Bombay High Court
Shriram Epc Ltd vs Centrum Capital Ltd on 24 February, 2021
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
Dhanappa (03)CARBP81.21.doc
I. Koshti
Digitally signed by IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Dhanappa I. Koshti
Date: 2021.02.25
ORDINARY ORIGINAL CIVIL JURISDICTION
11:50:51 +0530 IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO. 81 OF 2021
Shriram EPC Limited ... Petitioner
Vs
Centrum Capital Limited ... Respondent
Mr. Rajalakshmy Mohandas with Ms. Pooja Shinde i/b
Rajalakshmy Associates for the Petitioner.
Mr. Saahil Memon i/b Link Legal India Law Services for the
Respondent.
CORAM : B.P. COLABAWALLA, J.
WEDNESDAY, 24TH FEBRUARY, 2021 P.C. :
1 The present petition is fled under section 29-A of the Arbitration & Conciliation Act, 1996, seeking an extension of time to complete the arbitral proceedings and pass an Award. 2 The learned advocate appearing on behalf of the respondent has fairly stated that the respondent has no objection if the time is so extended.
SR Pasha, Sr PS Page 1 of 2
(03)CARBP81.21.doc 3 In these circumstances, the time to complete the arbitral proceedings and pass an Award is extended for a period of six months' from today.
4 The Arbitration Petition is, accordingly, disposed of. There shall be no order as to costs. 5 This order shall be digitally signed by the Private Secretary/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.
SR Pasha, Sr PS Page 2 of 2