DSC LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application stands disposed of. O.M.P.(MISC.)(COMM.) 414/2024

(3.) The present petition has been filed under Sec. 29-A of the Arbitration and Conciliation Act, 1996 seeking extension of the mandate of the arbitrator for a further period of three months for concluding the arbitration proceedings.