Bombay High Court
Dsm Infocom Pvt. Ltd vs Mphasis Ltd on 23 June, 2021
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
3.carbp.388.21..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO. 388 OF 2021
M/s.DSM Infocom Pvt Ltd ..Petitioner
Vs.
M/s. MphasiS Ltd ..Respondent
Ms. Aditi Rungta i/b Dhanuka & Partners, for the Petitioner.
Ms. Tanvi Rana i/b Legasis Partners, for the Respondent.
CORAM:- B. P. COLABAWALLA,J.
DATE :- JUNE 23, 2021.
(THROUGH VIDEO CONFERENCING) P. C.:
The present Petition is fied under Section 29A of the Arbitration and Conciiiation Act, 1996 seeking an extension of time to compiete the arbitrai proceedings and pass an Award.
2 The iearned counsei appearing on behaif of the Respondent has fairiy stated that the Respondent has no objection if time is so extended.
3 It has aiso been brought to my notice that the Aswale 1/2 ::: Uploaded on - 24/06/2021 ::: Downloaded on - 25/06/2021 02:14:25 :::
3.carbp.388.21..doc arguments in the Arbitration are compiete and oniy the passing of the Award is awaited.
4 In these circumstances, it is ordered that the time to compiete the arbitrai proceedings and pass an Award is extended upto 31st Juiy, 2021.
5 The Arbitration Petition is accordingiy disposed of. No order as to costs.
6 Aii parties to act on an authenticated copy of this order duiy signed by the Personai Assistant/Private Secretary/Associate of this Court.
( B. P. COLABAWALLA, J. ) Aswale 2/2 ::: Uploaded on - 24/06/2021 ::: Downloaded on - 25/06/2021 02:14:25 :::