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Judgment
9 paragraphs · 117 wordsC. Hari Shankar, J
This is a petition under Section 29A(6) of the Arbitration & Conciliation Act, 1996, seeking extension of the time, available with the learned Arbitral
Tribunal, to conclude the arbitral proceedings and deliver award, by a period of three months.
Learned Counsel for the respondent has no objection.
Accordingly, the time available with the learned Arbitral Tribunal, to conclude the arbitral proceedings and deliver award thereon, stands extended
by a period of three months with effect from today i.e. 5th August, 2020.
The petition is allowed in the aforesaid terms.
I.A. 6549/2020, I.A. 6550/2020
In view of the disposal of the O.M.P., these applications are also stand disposed of.