Supreme Court - Daily Orders
Cobra Instalaciones Y Servicios S.A. vs Maharashtra State Electricity ... on 8 November, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
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ITEM NO.3 Court 6 (Video Conferencing) SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1920/2019 in ARBIT.CASE(C) No.
38/2016
COBRA INSTALACIONES Y SERVICIOS S.A. Petitioner(s)
VERSUS
MAHARASHTRA STATE ELECTRICITY DISTRIBUTION
COMPANY LIMITED Respondent(s)
(FOR ADMISSION and IA No.119969/2019-EXTENSION OF TIME
IA No. 119969/2019 - EXTENSION OF TIME)
WITH
MA 1921/2019 in ARBIT.CASE(C) No. 40/2016 (XVI-A)
(FOR ADMISSION and IA No.119977/2019-EXTENSION OF TIME)
MA 1922/2019 in ARBIT.CASE(C) No. 41/2016 (XVI-A)
(FOR ADMISSION and IA No.119980/2019-EXTENSION OF TIME)
MA 1923/2019 in ARBIT.CASE(C) No. 42/2016 (XVI-A)
(FOR ADMISSION and IA No.119993/2019-EXTENSION OF TIME)
MA 1924/2019 in ARBIT.CASE(C) No. 43/2016 (XVI-A)
(FOR ADMISSION and IA No.120005/2019-EXTENSION OF TIME)
Date : 08-11-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Sumit Rai, Adv.
Ms. Manjula Baxla, Adv.
Mr. Vineet Bhansali, Adv.
For M/S. Cyril Amarchand Mangaldas Aor, AOR
For Respondent(s) Mr. Anup Jain, Adv.
Mr. Udit Gupta, Adv.
Signature Not Verified
Mr. Chandra Prakash, AOR
Digitally signed by
Charanjeet kaur
Date: 2021.11.08
16:45:12 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
We are informed that the award has since been published and some corrections sought for have also been made. The only direction thus now sought for is that to formally extend time period for making the award till the award was so made to obviate the chance of any such issue being raised. We allow the prayer and order accordingly. The applications stand disposed of. MAs. Also stand disposed of.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)