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Judgment
12 paragraphs · 148 wordsDr. S. Muralidhar, CJ
I. A. No.1 of 2022
This matter is taken up by video conferencing mode.
This is a joint application filed by the parties seeking extension of time for completion of the arbitration proceedings.
For the reasons stated therein, the application is allowed. The time for completion of the arbitration proceedings is extended by four months from
today.
The I.A. is disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020, modified by Notice No.4798, dated 15th April, 2021, and Court’s Office Order circulated
vide Memo Nos. No.514 and 515 dated 7th January, 2022.
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