Bombay High Court
Plus Holdings Limited vs Xeitgeist Entertainment Group Pte Ltd ... on 11 March, 2019
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
pvr 1 carbp339-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.339 OF 2019
Plus Holdings Ltd. ...Petitioner
Versus
Xeitgeist Entertainment Group Ltd. & Ors. ...Respondent
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Mr.Sandeep S.Ladda I/b. Adnan Ansari, for the Petitioner.
Karisha Shah I/b. India Law Alliance, for Respondent NO.2.
Ms.Payel Chatterjee, for Respondent No.4.
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CORAM: G.S.KULKARNI, J.
DATED: 11 March 2019
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P.C.:
Not on board, taken on board on an application as moved on behalf of respondent no.4 for speaking to the minutes of the order dated 7 March 2019.
2. In the order dated 7 March 2019 by consent of the parties the following corrections be made:
(i) In the appearance provided for Respondent No.4 as "Ms.Payal Chaterjee with Mr.Siddharth Rathod i/b. Nishith Desai Associates, for respondent No.4"
be substituted with "Ms.Payel Chatterjee with Mr.Siddharth Ratho i/b. Nishith Desai Associates, for respondent No.4."::: Uploaded on - 13/03/2019 ::: Downloaded on - 13/03/2019 22:49:03 :::
pvr 2 carbp339-19.doc (ii) In paragraph 3 in line 4 the word "respondent No.3" be deleted and
substituted with "respondent No.4".
(iii) In paragraph 9 in line nos.2 and 3 the words "by respondent No.3" be deleted.
3. Order dated 7 March 2019 be corrected accordingly and a corrected copy be made available to the parties.
(G.S.Kulkarni,J.) ::: Uploaded on - 13/03/2019 ::: Downloaded on - 13/03/2019 22:49:03 :::