Section 7 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
7. Postponement of Surrender.
When the person sought is being proceeded against or is serving a sentence in the Requested State for an offence other than that for which extradition is requested, the Requested State may surrender the person sought or postpone surrender until the conclusion of the proceedings or the service of any sentence that may have been imposed.Article-8
