opposes this statement.
In any event, the present petition being limited to grant of extension of time, I do not deem it necessary to enter into the said controversy.
Accordingly, the time available with the learned sole arbitrator, to conclude the proceedings and render the award, is extended by a period of nine months from today.
The petition is allowed to the aforesaid extent.