MICROMAX INFORMATICS LIMITED Vs. SHIVI ENTERPRISES

JUDGEMENT

(1.) Allowed, subject to all just exceptions. Applications are disposed of. O.M.P.(MISC.)(COMM.) 504/2019 1. Issue notice.

(2.) Learned counsel for the respondent enters appearance on advance copy and accepts notice.

(3.) Present petition has been filed under Section 29A(4) of the Arbitration and Conciliation Act, 1996 ('Act') seeking extension of time for completion of the arbitral proceedings and passing of the Award.