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Judgment
The Court : In this application, the petitioner has prayed for an order from this Court extending the time for publication of the award by the Arbitrator
under Section 29(4) of the Arbitration and Conciliation Act, 1996. However, the petitioner has not disclosed any of the minutes the arbitral proceeding.
Accordingly, this Court is unable to pass the order, as prayed for.
At this juncture, Mr. Poddar, learned Advocate for the petitioner, pray for leave of this Court to file a fresh application.
Accordingly, leave is granted to the petitioner to withdraw this application with liberty to file afresh seeking similar releifs. Needless to mention, the
petitioner will be entitled to file such application provided, the respondent does not agree to the extension of time for publication of the award by the
Arbitrator. There shall, however, be no order as to costs.