Delhi High Court - Orders
(Xli Rule 27 Of The Cpc) Future Coupons ... vs Amazon.Com Nv Investment Holdings Llc & ... on 5 April, 2022
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~3 to 7 (Original Side) & 30 (Appellate Side - 2022 List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 63/2021, IA 14257/2021 & IA 3121/2022
(XLI Rule 27 of the CPC)
FUTURE COUPONS PRIVATE
LIMITED & ORS. Appellants
Through: Mr. Mukul Rohatgi and Mr.
Dayan Krishnan, Sr. Advocates with Mr.
Mahesh Agarwal, Mr. Rishi Agrawala, Mr.
Karan Luthra, Mr. Pranjit Bhattacharya, Mr.
Sanjeevi Seshadri, Advs.
versus
AMAZON.COM NV INVESTMENT
HOLDINGS LLC & ANR. ..... Respondents
Through: Mr. Gopal Subramanium, Mr.
Rajiv Nayar, Mr. Gourab Banerji, Mr
Mukul Gupta, Mr Arun Kathpalia, Mr. Amit
Sibal, Mr. Nakul Dewan, Mr. Gaurav Bhatia,
Senior Advocates with Mr. Anand S Pathak,
Mr. Amit Mishra, Mr. Shashank Gautam,
Ms. Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Ms. Anubhuti Mishra, Ms.
Samridhi Hota, Mr. Shivam Pandey, Ms.
Nikita Bangera, Mr. Pratik Jhaveri, Ms.
Didon Misri, Mr. Chetan Chawla, Mr.
Faizan Mithaiwala, Mr. Vijayendra Pratap
Singh, Mr. Rachit Bahl, Ms. Roopali Singh,
Mr. Abhijnan Jha, Mr. Priyank Ladoia, Mr.
Tanmay Sharma, Ms. Vanya Chhabra, Mr.
Arnab Ray, Mr. Vedant Kapur, Mr. Shaurya
Mittal, Mr. Abhisar Vidyarthi, Mr. Kartik
Nayar, Mr. Pawan Bhushan, Ms Hima
Lawrence; Ms. Ujwala Uppaluri, Mr. SP
Mukherjee, Mr. TS Sundaram, Mr. Vinay
Tripathi, Mr. Aishvary Vikram, Mr.
Kaustubh Prakash, Ms. Anushka Shah, Ms.
Neelu Mohan, Ms Manjira Dasgupta, Ms
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 1 of 8
Signing Date:06.04.2022
16:48:31
Bani Brar, Mr Abhinav Deshwal, Mr Digant
Mishra, Advocates for R1
Mr. Ritin Rai, Sr. Adv. with Mr. Ameet
Naik, Mr. Raghav Shankar, Ms. Madhu
Gadodia, Mr. Abhishek Kale, Mr.
Harshvardhan Jha, Mr. Pankaj Patel, Ms.
Ritika Sinha, Ms. Drishti Rajain & Ms.
Arshiya Sharda, Advs. For Respondent No.
2/FRL
+ ARB. A. (COMM.) 64/2021, IA 14285/2021 & IA 3120/2022
(XLI Rule 27 of the CPC)
FUTURE RETAIL LTD. ..... Appellant
Through: Mr. Ritin Rai, Sr. Adv. with
Mr. Ameet Naik, Mr. Raghav Shankar, Ms.
Madhu Gadodia, Mr. Abhishek Kale, Mr.
Harshvardhan Jha, Mr. Pankaj Patel, Ms.
Ritika Sinha, Ms. Drishti Rajain & Ms.
Arshiya Sharda, Advs.
versus
AMAZON.COM NV INVESTMENT
HOLDINGS LLC & ORS. ..... Respondents
Through: Mr Gopal Subramanium, Mr.
Rajiv Nayar, Mr. Gourab Banerji, Mr
Mukul Gupta, Mr Arun Kathpalia, Mr. Amit
Sibal, Mr. Nakul Dewan, Mr. Gaurav Bhatia,
Senior Advocates with Mr. Anand S Pathak,
Mr. Amit Mishra, Mr. Shashank Gautam,
Ms. Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Ms. Anubhuti Mishra, Ms.
