Bombay High Court
Union Of India And Anr vs I B Commercial Pvt.Ltd on 23 June, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
stm-CARBP 409.2020 with CARBP 192.2020.doc
K.S. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.409 OF 2020
I.B. Commercial Private Limited ...Petitioner
Versus
Union of India and Anr., ...Respondents
WITH
COMMERCIAL ARBITRATION PETITION NO.192 OF 2020
Union of India and Anr., ...Petitioners
Versus
I.B. Commercial Private Limited ...Respondent
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Ms.Tanjul Sharma i/b Dhruve Liladhar & Co., Advocate for Petitioners
in CARBP 409/2020and for Respondent in CARBP 192/2020.
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CORAM : R.I. CHAGLA, J.
DATE : 23RD JUNE, 2023.
ORDER :
1. Matter mentioned. Not on Board, taken on Board.
2. This is an application for speaking to the minutes of order 1/2 ::: Uploaded on - 26/06/2023 ::: Downloaded on - 27/06/2023 23:21:36 ::: stm-CARBP 409.2020 with CARBP 192.2020.doc dated 9th June, 2023. In title clause of the said order, the captioned Commercial Arbitration Petition No.192 of 2020 is wrongly recorded as "Commercial Arbitration Petition No.182 of 2020", this shall be substituted with "Commercial Arbitration Petition No.192 of 2020".
3. Further, in appearance clause, the appearance of Advocate appearing for the Petitioner is wrongly recorded as "Ms.Tajul Sharma i/b Dhruve Liladhar & Co., Advocate for Petitioners in CARBP 192/2020 and for Respondent in CARBP 409/2020." which shall be substituted with "Ms.Tanjul Sharma i/b Dhruve Liladhar & Co., Advocate for Petitioners in CARBP 409/2020 and for Respondent in CARBP 192/2020".
4. Order dated 9th June, 2023 is corrected accordingly.
5. Application by way of praecipe is disposed of.
[R.I. CHAGLA, J.] 2/2 ::: Uploaded on - 26/06/2023 ::: Downloaded on - 27/06/2023 23:21:36 :::