Indian Kanoon - Search engine for Indian Law

Bombay High Court

Addhar Mercantile Pvt Ltd vs Shree Jagdamba Agrico Exports Pvt Ltd on 27 February, 2020

Author: G. S. Patel

Bench: G.S. Patel

                                                         920-CARBP-301-20.DOC




 ajs


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                     IN ITS COMMERCIAL DIVISION
       COMM ARBITRATION PETITION NO. 301 OF 2020


 Addhar Mercantile Pvt. Ltd.                                        ...Petitioner
       Versus
 Shree Jagadamba Agrico Exports Pvt. Ltd.                        ...Respondent


Mr Arnab Ghosh, for the Petitioner.
Mr Rishi Murarka, i/b Ashwin Shanker, for Respondent.



                               CORAM:            G.S. PATEL, J.

                               DATED:            27th February 2020
 PC:-

1. The petition is under Section 29-A of the Arbitration and Conciliation Act 1996.

2. There were disputes between the parties in regard to demurrage and detention at discharge port. By an order dated 3rd April 2019, an advocate of this court was appointed as the sole arbitrator. He entered upon the reference to his arbitration shortly thereafter and the matter proceeded before him.

27th February 2020 ::: Uploaded on - 02/03/2020 ::: Downloaded on - 12/06/2020 05:12:31 ::: 920-CARBP-301-20.DOC

3. The arbitral proceedings have now reached the stage of publication of the award after completion of arguments by the parties. The extended arbitral mandate ended on 28th December 2019.

4. Having regard to these circumstances, I am extending the arbitral mandate until 30th June 2020 to complete the arbitral proceedings.

5. The petition is disposed of accordingly.

(G. S. PATEL, J) Page 2 of 2 27th February 2020 ::: Uploaded on - 02/03/2020 ::: Downloaded on - 12/06/2020 05:12:31 :::