Deepa Engineers vs Nuclear Power Corporation Of India Ltd on 4 February, 2020

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Bombay High Court

Deepa Engineers vs Nuclear Power Corporation Of India Ltd on 4 February, 2020

Bench: G.S. Patel

                                                           14-ARBPL-113-20.DOC




 Shephali


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            ORDINARY ORIGINAL CIVIL JURISDICTION
            ARBITRATION PETITION (L) NO. 113 OF 2020


 Deepa Engineers                                             ...Petitioner
        Versus
 Nuclear Power Corporation
 of India                                                    ...Respondent


Mr Arthar Sanghvi i/b Praxis Legal for the Petitioner.
Mr Arsh Mishra i/b MV Kini & Co. for the Respondent


                               CORAM:           G.S. PATEL, J.

                               DATED:           4th February 2020
 PC:-

1. The petition is under Section 29-A of the Arbitration and Conciliation Act 1996. There were disputes between the parties in regard to construction of technical building including internal water supply, sanitary works, air-conditioning, fre alarm system, electrifcation and development of surrounding area for the plant site. A presiding arbitrator was appointed by the two nominee arbitrators mutually appointed. The arbitrators entered upon the reference to their arbitration on 25th July 2018 and the matter then proceeded before them.

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2. The arbitral proceedings have concluded and the award remains to be passed. The arbitral mandate ended on 4th January 2020.

3. Having regard to these circumstances, I am extending the arbitral mandate from 4th January 2020 until 30th June 2021.

4. The petition is disposed of accordingly.

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