Bombay High Court
Maharashtra State Electricity ... vs Cobra Instalaciones Y Services , S.A on 22 July, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Digitally signed
VIDYA by VIDYA
SURESH AMIN
SURESH Date:
AMIN 2022.07.22
17:17:50 +0530
1 13.CARBP39_2022.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO. 39 OF 2022
WITH
COMMERCIAL ARBITRATION PETITION NO. 43 OF 2022
WITH
COMMERCIAL ARBITRATION PETITION NO. 59 OF 2022
WITH
COMMERCIAL ARBITRATION PETITION NO. 60 OF 2022
WITH
COMMERCIAL ARBITRATION PETITION NO. 67 OF 2022
Maharashtra State Electricity Distribution Co. Ltd. .. Petitioner
Vs.
Cobra Instalaciones Y. Services, S.A. .. Respondent
Mr. Askhay Patil a/w. Mr. Rahul Sinha i/b. DSK Legal for the petitioner.
Mr. Aditya Mehta, Mr. Vineet Bhansali, Ms. Shreya Bansal for the
respondent.
CORAM : G.S. KULKARNI, J.
DATE : JULY 22, 2022.
P.C.:
1. Although the matter was circulated by moving a praecipe, learned counsel for the petitioner is not in a position to proceed with the matter, the reasons I do not intend to discuss.
2. The adjournment cannot be unconditional. Hence, the petitions are adjourned to 5 August, 2022, however, with costs of Rs.25,000/- to be deposited with the Bar Council of Maharashtra and Goa to be utilized for the medical requirements of the needy advocates. The payment of cost will be a condition precedent.
[G.S. KULKARNI, J.]