Bombay High Court
Ramky Infrastructure Limited vs Metro Hi-Tech Co-Operative Textile ... on 12 March, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 911-arp 29-20@30-20
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO.29 OF 2020
AND
ARBITRATION PETITION NO.30 OF 2020
Ramky Infrastructure Limited ..Petitioner
Vs.
Metro Hi-Tech Co-op. Textile Park Ltd. ..Respondent
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Mr.Ajay Basutkar for Petitioner.
None for Respondent.
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CORAM : G.S. KULKARNI, J.
DATE : 12th MARCH, 2020
P.C.:
1. Heard learned Counsel for the petitioner.
2. This is a petition filed under Section 29A of the Arbitration and Conciliation Act, 1996 (for short, "the Act") whereby the petitioner has prayed for extension of time limit for the arbitral tribunal to conclude the arbitral proceedings and publish an award. The respondent has no objection for the prayers as made in the petition, as informed to the Advocate for the petitioner by an e-mail dated 3 March 2020 a copy of which is placed on record and marked "X" for identification.
3. In the circumstances, time to conclude the arbitral proceedings and pronounce an award is extended finally for a period of 12 months. The arbitral tribunal shall make an endeavour to conclude the arbitral proceedings and publish an award within the extended period so that there is no need to the parties to apply for a further extension. The parties shall co-operate in the early disposal of the arbitral proceedings.
4. The petitions are disposed of in the above terms. No costs.
[G.S. KULKARNI, J.]