Bombay High Court
Pigments And Allieds vs Carboline (India) Pvt. Ltd. And Anr on 10 March, 2022
Author: A.K. Menon
Bench: A. K. Menon
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. 1/2 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 2/2 SNEHA ABHAY ABHAY DIXIT Date:
Praecipe-ARBAP-225-2016-Speaking to Minutes Order.doc DIXIT Soparkar 2022.03.11 18:02:07 +0530