Bombay High Court
Max Healthcare Institute Limited vs Touch Healthcare Private Limited on 14 July, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
2023:BHC-OS:6738
(72)CARBP-252-2023-efieedoc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.252 OF 2023
Max Healthcare Institute Limited ] .. Petitioner
vs.
Touch Healthcare Pvt. Ltd. & Ors. ] .. Respondents
Mr.Venkatesh Dhond a/w Arjun Gupta, Adimesh Lochan i/b N Ishith Desai Associates for the Petitioner.
Ms.Kirti Kalyani i/b Shardul Amarchand Mangaldas for the Respondents.
CORAM : BHARATI DANGRE, J
DATE : 14th July, 2023.
P.C.
1] On the Sole Arbitrator being appointed by order dated
03.05.2023, he was requested to dispose off Section 17 of the Arbitration and Conciliation Act, proceedings within a period of two weeks from the date of passing of the order.
On 29.05.2023, time was extended by further period of six weeks.
2] Once again there is request to extend the time to decide the proceedings filed under Section 17 of the said Act, and I deem it appropriate to allow the said request.
1/2 ::: Uploaded on - 17/07/2023 ::: Downloaded on - 18/07/2023 02:18:54 :::(72)CARBP-252-2023-efieedoc In the wake of above, by joint request of the parties, the time to dispose off the Section 17 proceedings is extended upto 31.07.2023.
Commercial Arbitration Petition is made absolute in the abovesaid terms.
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