AJAY GUPTA Vs. ASHOK GUPTA

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) Applications are disposed of. O.M.P.(MISC.)(COMM.) 717/2024

(3.) This is a petition under Sec. 29A(4) and 29A(5) of the Arbitration and Conciliation Act, 1996 'the 1996 Act", hereinafter for extension of the mandate of the arbitrator in seisin of the disputes between the parties.