Bombay High Court
Dutta Vihar Condominium Apartment vs Vardhman Developers Limited on 29 August, 2019
Author: G.S.Kulkarni
Bench: G.S. Kulkarni
pvr 1 910carbpl921-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
Comm. Arbitration Petition (lodg)No.921 of 2019
Dutta Vihar Condominium Apartment ...Petitioner
Versus
Vardhman Developers Ltd. ...Respondent
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Mr.Rajiv Narula with Ms.Ekta Pandav & Advait Raorane I/b. Jhangiani
Narula & Associates, for the Petitioner.
Ms.Deepa Bisht I/b. Tushar Goradia, for the Respondent.
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CORAM : G.S. KULKARNI, J.
DATE : 29 AUGUST 2019
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P.C.
1. This is a petition filed under Section29-A of the Arbitration and Conciliation Act,1996 whereby the petitioner has prayed for extension of time by eight months to enable the arbitral tribunal to complete the arbitral proceedings and publish an award.
2. Having perused the averments in the petition, the mandate of the arbitral tribunal to conclude the arbitral proceedings and publish an award is extended by a further period of eight months. Ordered accordingly.
3. Petition is disposed of. No costs.
(G.S.Kulkarni, J.) ::: Uploaded on - 31/08/2019 ::: Downloaded on - 31/08/2019 21:06:23 :::