MINTELLECTUALS LLP Vs. LAVA INTERNATIONAL

JUDGEMENT

(1.) Hearing has been conducted through video conferencing.

(2.) Present petition has been filed under Section 29A(5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') seeking extension of time for passing of the Award.

(3.) The present Arbitration Proceedings between the parties arose out of a Research and Collaboration Agreement dated 01.07.2017 which contains an Arbitration Clause.