Bombay High Court
Punj Lloyd Limited vs Iot Infrastructure And Energy Services ... on 16 January, 2019
Author: S.C. Gupte
Bench: S.C. Gupte
sg arbp1323-12.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.1323 OF 2012
Punj Lloyd Limited ....Petitioner
vs
IOT Infrastructure And Energy Services Limited ...Respondent
.....
Ms. Sneha Patil, i/b. Maniar Srivastava Associates, for the Petitioner.
Mr. Prakash Shinde, i/b. MDP & Partners, for the Respondent.
......
CORAM : S.C. GUPTE, J.
DATED: 16 JANUARY, 2019 P.C.:
. In paragraph 22 of the judgment dated 14 December 2018, the words "in Arbitration Petition No.1376 of 2010 in terms of the order dated 10 July 2012" shall be added after the words "deposited in this Court" and before the words "and invested by the Prothonotary".
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