Bombay High Court
Kishan Freight Forwarder vs The Union Of India on 10 August, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.231 OF 2021
M/s.Kishan Freight Forwarder .. Petitioner
Vs.
The Union of India .. Respondent
Mr. Mutahhar Khan i/b. Rajesh Gupta for the petitioner.
Ms. Nikita Banatwala i/b. Chetan Agrawal for the respondent.
CORAM : A. K. MENON, J.
DATED : 10TH AUGUST, 2021 P.C. :
1. This is a petition under Section 29A of the Arbitration and Conciliation Act, 1996. Both learned counsel state that the arbitration proceedings are at advanced stage, final hearing has concluded and only an award is remaining to be passed.
2. In view thereof, I pass the following order;
(i) Time to complete the arbitration proceeding and make the award is extended by three months from today.
(ii) Petition is disposed in the above terms.
(A. K. MENON, J.) Digitally signed by SANDHYA SANDHYA BHAGU WADHWA 1/1 BHAGU
9.arbp-231-21.doc WADHWA Date:
2021.08.11 10:57:41 +0530 wadhwa