Samridhi Hota, Mr. Shivam Pandey, Ms.
Nikita Bangera, Mr. Pratik Jhaveri, Ms.
Didon Misri, Mr. Chetan Chawla, Mr.
Faizan Mithaiwala, Mr. Vijayendra Pratap
Singh, Mr. Rachit Bahl, Ms. Roopali Singh,
Mr. Abhijnan Jha, Mr. Priyank Ladoia, Mr.
Tanmay Sharma, Ms. Vanya Chhabra, Mr.
Arnab Ray, Mr. Vedant Kapur, Mr. Shaurya
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 2 of 8
Signing Date:06.04.2022
16:48:31
Mittal, Mr. Abhisar Vidyarthi, Mr. Kartik
Nayar, Mr. Pawan Bhushan, Ms Hima
Lawrence; Ms. Ujwala Uppaluri, Mr. SP
Mukherjee, Mr. TS Sundaram, Mr. Vinay
Tripathi, Mr. Aishvary Vikram, Mr.
Kaustubh Prakash, Ms. Anushka Shah, Ms.
Neelu Mohan, Ms Manjira Dasgupta, Ms
Bani Brar, Mr Abhinav Deshwal, Mr Digant
Mishra, Advocates for R1
+ OMP (ENF.) (COMM.) 17/2021, EX.APPL.(OS) 228/2022,
EX.APPL.(OS) 230/2022, EX.APPL.(OS) 232/2022 and
EX.APPL.(OS) 370/2022
AMAZON.COM NV INVESTMENT
HOLDINGS LLC ..... Decree Holder
Through: Mr Gopal Subramanium, Mr.
Rajiv Nayar, Mr. Gourab Banerji, Mr
Mukul Gupta, Mr Arun Kathpalia, Mr. Amit
Sibal, Mr. Nakul Dewan, Mr. Gaurav Bhatia,
Senior Advocates with Mr. Anand S Pathak,
Mr. Amit Mishra, Mr. Shashank Gautam,
Ms. Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Ms. Anubhuti Mishra, Ms.
Samridhi Hota, Mr. Shivam Pandey, Ms.
Nikita Bangera, Mr. Pratik Jhaveri, Ms.
Didon Misri, Mr. Chetan Chawla, Mr.
Faizan Mithaiwala, Mr. Vijayendra Pratap
Singh, Mr. Rachit Bahl, Ms. Roopali Singh,
Mr. Abhijnan Jha, Mr. Priyank Ladoia, Mr.
Tanmay Sharma, Ms. Vanya Chhabra, Mr.
Arnab Ray, Mr. Vedant Kapur, Mr. Shaurya
Mittal, Mr. Abhisar Vidyarthi, Mr. Kartik
Nayar, Mr. Pawan Bhushan, Ms Hima
Lawrence; Ms. Ujwala Uppaluri, Mr. SP
Mukherjee, Mr. TS Sundaram, Mr. Vinay
Tripathi, Mr. Aishvary Vikram, Mr.
Kaustubh Prakash, Ms. Anushka Shah, Ms.
Neelu Mohan, Ms Manjira Dasgupta, Ms
Bani Brar, Mr Abhinav Deshwal, Mr Digant
Mishra, Advocates
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 3 of 8
Signing Date:06.04.2022
16:48:31
versus
FUTURE COUPONS
PRIVATE LIMITED & ORS. ..... Judgment Debtors
Through: Mr. Ritin Rai, Sr. Adv. with
Mr. Ameet Naik, Mr. Raghav Shankar, Ms.
Madhu Gadodia, Mr. Abhishek Kale, Mr.
Harshvardhan Jha, Mr. Pankaj Patel, Ms.
Ritika Sinha, Ms. Drishti Rajain & Ms.
Arshiya Sharda, Advs. For Judgment debtor
No. 2
+ OMP (ENF.) (COMM.) 59/2022, EX.APPL.(OS) 317/2022 and
EX.APPL.(OS) 318/2022
AMAZON.COM NV INVESTMENT
HOLDINGS LLC ..... Decree Holder
Through: Mr Gopal Subramanium, Mr.
