M/S. Zamil Construction India ... vs Supertech India Private Limited
2022 Latest Caselaw 10183 Bom

                                                                                preacipe-1-arp-2-2021.doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                                ARBITRATION PETITION NO.2 OF 2021

                             M/s.Zamil Construction India Pvt. Ltd.        ...Petitioner
                                   V/s.
                             M/s.Supertech India Pvt. Ltd.                 ...Respondent
                                                           ----
                             Mr.Vinay Kanodia i/b Mr.Anil Agarwal, for the Respondent.
          Digitally signed
                                                           ----
NILAM     by NILAM
          SANTOSH
SANTOSH
KAMBLE
          KAMBLE
          Date: 2022.10.03
                                                                  CORAM : C.V. BHADANG, J.

16:43:14 +0530

DATE : 03 OCTOBER 2022

P.C.

. This preacipe is moved for speaking to the minutes of the order dated 28 September 2022. The name of the parties as referred in paragraph No.3 of the judgment of the Gujarat High Court be corrected as "Principle Chief Engineer V/s. Manibhai and Brothers" and reference made in seventh line of the order be corrected as "Principle Chief Engineer".

2. The correction be accordingly be carried out and the corrected order be uploaded.

C.V. BHADANG, J.

                                  N.S. Kamble                                                         page 1 of 1