Bombay High Court
Kishan Freight Forwarders vs The Union Of India on 6 November, 2020
Author: G.S. Patel
Bench: G.S. Patel
17-ARBPL-5620-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO. 5620 OF 2020
Kishan Freight Forwarders ...Petitioner
Versus
The Union of India ...Respondent
Mr Mutahhar Khan, i/b Rajesh Gupta, for the Petitioner.
CORAM: G.S. PATEL, J
(Through Video Conference)
DATED: 6th November 2020
PC:-
1. Heard through video conferencing
2. The Petition is under Section 29-A of the Arbitration & Conciliation Act, 1996 for an extension of the arbitral mandate.
3. Disputes arose in respect of an Agreement dated 9th March 2015. The Petitioner approached this Court in a Section 9 petition. Shephali On 22nd January 2018, this Court appointed a sole arbitrator. The Mormare Digitally signed by Shephali arbitration proceeded. When the original mandate ended, the parties Mormare Date: 2020.11.07 11:24:32 +0530 consented to a six-month extension. That period ended on 21st August 2019. On 28th August 2019, this Court made an order Page 1 of 2 6th November 2020 17-ARBPL-5620-2020.DOCX extended the mandate by six months. That period ended on 20th February 2020. The lockdown intervened. The learned Sole Arbitrator could not resume the hearings in August 2020 because the mandate had by then ended. Hence this petition.
4. The matter is at the stage of final hearing.
5. Having regard to these circumstances, I extend the time for completion of the arbitration until 31st March 2021.
6. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 6th November 2020