IRCON INTERNATIONAL LIMITED Vs. HINDUSTAN CONSTRUCTION CO. LTD.

JUDGEMENT

(1.) IA No. 15212/2021 (exemption) : Allowed with direction to file typed/dim/original/certified copy of documents within six weeks of this order.

(2.) Application is disposed of. O.M.P.(MISC.)(COMM.) 170/2021

(3.) The present petition under Sec. 29 A (4) of the Arbitration and Conciliation Act, 1996 has been filed seeking extension of mandate of the arbitral tribunal adjudicating the disputes between the parties.