Bombay High Court
Shriram Epc Ltd vs Centrum Capital Limited on 13 February, 2020
Author: G. S. Patel
Bench: G.S. Patel
930-CARBP224-20-I.DOC
Adit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION PETITION NO. 224 OF 2020
Shriram EPC Ltd ...Petitioner
Versus
Centrum Capital Ltd ...Respondent
Ms Rajalakshmy Mohandas, with Ms Athira Rajeevan, i/b
Rajalakshmy Associates, for the Petitioner.
Ms Ankita Singhania, with Mr Sidhartha Srivastva, i/b Link Legal
India Law Services, for the Respondent.
CORAM: G.S. PATEL, J.
DATED: 13th February 2020 PC:-
1. The petition is under Section 29-A of the Arbitration and Conciliation Act 1996. Disputes arose between the parties under an Agreement for Restructuring of debts dated 20th February 2014. By an order dated 26th July 2018, an advocate of this Court was appointed as the sole arbitrator. The arbitrator entered upon the reference to his arbitration shortly thereafter, and the matter proceeded before him.
Page 1 of 213th February 2020 ::: Uploaded on - 17/02/2020 ::: Downloaded on - 09/06/2020 07:33:34 ::: 930-CARBP224-20-I.DOC
2. The original arbitral mandate was extended for six months by mutual consent. The extended arbitral mandate ended on 30th January 2020. The arbitral proceedings have reached the stage of cross examination.
3. Having regard to these circumstances, I am extending the arbitral mandate from 30th January 2020 until 31st December 2020 to complete the arbitral proceedings.
4. The petition is disposed of accordingly.
(G. S. PATEL, J) Page 2 of 2 13th February 2020 ::: Uploaded on - 17/02/2020 ::: Downloaded on - 09/06/2020 07:33:34 :::