Kishor N Shah And 2 Ors vs Urban Infrastructure Trustees ...
2021 Latest Caselaw 281 Bom

                                                      2-IAL-6647-2020 IN CARBP-1435-2019.DOCX




                   Shephali



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                      IN ITS COMMERCIAL DIVISION
                              INTERIM APPLICATION (L) NO. 6647 OF 2020
                                                        IN
                         COMM ARBITRATION PETITION NO. 1435 OF 2019



                    Kishor N Shah & Ors                                         ...Petitioners
                         Versus
                    Urban Infrastructure Trustees Ltd                         ...Respondent

Ms Ayushi Anandpara, with Mr Rohan Dakshini, Mr Vishesh Malviya, Ms Etika Srivastava and Ms Archita Rao, i/b Rashmikant & Partners, for the Petitioners. Mr Aditya Mehta, i/b Dastur Kalambi & Associates, for Respondents Nos. 1 and 2.

CORAM: G.S. PATEL, J (Through Video Conference) DATED: 6th January 2021 PC:-

1. Heard through video conferencing. Shephali Mormare

2. There are the following typographical errors in the Judgment Digitally signed

dated 14th December 2020;

by Shephali Mormare Date: 2021.01.07 10:46:29 +0530

6th January 2021 2-IAL-6647-2020 IN CARBP-1435-2019.DOCX

(a) The reference to the amount "Rs. 53 crores...." in paragraph 16 at page 8 shall be corrected to read "Rs.52 crores....";

(b) The reference to the "interest liability" in paragraph 35 at page 16 shall be corrected to read "damages";

(c) The reference to "an interest" in paragraph 36 at page 17 shall be corrected to read "damages";

(d) The reference to "interest" in paragraph 55 at page 31 shall be corrected to read as "damages";

(e) The reference to "interest" in paragraph 59 at page 33 shall be corrected to read as "damages".

3. The Judgment dated 14th December 2020 be corrected accordingly.

4. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J)

6th January 2021