The New India Assurance Co. Ltd vs Hamitahaji Uyunus Parekh
2022 Latest Caselaw 9941 Bom

                                                                                 6-car-39-2018 in ara-3-2008.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                                    CIVIL APPLICATION NO.39 OF 2018
                                                                  IN
                                                   ARBITRATION APPEAL NO.3 OF 2008

                                The New India Assurance Co. Ltd.     ...Applicants
                                     Vs.
                                Hamitahaji Uyunus Parekh             ...Respondent
                                                          WITH
NILAM     Digitally signed by
          NILAM SANTOSH                    CIVIL APPLICATION NO.38 OF 2018
SANTOSH   KAMBLE

KAMBLE
          Date: 2022.09.28
          12:27:03 +0530                                    IN
                                          ARBITRATION APPEAL NO.2 OF 2008

                                The New India Assurance Co. Ltd.             ...Applicants
                                     Vs.
                                Rahim Mohmmed Haroon Lakhani                 ...Respondent
                                                            ----
                                Ms.Hetvi Mota i/b R Bhargavan & Associates for the Applicants.
                                                            ----
                                                           CORAM : C.V. BHADANG, J.

                                                                    DATE      : 28 SEPTEMBER 2022
                                P.C.

                                .                  This is an Application for speaking to the minutes of

the judgment and order dated 14 December 2018.

2. The learned counsel for the Applicants submits that the number of the Arbitration Appeal Nos.2 of 2008 and 3 of 2008 have been inter changed, as a result of which, the

N.S. Kamble page 1 of 2 6-car-39-2018 in ara-3-2008.doc

Applicants are facing difficulty in withdrawal of the amount, as the office is insisting for correction of the record.

3. In such circumstances, office to report as to the nature of the correction required. Stand over to 29 September 2022.

C.V. BHADANG, J.

     N.S. Kamble                                                           page 2 of 2