Godrej Properties Ltd vs Goldbricks Infrastructure Pvt ...
2021 Latest Caselaw 15183 Bom

         Digitally
         signed by
         PRASHANT
PRASHANT VILAS
VILAS    RANE
RANE     Date:
         2021.10.22
         18:37:26
         +0530




PVR                                                       CARBPL-23500-21FINAL-speaking.doc

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                   IN ITS COMMERCIAL DIVISION
                      COMMERCIAL ARBITRATION PETITION (L.) NO.23500 OF 2021

Godrej Properties Ltd.                                        ...Petitioner
      V/s.
Goldbricks Infrastructure Pvt. Ltd.                           ...Respondent
                                                -----
Mr.Yash Momaya with Mr.Samit Shukla, Karan Dhawan, Saloni Shah i/b. DSK
Legal, for the Petitioner.
Mr.Shyam Dewani with Mr.Chirag Chanani i/b. Dewani Associates, for the
Respondent.
                                -----
                           CORAM :    G. S. KULKARNI, J.

                           DATE :     OCTOBER 21, 2021
P.C.:

1. Not on board taken on board for speaking to the minutes of the judgment dated 13 October 2021.

2. In the judgment dated 13 October 2021 on page no.1, in the appearance name of the Advocate "Yash Nomaya" be deleted and be substituted by "Yash Momaya".

3. In the judgment dated 13 October 2021 on page no.1 in paragraph (1) in the second line the words "order 8 October 2021" be deleted and be substituted by "order dated 8 October 2021".

4. On page no.3 in paragraph (3) in 11 th line, the word "sale" be deleted and be substituted by the word "sell".

5. On page no.8 in paragraph (7) in fifth line the words "which will be" be deleted and be substituted by the words "which would be".

6. On page no.15 in the second last line, the words "(when in there is none)" be deleted and be substituted by the words "(when there is none)".

7. Judgment be corrected accordingly and corrected copy be made available to the parties.

(G. S. KULKARNI, J.)