Bombay High Court
Ntt Data Business Solutions Pvt Ltd vs Tata Communiations Transformation ... on 30 January, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
2024:BHC-OS:1684
1/2 51 CARBPL-35027-23 (29-1).odt
E-file
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. ARBITRATION PETITION (L) NO.35027 OF 2023
NTT Data Business Solutions Pvt. .. Petitioner
Ltd.
Versus
Tata Communications .. Respondent
Transformation Services
...
Mr.Shrey Fatterpekar with Mr.Danesh Mehta i/b M. Mulla
Associates for the Petitioner.
Ms.Padmaja Kaul with Yugank Goel, Kushagra Sah and
Mr.Ritesh Patnaik for the Respondent (through VC).
...
CORAM: BHARATI DANGRE, J.
DATED : 30th JANUARY, 2024 P.C:-
1. On 01/09/2021, the sole Arbitrator was appointed by this Court in an Application filed under Section 11 of the Arbitration and Conciliation Act, 1996.
The Arbitrator entered the reference and the pleadings are completed on 23/06/2023.
2. Since the mandate of the Arbitral Tribunal has expired, by consent of the parties, it came to be extended on 03/04/2023.
M.M.Salgaonkar ::: Uploaded on - 31/01/2024 ::: Downloaded on - 01/02/2024 05:48:18 ::: 2/2 51 CARBPL-35027-23 (29-1).odt The mandate of the Arbitral Tribunal have been expired on 22/12/2023 and the proceedings are incomplete. The parties are ready for continuation of the proceedings and for the said purpose, the mandate of the Arbitrator deserve to be extended by a period of one year.
2. Since the consensus is expressed by the learned counsel for the Respondent, who has marked his appearance on-line, the Petition is made absolute in terms of prayer clause (a), by extending the mandate of the Arbitral Tribunal by a period of one year.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 31/01/2024 ::: Downloaded on - 01/02/2024 05:48:18 :::