Atul Chandrakant Kirloskar And ... vs Sanjay Chandrakant Kirloskar And ...
2021 Latest Caselaw 8242 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                  ARBITRATION APPEAL (STAMP) NO.1661 OF 2021

Atul Chandrakant Kirloskar & Ors.                                .. Appellants
                   Vs.
Sanjay Chandrakant Kirloskar & Ors.                              .. Respondents

Mr. Dinyar Madon, Sr. Advocate, with Mr. Kunal Katariya and Mr. Ziyad
Madon, Counsel, with Mr. Tushar Ajinkya, Ms. Sukanya Sehgal and Mr.
Vedant Chhajed, Advocates, i/by Think Law, for the Appellants.

Mr. Ashish Kamat, with Ms. Ipshita Sen and Ms. Meghna Talwar, i/by Gagrats,
for Respondent Nos.1, 2, 6, 7 and 8.

Mr. Kunal Kanungo, with Mr. Rahul Punjabi, i/by Mr. S. Venkateshwar, for
Respondent Nos.9 and 10.

Ms. Sourabhi Waknis, with Ms. Ashmita Goradia, i/by Aagam Doshi & Co., for
Respondent Nos.11, 12, 13 and 14.

                                             CORAM : A. K. MENON, J.

DATE : 21ST JUNE, 2021.

[THROUGH VIDEO CONFERENCE] P.C. :

1. Called for speaking to the minutes of the Judgment dated 3 rd May 2021.

2. The surnames of appellant nos.9 and 10 in the cause-title of the aforesaid Judgment shall be corrected to read as "Kulkarni" instead of 'Kirloskar'.

3. Corrected Judgment to be uploaded.

4. Praecipe for speaking to the minutes is disposed.

(A. K. MENON, J.)

4-ARA(ST.)-1661-2021.doc Dixit