Gujarat High Court
Laxmi Diamon Private Limited vs Rays Power Expers Private Ltd on 18 December, 2020
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/IAAP/123/2017 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR EXTENSION OF TIME) NO. 1 of 2020
In R/PETN. UNDER ARBITRATION ACT NO. 123 of 2017
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LAXMI DIAMON PRIVATE LIMITED Versus RAYS POWER EXPERS PRIVATE LTD ========================================================== Appearance:
THAKKAR AND PAHWA ADVOCATES for the PETITIONER(s) No. for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV Date : 18/12/2020 IA ORDER
1. Heard Ms. Sangita Pahwa, learned advocate for the petitioner and Ms. Surbhi Pandey, learned advocate for the respondent through video conferencing.
2. In this application, the prayer of the applicant is to suitably extend the time period u/S.29A of the Arbitration and Conciliation Act (Amended by the Act of 2015), so as to enable the Hon'ble Arbitral Tribunal consisting of Hon'ble Shri Justice P.B. Majmudar (retired judge, High Court of Gujarat) to pronounce the award in the arbitration proceeding.
3. By an order dated 03.05.2019 in a Misc. Civil Application filed for extension of time, this court had earlier extended the time for a period of 12 months from the date of expiry. A further request for extension is now made.
4. Having heard learned advocates for the parties, the time to enable Page 1 of 2 Downloaded on : Sat Dec 19 05:12:43 IST 2020 C/IAAP/123/2017 IA ORDER the Hon'ble Arbitral Tribunal consisting of Shri Justice P.B. Majmudar, Retired Judge, High Court of Gujarat to pronounce the award in arbitration proceeding is extended for a period of 12 months from the date of expiry i.e. from 10.05.2020. Application is accordingly allowed.
(BIREN VAISHNAV, J) Divya / MARY VADAKKAN Page 2 of 2 Downloaded on : Sat Dec 19 05:12:43 IST 2020