J P Parekh And Son And Another vs Naseem Qureshi And 2 Others
2022 Latest Caselaw 13219 Bom

                                                            (22)CARBP-629-2021-speaking.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                          IN ITS COMMERCIAL DIVISION
                     COMMERCIAL ARBITRATION PETITION NO.629 OF 2021
            J P Parekh & son & Anr.                     ]     ..      Petitioners
                                      vs.
            Naseem Qureshi & Ors.                       ]     ..      Respondents

Mr.J.P. Sen, Senior Advocate a/w Shanay Shah, Murtuza Federal, Mihir M., Sudarshan Satalkar and Nikhil Jalan i/b Federal & Company for the Petitioners.

Ms.Dipti Karadkar i/b Ramiz Shaikh for Respondent Nos.1 and 2.

                                      CORAM             :     BHARATI DANGRE, J
                                      DATE              :     19th DECEMBER, 2022

            P.C. :

A praecipe is moved for speaking to minutes of the Judgment dated 08.12.2022.

In the appearance of Petitioner "i/b Federal & Company" is to be inserted.

In the final order on Page 35 in clause (d) "till the arbitration is invoked" is to be substituted with "in terms of Sub-Section (2) of Section 9 the Arbitration and Conciliation Act, 1996".

The order be corrected accordingly. Praecipe stands disposed of.

[BHARATI DANGRE, J]