Bombay High Court
Sepc Limited vs Centrum Capital Limited on 15 July, 2025
2025:BHC-OS:10942
6.CARBPL.20994.2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION (L) NO.20994 OF 2025
SEPC Limited ....Petitioner
Versus
Centrum Capital Limited ... Respondent
Ms. Vibhuti Keny a/w. Ms. Adyasha Das i/b. Sushma Nagaraj,
Advocates for Petitioner.
Mr. Noel Thoma i/b. Link Legal, Advocate for Respondent.
CORAM: SOMASEKHAR SUNDARESAN, J.
DATE : JULY 15, 2025
ORDER :
1. This is a Petition under Section 29-A of the Arbitration and Conciliation Act, 1996 ("The Act") seeking an extension of mandate of the Arbitral Tribunal, which expired on July 10, 2025.
2. Today, when the matter is called out, Learned Counsel for the parties jointly request for an extension of mandate by a period of one year, bearing in mind the stage at which the arbitral proceedings are placed.
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3. In these circumstances, taking into account the stage at which the arbitral proceedings are placed, this Petition is finally disposed of extending the mandate of the Arbitral Tribunal for a period of one year, rounding it up until July 31, 2026.
4. All actions required to be taken pursuant to this order shall be taken upon receipt of a downloaded copy as available on this Court's website.
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