Bombay High Court
Dirk India Pvt.Ltd vs Maharashtra State Electricity ... on 15 May, 2019
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 905-arbpl-515-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L.) NO. 515 OF 2019
Dirk India Pvt. Ltd. ... Petitioner
V/s.
Maharashtra State Electricity
Generation Co. Ltd. ... Respondent
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Mr.Prateek Katewa a/w. Mr.Shahen Pradhan i/b. Argus Partners for the
Petitioner.
Ms.Gauri Mestha i/b. L.J. Law for the Respondent.
CORAM : A.S. GADKARI, J.
DATE : 15th May 2019.
[VACATION COURT]
P.C. :
1] By consent of the parties, the term of the learned Sole
Arbitrator hearing the dispute arising out of Arbitration Petition No.185 of 2017 is hereby extended by eight weeks from today. 2] Petition is allowed in the aforesaid terms. 3] All the concerned to act on the basis of the authenticated copy of this order.
4] The Registry is hereby directed to verify the category of the present Petition and number it accordingly.
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