Bombay High Court
Likproof Pvt. Ltd vs Macrotech Developers Ltd on 26 February, 2021
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
08-CARBP(L).4974.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION (L) NO.4974 OF 2021
M/s. Likproof Pvt. Ltd. ...Petitioner
V/S
Macrotech Developers Ltd. ...Respondent
None for Petitioner.
Mr. Rahul Soman, Advocate for Respondent.
CORAM : B. P. COLABAWALLA, J.
DATED : 26th FEBRUARY, 2021.
P.C. This Arbitration Petition is fled under Section 29A of the Arbitration Petition and Conciliation Act, 1996, seeking an extension of time to complete the arbitral proceedings and pass an Award.
2. When the matter is called out, none have appeared on behalf of the Petitioner. The learned advocate appearing on behalf of Respondent has stated before the court that the Respondent has no objection, if the time to complete the arbitral proceedings and pass an Award is extended as pleaded in the Petition.
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3. In these circumstances, it is ordered that the time to complete arbitral proceedings and pass an Award is extended by a period of 12 months from today.
4. The learned advocate appearing on behalf of the Respondent has undertaken to the court that he shall fle his Vakalatnama within a period of one week from today. The said undertaking is accepted.
5. This order shall be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order.
(B. P. COLABAWALLA, J.)
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