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Bombay High Court

Balmer Lawrie And Co. Ltd vs Shilpi Engineering Pvt. Ltd on 3 June, 2019

Author: R. G. Ketkar

Bench: Rajesh G. Ketkar

                                      1                                          1.carbp.1131-18

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL CIVIL JURISDICTION
                   IN ITS COMMERCIAL DIVISION

      COMMERCIAL ARBITRATION PETITION NO.1131 OF 2018

                          WITH
            NOTICE OF MOTION NO.2275 OF 2018
                           IN
      COMMERCIAL ARBITRATION PETITION NO.1131 OF 2018
                    [Balmer Lawrie & Co. Ltd Vs. Shilpi Engineering Pvt. Ltd.]

Office Notes, Office          Court's or Judge's orders.
Memoranda of Coram,
appearances, Court's
orders or directions
and Registrar's orders
                                Mr. Shyam Kapadia i/b. Ms. Sonu Tandon,
                                Advocate for Petitioner.
                                Mr. Darshit Jain a/w. Ms. Amrita Kingaonkar
                                i/b. India Law LLP for the Respondent.

                                CORAM : R. G. KETKAR, J.

DATE : 03/06/2019 P.C.:

1. Heard Mr.Shyam Kapadia, learned Counsel for the petitioner and Mr.Darshit Jain, learned Counsel for the respondent.
2. Mr. Kapadia submits that in pursuance of the order dated 28.3.2019 passed by this Court in Notice of Motion No.2275/2018, the learned Arbitrator has furnished findings on 28.5.2019 by email. He, therefore, seeks leave to amend the Commercial Arbitration Petition. Mr.Jain has no objection.
3. Mr. Kapadia seeks three weeks' time to amend the Commercial Arbitration Petition and assures that during this period he will serve the amended slip on the other side.

Mr.Jain submits that he may be given two weeks time to respond the amended petition.

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2 1.carbp.1131-18

4. In view thereof, list Notice of Motion No.2275/2018 on 08.07.2019. In the meantime, the petitioner shall carry out amendment in the Commercial Arbitration Petition within three weeks from today and shall serve amended slip on the other side during this period. The respondent shall file response to the amended petition within two weeks from service of the amended slip and serve copy of the response on the other side during this period.

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