Bombay High Court
Deepak Nitrite Limited vs Sara Chemicals And Consultants on 24 June, 2024
2024:BHC-OS:9187
Digitally
signed by
MULEY
MULEY SHUBHAM
SHUBHAM PRAVINRAO
PRAVINRAO Date: 1 46-CARBPL-18488-2024.doc
2024.06.25
21:02:05
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION (L) NO. 18488 OF 2024
Deepak Nitrite Limited ...Petitioner
Versus
Sara Chemicals and Consultants ...Respondent
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Ms. Sayali Phansikab i/by Mandlik & Partners for Petitioner.
Mr. Karthik Somasundram a/w Bodhisattwa Majumder i/by Spice Route Legal for
Respondent.
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CORAM : ARIF S. DOCTOR, J.
DATE : 24th JUNE, 2024
P.C.:-
1. This is a Petition filed under Section 29A of the Arbitration and Conciliation Act, 1996 for extension of time for passing of the Arbitral Award.
2. I am informed that final arguments have been completed and the Tribunal has invited written submissions from both sides. Hence, clearly substantial progress has been made in the Arbitration proceedings.
3. In view thereof, I deem it fit and in the interest of justice to allow the present Petition in terms of prayer clause (a) which reads as under:
Shubham 1/2 ::: Uploaded on - 25/06/2024 ::: Downloaded on - 26/06/2024 02:09:43 :::2 46-CARBPL-18488-2024.doc "a. this Hon'ble Court may be pleased to allow the present Petition and be further pleased to extend the mandate of the Learned Sole Arbitrator and the period to conclude the arbitration proceedings between the Petitioner and the Respondent arising under the agreement dated 8 December 2017, read with the addendum dated 29 October 2018 and addendum dated 26 December 2018 for a period of 6 (Six) months, commencing from 1 July 2024;"
4. Petition is accordingly disposed of.
(ARIF S. DOCTOR, J.) Shubham 2/2 ::: Uploaded on - 25/06/2024 ::: Downloaded on - 26/06/2024 02:09:43 :::