Dirk India Pvt.Ltd vs Maharashtra State Electricity ...
2019 Latest Caselaw 72 Bom

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

                                   -----
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.

[A.S. GADKARI, J.]