Bombay High Court
Adani Enterprises Ltd vs Antikeros Shipping Corporation on 28 March, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 2 M-NMCDL-2015-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (L) NO. 2015 OF 2018
IN
REVIEW PETITION (L) NO. 13 OF 2018
IN
ARBITRATION APPLICATION NO. 57 OF 2011
Adani Enterprises Limited ... Petitioner
Versus
Antikeros Shipping Corporation ... Respondent
Mr. Shailesh Poria alongwith Ms. Riya Dalwani instructed by Economics Laws
Practice for the Petitioner.
CORAM : S.J. KATHAWALLA, J.
DATED : 28th MARCH, 2019 P.C.:
1. Not on board. Upon mentioning, taken on board.
2. This application is for speaking to the minutes of the order dated 22 nd March, 2019.
3. In the appearances, appearance of "Mr. Vikram Nankani, Sr.Adv. a/w. Mr. Dinesh Pednekar, Ms. Ria Dalwani i/b. Economics Law Practic for the Petitioner" be read as "Mr. Vikram Nankani, Senior Advocate alongwith Mr. Sharan Jagtiani, Mr. Dinesh Pednekar, Ms. Rhia Marshall and Ms. Ria Dalwani instructed by Economics Laws Practice for the Petitioner".
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kpd 2 / 2 M-NMCDL-2015-2018.doc
4. In paragraphs 2 and 16, "Arbitration Application No. 572 of 2011" be read as "Arbitration Application No.57 of 2011".
5. In line 3 of sub-paragraph 4.2 of paragraph 4, "the Petitioner" be read as "the Respondent".
6. In line 2 of paragraph 5, "the Petitioner" be read as "the Respondent".
7. In paragraphs 6 and 7, wherever "Mr. Nankhani" appears, the same be read as "Mr. Nankani".
8. In line 5 of paragraph 7, "clause" be read as "cause".
9. The application for speaking to the minutes of order dated 22 nd March, 2019 is accordingly disposed off.
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