Rajiv Nayar, Mr. Gourab Banerji, Mr
Mukul Gupta, Mr Arun Kathpalia, Mr. Amit
Sibal, Mr. Nakul Dewan, Mr. Gaurav Bhatia,
Senior Advocates with Mr. Anand S Pathak,
Mr. Amit Mishra, Mr. Shashank Gautam,
Ms. Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Ms. Anubhuti Mishra, Ms.
Samridhi Hota, Mr. Shivam Pandey, Ms.
Nikita Bangera, Mr. Pratik Jhaveri, Ms.
Didon Misri, Mr. Chetan Chawla, Mr.
Faizan Mithaiwala, Mr. Vijayendra Pratap
Singh, Mr. Rachit Bahl, Ms. Roopali Singh,
Mr. Abhijnan Jha, Mr. Priyank Ladoia, Mr.
Tanmay Sharma, Ms. Vanya Chhabra, Mr.
Arnab Ray, Mr. Vedant Kapur, Mr. Shaurya
Mittal, Mr. Abhisar Vidyarthi, Mr. Kartik
Nayar, Mr. Pawan Bhushan, Ms Hima
Lawrence; Ms. Ujwala Uppaluri, Mr. SP
Mukherjee, Mr. TS Sundaram, Mr. Vinay
Tripathi, Mr. Aishvary Vikram, Mr.
Kaustubh Prakash, Ms. Anushka Shah, Ms.
Neelu Mohan, Ms Manjira Dasgupta, Ms
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 4 of 8
Signing Date:06.04.2022
16:48:31
Bani Brar, Mr Abhinav Deshwal, Mr Digant
Mishra, Advocates
versus
FUTURE COUPONS
PRIVATE LIMITED & ORS. ..... Judgment Debtors
Through: Mr. Ritin Rai, Sr. Adv. with
Mr. Ameet Naik, Mr. Raghav Shankar, Ms.
Madhu Gadodia, Mr. Abhishek Kale, Mr.
Harshvardhan Jha, Mr. Pankaj Patel, Ms.
Ritika Sinha, Ms. Drishti Rajain & Ms.
Arshiya Sharda, Advs. For Respondent -2
Future Retail Limited.
+ CS(COMM) 493/2020, IA 10377/2020, IA 8888/2021 and IA
8889/2021
FUTURE RETAIL LTD. ..... Plaintiff
Through: Mr. Ritin Rai, Sr. Adv. with
Mr. Ameet Naik, Mr. Raghav Shankar, Ms.
Madhu Gadodia, Mr. Abhishek Kale, Mr.
Harshvardhan Jha, Mr. Pankaj Patel, Ms.
Ritika Sinha, Ms. Drishti Rajain & Ms.
Arshiya Sharda, Advs.
versus
AMAZON.COM NV INVESTMENT
HOLDINGS LLC & ORS. ..... Defendants
Through: Mr Gopal Subramanium, Mr.
Rajiv Nayar, Mr. Gourab Banerji, Mr
Mukul Gupta, Mr Arun Kathpalia, Mr. Amit
Sibal, Mr. Nakul Dewan, Mr. Gaurav Bhatia,
Senior Advocates with Mr. Anand S Pathak,
Mr. Amit Mishra, Mr. Shashank Gautam,
Ms. Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Ms. Anubhuti Mishra, Ms.
Samridhi Hota, Mr. Shivam Pandey, Ms.
Nikita Bangera, Mr. Pratik Jhaveri, Ms.
Didon Misri, Mr. Chetan Chawla, Mr.
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 5 of 8
Signing Date:06.04.2022
16:48:31
Faizan Mithaiwala, Mr. Vijayendra Pratap
Singh, Mr. Rachit Bahl, Ms. Roopali Singh,
Mr. Abhijnan Jha, Mr. Priyank Ladoia, Mr.
Tanmay Sharma, Ms. Vanya Chhabra, Mr.
