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Earthtech Enterprises Ltd. vs National Agricultural ... on 12 May, 2008
Mohan Aluminium Orchards Pvt. ... vs M.P.E.B. And Ors. on 1 October, 2002
M/S. Texfield Engineers vs Texteema Engineering Industries on 18 March, 2010
M/S Shamon Engineering ... vs -V E R S U S- on 6 July, 2009
Union Of India vs Supriya Kumar Saha on 19 September, 2011
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Section 16(4) in The Arbitration And Conciliation Act, 1996
(4) The arbitral tribunal may, in either of the cases referred it, in sub- section (2) or sub- section (3), admit a later plea if it considers the delay justified.