Bombay High Court
Cobra Instalaciones Y Servicios, S.A vs Maharashtra State Electricity ... on 14 January, 2019
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
5.carbpl.29.2019.doc
dik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM.ARBITRATION PETITION (L) NO. 29 OF 2019
Cobra Instalaciones Y Servicios, S.A. ...Petitioner
vs
Maharashtra State Electricity Distribution Co. Ltd. ...Respondent.
.....
Mr Arjun Sreenivas, Aditya Mehta, Vineet Bhansali I/b Cyril
Amarchand Mangaldas for the Petitioner.
Mr Rahul Sinha I/b DSK Legal for the Respondent.
.....
CORAM : B.P.COLABAWALLA, J.
JANUARY 14, 2019.
P.C. :
This Arbitration Petition has been filed under Section 29A of the Arbitration and Conciliation Act, 1996 seeking an extension of time for the period of six months to complete the arbitration proceedings and pass a final award. Learned advocate appearing on behalf of the Respondent fairly states that he has no objection if the time is so extended.
2 In these circumstances, the time to complete the arbitration proceedings and pass a final award is extended by a period of six months from 21st February, 2019. The Arbitration Petition is disposed of in the aforesaid terms. No order as to costs.
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