Bombay High Court
Su Kinn Global Healthcare Inc vs Cipla Limited on 8 October, 2018
Author: A.K. Menon
Bench: A.K. Menon
15-carbpl-1112-2018
rrpillai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION(L) NO. 1112 OF 2018
Su Kinn Global Healthcare Inc. ... Petitioner
vs.
Cipla Limited ... Respondent
Mr. Bhupesh D i/b. Mr. Raman Misra for the Petitioner.
Mr. Pradeep Bakhru a/w. Ms. Mitakshi Lakhani i/b. Wadia Ghandy & Co. for the
Respondent.
CORAM : A.K. MENON, J.
DATE : 8 th OCTOBER, 2018 P. C. In this application under section 29A of the Arbitration and Conciliation Act, 1996, the petitioners and the respondent seek extension of time. Learned counsel for the respondent seeks leave to enter appearance and submits that he has no objection in time being extended but the averments in the petition pertaining to the merits are denied by him. In the circumstances considering that the recording of evidence has been completed and arguments are now to be advanced by both sides time is liable to be extended. In the circumstances, I pass the following order :
(i) Petition is allowed in terms of prayer clause (a).
(ii) Petition disposed of in the above terms.
(A.K. MENON, J.) 1 of 1 Digitally signed by Rajeshwari Rajeshwari Ramesh Ramesh Pillai Date: 2018.10.10 Pillai 15:05:54 +0530