SOM BHADRA TRAVELLER Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) By way of this petition filed under Sec. 9 of The Arbitration and Conciliation Act, 1996, the petitioner has prayed for the following relief:-

(2.) When the case was taken up for consideration on 22/7/2021, the following order was passed:-

(3.) Today, learned counsel for the respondent has produced a copy of communication dtd. 12/11/2021, which has been addressed to the petitioner by the Managing Director of the respondent- Corporation, in terms whereof, the agreement entered into between the parties, i.e., the petitioner and the respondents for providing four Volvo buses dtd. 17/7/2015, which was terminated on 4/7/2020 w.e.f. 21/3/2020 stands extended for a period of 118 days in terms of the said communication. In this view of the matter, no further order is required to be passed in the present petition and the same is closed, so also pending miscellaneous applications, if any. Copy of communication dtd. 12/11/2021 is ordered to be taken on record.