Jmc Projects (India) Limited vs Vadraj Cement Limited on 4 March, 2020

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Bombay High Court

Jmc Projects (India) Limited vs Vadraj Cement Limited on 4 March, 2020

Bench: G.S. Patel

                                                          9-ARBP209-20-I.DOC




 Atul


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
            ARBITRATION PETITION NO. 209 OF 2020


 JMC Projects (India) Limited                                     ...Petitioner
       Versus
 Vadraj Cement Limited                                          ...Respondent
 (Formerly known as ABG Cement
 Limited)


Ms Sindhu Ramchandani Kotian, for the Petitioner.
Mr Suhas Sawant, Official Liiuuiaator of the aes onaent.


                               CORAM:           G.S. PATEL, J.

                               DATED:           4th March 2020
 PC:-

1. The petition is under Section 29-A of the Arbitration and Conciliation Act 1996. Disputes arose between the parties under a civil contract dated 3rd August 2010 which were referred to a sole arbitrator. On 27th April 2018, this Court appointed a Sole Arbitrator to decide these disputes. She entered upon the reference to her arbitration shortly thereafter, and the matter proceeded before her.

2. The extended arbitral mandate ended on 26th October 2019. The arbitral proceedings have reached the stage of trial.

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3. Having regard to these circumstances, I am extending the arbitral mandate from 26th October 2019 until 31st March 2021 to complete the arbitral proceedings.

4. The petition is disposed of accordingly.

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