Section 32(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(2)The arbitral tribunal shall issue an order for the termination of the arbitral proceeding where,-(a)the claimant withdraws his claim, unless the respondent objects to the order and the arbitral tribunal recognises a legitimate interest on his part in obtaining a final settlement of the dispute; or(b)the parties agree on the termination of the proceedings; or(c)the arbitral tribunal finds that the continuation of the proceedings has for any other reason become unnecessary or impossible.
