Maharashtra State Road ... vs Plus Bksp Toll Ltd
2021 Latest Caselaw 6472 Bom

                                                                   1.chscd.237.2017.odt

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION
                  IN ITS COMMERCIAL DIVISION
                   COMM. CHAMBER SUMMONS NO. 237 OF 2017
                                     IN
                  COMM. ARBITRATION PETITION NO. 371 OF 2017

      Maharashtra State Road Development Corp.
      Ltd.                                ... Applicant/Petitioner
           Vs
      PLUS BKSP TOLL Ltd.                 ... Respondent


      Mr. Iqbal Chagla, Sr. Counsel a/w Rajiv Kumar Sr. Counsel a/w
      Aliabbas Delhiwala and Mr. Jehaan Mehta, Jayendra Kapadia,
      Fozan Lakdawala a/w Ms Riddhi Pawar i/b Little and Co. for the
      Applicant/ Petitioner.
      Mr. Darius Khambatta, Sr. Counsel a/w Zal Andhyarujina, Sr.
      Counsel, Anshul Tyagi, Prithvi Sidhu and Saloni Sharma i/b
      Yakshay Chheda for the Respondent.

                                         CORAM : B. P. COLABAWALLA, J.

THROUGH VIDEO CONFERENCE DATE : 19th APRIL, 2021

P.C. :

1 The above Chamber Summons has been fled by the

applicant/ petitioner seeking an amendment of the above

Arbitration Petition in terms of the schedule annexed to the

Chamber Summons.

2 The learned counsel appearing on behalf of the parties

1.chscd.237.2017.odt

have stated before me that the above Arbitration Petition is disposed

of by me today vide a detailed Judgment and Order, and hence

nothing survives in the above Chamber Summons.

3 In view of the aforesaid statement, nothing survives in

the above Chamber Summons and the same is accordingly disposed

of. There shall be no order as to costs.

4 All concerned shall act on an ordinary copy of this order

which shall be duly authenticated by the Associate/ Private

Secretary/ Personal Assistant of this Court.

(B. P. COLABAWALLA, J. )