Bombay High Court
Snehadeep Structures Private Limited vs The Mahararashtra Small Scale ... on 27 January, 2022
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
1.os.app.555.06_arb.438.05+.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN O.O.C.J.
PRASHANT
DHURI
Digitally signed by
KANCHAN
APPEAL NO. 555 OF 2006
PRASHANT DHURI
Date: 2022.01.28
21:05:54 +0530
IN
ARBITRATION PETITION NO. 438 OF 2005
Snehadeep Structures Private Limited .. Appellant
Versus
The Maharashtra Small Scale Industries
Development Corporation Limited .. Respondents
WITH
NOTICE OF MOTION NO. 632 OF 2007
IN
APPEAL NO. 485 OF 2006
WITH
APPEAL NO. 485 OF 2006
IN
ARBITRATION PETITION NO. 499 OF 2003
....................
Mr. Jaydeep Deo for the Appellant
Mr. Nirav Shah Respondents
...................
CORAM : S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE : JANUARY 27, 2022
(Through Video Conferencing)
P.C.:
. On 20.12.2021, the Division Bench of this Court (Coram : R.D.
Dhanuka and R.N. Laddha, JJ.) passed the following order:-
" Learned counsel appearing for the parties jointly state that arguments are already concluded before the learned Arbitrator. The award is to be declared by the learned Arbitrator shortly.
2. As and by way of abundant caution, time to pass award is extended till 31.01.2022."
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1.os.app.555.06_arb.438.05+.doc
2. The Arbitrator has once again made a request to extend time to pass an award in the matter on the ground that he was in some personal difficulty. In view thereof, we extend time to pass an award upto 15.03.2022.
[ MILIND N. JADHAV, J. ] [S.J. KATHAWALLA, J.] 2 of 2