Pigments And Allieds vs Carboline (India) Pvt. Ltd. And ...
2022 Latest Caselaw 2421 Bom

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

                      ARBITRATION APPLICATION NO.225 OF 2016
Pigments & Allieds                                                        .. Applicant
           Vs.
Carboline (India) Pvt. Ltd. and Anr.                                      .. Respondents


Mr. Gautam Ankhad, with Mr. Mustafa Bohra, i/by Solomon & Co., for the
Applicant.
Ms. Vidhi Barot, i/by AZB & Partners, for Respondent No.1.


                                                          CORAM : A. K. MENON, J.

                                                          DATE    : 10TH MARCH, 2022.
P.C. :

1. Mentioned for speaking to the minutes of the order dated 28 th February

2022. By consent, taken on board at the instance of learned counsel for the

parties.

(i). In paragraph no.8 on page no.10, in the 6 th line, the following words shall be deleted :-

"it is not possible to file statutory appeal since only a notice of demand has been issued, to which the applicant intends to respond. After such response"

(ii). In paragraph no.11 on page no.11, reference to the

judgment "Pradeep Shyamrao Kakirwar Vs. Dr. Seema

Arun Mankar and Ors." and citation in the footnote shall

be replaced with "Indian Hume Pipe Co. Ltd. & Anr. Vs.

Praecipe-ARBAP-225-2016-Speaking to Minutes Order.doc Soparkar State of Maharashtra & Anr." and "(2018) SCC OnLine

Bom 452" respectively.

(iii). In paragraph nos.26 and 35, a reference to the judgment

"Hariom Agrawal Vs. Prakash Chand Malviya" shall be

replaced with "Indian Hume Pipe Co. Ltd. (Supra)" and

after the words "Section 7", the words "and 19" shall be

added.

(iv). In paragraph no.37 on page no.32, the words "Section

3(7)" shall be replaced with "Sections 3, 7, 19".

2. At this stage, learned counsel for the parties agree that a Sole Arbitrator

can be appointed.

3. The order dated 28th February 2022 shall be deleted and corrected

corrected order shall be uploaded.

(A.K. MENON, J.)

Digitally signed by SNEHA

SNEHA ABHAY ABHAY DIXIT Date:

Praecipe-ARBAP-225-2016-Speaking to Minutes Order.doc DIXIT Soparkar 2022.03.11 18:02:07 +0530