Arnab Ray, Mr. Vedant Kapur, Mr. Shaurya
Mittal, Mr. Abhisar Vidyarthi, Mr. Kartik
Nayar, Mr. Pawan Bhushan, Ms Hima
Lawrence; Ms. Ujwala Uppaluri, Mr. SP
Mukherjee, Mr. TS Sundaram, Mr. Vinay
Tripathi, Mr. Aishvary Vikram, Mr.
Kaustubh Prakash, Ms. Anushka Shah, Ms.
Neelu Mohan, Ms Manjira Dasgupta, Ms
Bani Brar, Mr Abhinav Deshwal, Mr Digant
Mishra, Advocates for D1
+ W.P.(C) 14967/2021, CM APPL. 47253/2021, CM APPL.
354/2022, CM APPL. 487/2022, CM APPL. 2122/2022 and
CM APPL. 7775/2022
AMAZON WHOLESALE
INDIA PVT & ANR. Petitioners
Through: Mr. Dayan Krishnan, Sr. Adv.,
Mr. Rishi Agrawala, Mr. Pranjit
Bhattacharya, Mr. Sanjeevi Seshadri & Mr.
Sukrith Seth, Advs. For Future Coupons Pvt.
Ltd. (Intervenor)
Mr. Sidharth Luthra, Sr. Adv. with Mr.
Anand S. Pathak, Mr. Amit Kumar Mishra,
Mr. Rohan Jaitley, Mr. Gaurav Mahajan, Mr.
Abhinav Tandon, Mr. Nakul Gandhi, Mr.
Tushar Bhatnagar, Mr. Yash Kumar, Mr.
Ayush Kaushik, Mr. Angaj Gautam & Mr.
Kaustubh Seth, Advs. for P1
Mr. Rajiv Nayar, Sr. Adv. with Mr. Mukul
Gupta Sr. Adv with Mr. Anand S. Pathak,
Mr. Amit Kumar Mishra, Mr. Gaurav
Mahajan, Mr. Abhinav Tandon, Mr. Nakul
Gandhi, Mr. Tushar Bhatnagar, Mr. Yash
Kumar & Ms. Manjira Dasgupta, Advs. for
P2
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 6 of 8
Signing Date:06.04.2022
16:48:31
Versus
THE DIRECTORATE OF
ENFORCEMENT & ORS. ..... Respondents
Through: Mr. Amit Mahajan, CGSC with
Mr. Zoheb Hossain, Spl. Counsel for ED
with Mr. Vivek Gurnani and Ms. Snehal
Kaila, Advs.
Mr. Dayan Krishnan, Sr. Advocate with Mr.
Mahesh Agarwal, Mr. Rishi Agrawala, Mr.
Karan Luthra, Mr. Pranjit Bhattacharya, Mr.
Sanjeevi Seshadri, Advs. for Future Coupons
Pvt Ltd-Intervenor
Mr. Krishnan Venugopal Sr. Advocate with
Mr. Rajat Sehgal, Advocate for
Intervener/CAIT
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 05.04.2022
1. Learned Senior Counsel for the parties are ad idem that, in the proceedings before the Supreme Court yesterday, the Supreme Court had acceded to priority being granted to hearing of the enforcement petition, given the intervening developments that have taken place.
2. An affidavit has also been placed on record which has been e- mailed to the Court Master and has also been formally filed in the Registry.
3. Mr. Subramanium has addressed the Court at length on the enforcement petition as well as on the contents of the said affidavit.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB. A. (COMM.) 63/2021 & contd. matters Page 7 of 8 Signing Date:06.04.2022 16:48:314. For continuation of his submissions, re-notify on 12th April, 2022 at 03:00 p.m..
5. In the meanwhile, responses' to OMP (Enf.) (Comm.) 59 of 2022 as well as to the affidavit that has been filed today, may be placed on record at least 24 hours in advance of the next date of hearing, with advance copy provided to learned Counsel for Amazon.
6. Liberty is granted to file a rejoinder in the Registry as well as by e-mail to the Court Master.
C.HARI SHANKAR, J APRIL 5, 2022 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB. A. (COMM.) 63/2021 & contd. matters Page 8 of 8 Signing Date:06.04.2022 16:48:31