Bombay High Court
Skoda Auto Volkswagon India Pvt Ltd vs Zenica Cars India Pvt Ltd on 10 February, 2021
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
2.carbp.55.2021.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DhanappaORDINARY ORIGINAL CIVIL JURISDICTION
I. Koshti IN ITS COMMERCIAL DIVISION
Digitally signed by
Dhanappa I. Koshti
Date: 2021.02.10
14:11:17 +0530
COMM. ARBITRATION PETITION NO. 55 OF 2021
Skoda Auto Volkswagen India Pvt. Ltd. ... Petitioner
Vs
Zenica Cars India Pvt. Ltd. ... Respondent
Anindya Basarkod & Nihar Thakkar i/b Khaitan and Co. for the
Petitioner.
Mr. Gautam Ankhad and Hiral Thakkar for the Respondent.
CORAM : B. P. COLABAWALLA, J.
DATE : 10th FEBRUARY, 2021 P.C. :
1 This Arbitration Petition is fled under Section 29A of the Arbitration and Conciliation Act, 1996 seeking an extension of time to complete the arbitration proceedings and pass the award. 2 The learned counsel appearing on behalf of the respondent fairly stated that the respondent has no objection if the time is so extended.
3 In these circumstances, the time to complete the arbitration proceedings and pass the award is extended by a period Page 1 of 2
2.carbp.55.2021.odt of four months from today. The Arbitration Petition is disposed of accordingly. No order as to costs. 4 This order shall be digitally signed by the Private Secretory /Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order.
(B. P. COLABAWALLA, J. ) Page 2 of 2