Bombay High Court
Patil Kurduwadi Barshi Tollways Pvt Ltd vs Secretary Roads Public Works ... on 3 July, 2024
2024:BHC-OS:9608
1 14-CARAPL-5006-2024.doc
Digitally
signed by
MULEY
MULEY SHUBHAM
SHUBHAM PRAVINRAO
PRAVINRAO Date:
2024.07.03
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
17:13:22
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION APPLICATION (L) NO. 5006 OF 2024
Patil Kurduwadi Barshi Tollways Pvt. Ltd. ...Petitioner
Vs.
Secretary (Roads), Public Works Dept. &I Ors. ...Respondents
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Mr. Shashank Shubham h/f Ashwin Sakolkar for the Petitioner.
Ms. Pooja Patil, AGP for State.
Mr. Santosh Molwane, Jr. Engineer, PWD No.2, Solapur is present.
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CORAM : ARIF S. DOCTOR, J.
DATE : 3rd JULY, 2024
P.C.:-
1. This is an Application filed under Section 29A of the Arbitration and Conciliation Act, 1996 for extension of the mandate of the Learned Arbitrator for a period of six months. There is no opposition to the present Application. I am informed by Learned Counsel for the parties that only the award remains to be pronounced in the arbitral proceedings. It is thus that parties seek an extension of time for a period of six months.
2. Having regard to the fact that in the arbitration proceedings all that remains is passing arbitral award, I deem it fit to allow the Application in terms of prayer clause (a) which reads as under:
Shubham 1/2 ::: Uploaded on - 03/07/2024 ::: Downloaded on - 05/07/2024 03:44:34 :::2 14-CARAPL-5006-2024.doc "a. That the mandate of the Ld. Arbitral Tribunal may be extended by a period of six months or more;"
3. It is made clear that time mentioned shall commence from the date on which a copy of this order is uploaded. This order was passed in the presence of the officer of Respondent No.4. Commercial Arbitration Application is accordingly disposed of.
(ARIF S. DOCTOR, J.) Shubham 2/2 ::: Uploaded on - 03/07/2024 ::: Downloaded on - 05/07/2024 03:44:34 :::