Section 12 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
12. Competing Request.
If the Requested State receives requests from the other Contracting State and from any other State or States for the extradition of the same person either for the same offence or for a different offence, the executive authority of the Requested State shall determine to which State it will surrender the person. In making the decision, the Requested State shall consider all relevant factors, including, but not limited to:(a)whether the requests were made pursuant to a treaty;(b)the place where the offence(s) was committed;(c)the respective interests of the Requesting States;(d)the gravity of the offences;(e)the nationality of the victim(s);(f)the possibility of further extradition between the Requesting States; and(g)the chronological order in which the requests were received from the Requesting States.Article-13
