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Judgment
6 paragraphs · 99 wordsC. Hari Shankar, J
This is a petition filed under sub-sections 4 and 5 of Section 29-A of the Arbitration and Conciliation Act, 1996, for extension of the time available
with the Sole Arbitrator, to conclude the arbitral proceedings and render the award, by a period of one year commencing from 10th October, 2020.
Learned counsel for the respondent has no objection.
Accordingly, the petition is allowed. The time available with the learned Sole Arbitrator, to conclude the proceedings and render the award, stands
extended by a period of one year commencing from 10th October, 2020.