Bombay High Court
Tarun Pranlal Bajaria vs Akurli Golden Palace ... on 21 January, 2020
Author: G. S. Patel
Bench: G.S. Patel
27-CARBP87-20.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION PETITION NO. 87 OF 2020
Tarun Pranlal Bajaria ...Petitioner
Versus
Akurli Golden Palace Co-op Hsg Soc Ltd & Ors ...Respondents
Mr OS Kamwal, i/b JV Parmar, for the Respondent No. 1.
Ms Sandhya Nanavare, for Respondents Nos. 2 to 8.
CORAM: G.S. PATEL, J.
DATED: 21st January 2020 PC:-
1. The petition is under Section 29-A of the Arbitration and Conciliation Act 1996. Disputes arose between the parties. By an order dated 24th March 2017 of this court, Mr PD Vishwarao, Retd., District and Sessions Judge was appointed as the sole arbitrator by mutual consent of the parties. The learned Arbitrator entered upon the reference to his arbitration shortly thereafter.
2. Before the arbitrator, the matter proceeded. After the original arbitral mandate ended, the parties agreed to an initial extension of six months. This Court then granted a further extension for a period Page 1 of 2 21st January 2020 ::: Uploaded on - 24/01/2020 ::: Downloaded on - 10/06/2020 16:55:15 ::: 27-CARBP87-20.DOC of one year, by an order dated 20th December 2018, which ended on 20th December 2019.
3. The arbitral proceedings have reached the stage of cross- examination of the Respondent's witnesses.
4. Having regard to these circumstances, I am extending the arbitral mandate till 30th August 2020 to complete the arbitral proceedings.
5. The petition is disposed of accordingly.
(G. S. PATEL, J) Page 2 of 2 21st January 2020 ::: Uploaded on - 24/01/2020 ::: Downloaded on - 10/06/2020 16:55:15 :::