M/S. Shree Ram Urban ... vs Kalpataru Properties Pvt. Ltd. ...
2017 Latest Caselaw 5666 Bom

sg                                       1/2                           carbp166-16.doc
               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                     ORDINARY ORIGINAL CIVIL JURISDICTION
   
           COMMERCIAL ARBITRATION PETITION NO.166 OF 2016
 

M/s Shree Ram Urban Infrastructure Ltd
Known as Shree Ram Mills                          ...      Petitioner  
      Versus              
Kalpataru Properties Pvt Ltd. 
(Formerly known as Kalpataru 
Construction Pvt. Ltd.)                           ...      Respondent

                              WITH
           COMMERCIAL ARBITRATION PETITION NO.178 OF 2016
  
Vijay Infrastructure Technologies Pvt. Ltd ...          Petitioner  
      Versus              
Kalpataru Properties Pvt Ltd. 
(Formerly known as Kalpataru 
Construction Pvt. Ltd.)                         ...     Respondent  
                                       .....
Mr.   Samsher   Garud,   i/b.   Jayakar   And   Partners,   for   the   Petitioner   in
CARBP/166/2016 and for Respondent No.2 in CARBP/178/2016.

Mr.   F.E.   Devitre,   Senior   Advocate,   i/b.   Federal   &   Rashmikant,   for
Respondent No.1 in both petitions. 
                                       .....

                                           CORAM :  S.C.GUPTE, J.

                                           DATE     :  4 AUGUST 2017 

P.C.:


.                 Not on board.  Mentioned.  Taken on board.





 sg                                             2/2                             carbp166-16.doc

2. The following corrections shall be carried out in the order dated 14 July 2017:

(i) At page 2, paragraph 2(ii)(1st line), the date "20 June 2004" be changed to "28 June 2004".

(ii) At page 2, paragraph 2(ii) (4 th line), the words "agreed to grant development rights to Kalpataru to develop the land by consuming" be changed to "purported to agree to grant, assign and convey to Kalpataru the Developable Land by consuming".

(iii) At page 4, paragraph 2 (iii)(d) the figure "Rs.13.90 crores" be replaced with "Rs.13.30 crores".

(iv) At page 10, paragraph 7 (7th line from the bottom), the words "Clause 5 of the MOU read with the MOU" be replaced with "Clause 5 of the MOU read with the Addendum".

(v) At page 16, paragraph 12 (2 nd line), the year typed as "20904" be replaced with "2004".

3. The corrected original order be uploaded on the server.

(S.C. GUPTE, J.)