Bombay High Court
Union Of India,Thr. Military Engineer ... vs M/S.Omaxe Infra. And ... on 2 February, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION (ST) NO. 2280 OF 2020
Union of India ` ... Petitioner
vs.
M/s. Omaxe Infrastructure and ... Respondents
Construction Ltd.
Mr. Niranjan Shimpi for the Petitioner.
None for the Respondent.
CORAM : A. K. MENON, J.
DATED : 2nd FEBRUARY , 2021.
P.C. :
1. The respondent is said to be represented by a Resolution Professional. It appears that time for completing the arbitration proceedings have expired. Extension of time was therefore sought .
However owing to intervening lock down no progress could be made. This petition seeks an order extending time to complete Arbitral proceedings before the Sole Arbitrator.
2. The record indicates that notice was issued to the respondent on Rajeshwari 16th March, 2020 returnable on 2 nd April, 2020. Affidavit of service is R. Pillai Digitally signed by Rajeshwari R. Pillai on record. After this matter was circulated the respondent was once Date: 2021.02.03 15:36:33 +0530 1/2 36-ARPST-2280-2020.doc rrpillai again intimated by email. Learned counsel for the applicant Mr. Shimpi further states that he has telephonically informed the Resolution Professional of the fact that the matter is listed today. Respondent is absent on call. In view of the same I pass the following order :
(i) Time to complete Arbitral proceedings is extended upto 31st December, 2021.
(ii) Petition is disposed in above terms.
(A. K. MENON, J.) 2/2 36-ARPST-2280-2020.doc rrpillai