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Cobra Instalaciones Y Servicios S.A. vs Maharashtra State Electricity ... on 9 December, 2019

     ITEM NO.85                           REGISTRAR COURT. 1                     SECTION XVI-A

                                   S U P R E M E C O U R T O F I N D I A
                                           RECORD OF PROCEEDINGS
                              BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE

                                   Miscellaneous Application          No.1920/2019

                                                    IN
                                         ARBIT.CASE (C)NO.        38/2016

     COBRA INSTALACIONES Y SERVICIOS S.A.                                      Petitioner(s)

                                                         VERSUS

     MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED
                                                        Respondent(s)
     (FOR ADMISSION and IA No.119969/2019-EXTENSION OF TIME
      IA No. 119969/2019 - EXTENSION OF TIME)
     WITH
     MA 1921/2019 in ARBIT.CASE(C) No. 40/2016 (XVI-A)
     (FOR ADMISSION and IA No.119977/2019-EXTENSION OF TIME)
      MA 1922/2019 in ARBIT.CASE(C) No. 41/2016 (XVI-A)
     (FOR ADMISSION and IA No.119980/2019-EXTENSION OF TIME)
      MA 1923/2019 in ARBIT.CASE(C) No. 42/2016 (XVI-A)
     (FOR ADMISSION and IA No.119993/2019-EXTENSION OF TIME)
      MA 1924/2019 in ARBIT.CASE(C) No. 43/2016 (XVI-A)
     (FOR ADMISSION and IA No.120005/2019-EXTENSION OF TIME)

     Date : 09-12-2019 These matters were called on for hearing today.

     For Petitioner(s)
                                         Ms. Manjula Baxla, Adv.
                                         M/S. Cyril Amarchand Mangaldas Aor, AOR

     For Respondent(s)

               UPON hearing the counsel the Court made the following
                                  O R D E R

All matters Service is complete on the sole respondent. Ld. Advocate, Mr. Aditya Ajay, appearing on behalf of Mr.Chandra Prakash, Advocate-on-record appears for the sole respondent. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.

List again on 24.2.2020.

ANIL LAXMAN PANSARE Registrar