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Judgment
10 paragraphs · 134 wordsC .Hari Shankar, J
IA 9043/2020
Allowed, subject to all just exceptions.
The application is disposed of.
O.M.P.(MISC) (COMM.) 219/2020
This is a petition under Section 29A(4) and (6) of the Arbitration and Conciliation Act, 1996, for extension of the time available with the learned Arbitral Tribunal, to conclude the proceedings and render its award.
Mr. Salman Q. Khan, Dy. Manager (Legal) of the respondent is present in the meeting and he does not oppose the request.
I am informed that the time available with the learned Arbitral Tribunal expired on 31st August, 2020.
Accordingly, the time within which the learned Arbitral Tribunal would conclude the proceedings and render the award thereon stands extended by six months from today.
The petition stands allowed and disposed of accordingly.