Bombay High Court
Mms Media Developers vs Central Railway Through Senior ... on 17 September, 2019
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
902 to 905.ARBPL1065 & Ors_2019.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO. 1065 OF 2019
MMS Media Developers ... Petitioner
V/s.
Central Railway, through Senior
Divisional Commercial Manager ... Respondent
ARBITRATION PETITION (L) NO. 1066 OF 2019
OOH Media Marketing Services ... Petitioner
V/s.
Central Railway, through Senior
Divisional Commercial Manager ... Respondent
ARBITRATION PETITION (L) NO. 1067 OF 2019
Media Marketing Services ... Petitioner
V/s.
Central Railway, through Senior
Divisional Commercial Manager ... Respondent
ARBITRATION PETITION (L) NO. 1068 OF 2019
IPV Eco-Projects (GMP) Pvt. Ltd. ... Petitioner
V/s.
Central Railway, through Senior
Divisional Commercial Manager ... Respondent
Mr. Mohammed Zain Khan a/w. Ashraf Kapoor, Ms. Praneeta Mokal &
Rudresh Suchak for the petitioners.
Mr. T.J. Pandian for the respondent.
CORAM : G.S.KULKARNI, J.
DATE : 17th September, 2019 1/2 ::: Uploaded on - 18/09/2019 ::: Downloaded on - 19/09/2019 00:38:51 ::: 902 to 905.ARBPL1065 & Ors_2019.doc P.C.:
These Petitions are filed under section 29-A of the Arbitration and Conciliation Act, 1996 whereby the petitioners are seeking extension of the mandate of the arbitral tribunal for a period of six months to conclude the arbitral proceedings and make an award.
2. Learned counsel for the respondent has no objection for the mandate to be extended.
3. Perused the averments as made in the Petitions and as the respondent also has no objection, petitions are allowed in terms of prayer clause (a) which reads thus:
"a) This Hon'ble Court be pleased to extend the mandate of the Ld. Arbitrator Ms. Asha Bhambwani by a further period of 6 months as provided under section 29-A of the Arbitration and Conciliation Act, 1996 for deciding the disputes between the petitioner and the respondent."
4. Petitions are disposed of in the above terms. No costs.
(G.S.KULKARNI, J.) 2/2 ::: Uploaded on - 18/09/2019 ::: Downloaded on - 19/09/2019 00:38:51 :::