Bombay High Court
Board Of Control For Cricket In India vs Deccan Chronicle Holding Limited on 26 November, 2020
Author: G.S. Patel
Bench: G.S. Patel
1-IPL-4471-2020 IN CARBPL-4466-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 4471 OF 2020
IN
COMM ARBITRATION PETITION (L) NO. 4466 OF 2020
Board of Control For Cricket in India ...Petitioner
Versus
Deccan Chronicle Holdings Ltd ...Respondent
Mr Tushar Mehta, Solicitor General, with Mr Samrat Sen, with Mr Indranil Deshmukh, Mr Adarsh Saxena, Rachyeta Shah, Mr Kartik Prasad, i/b Cyril Amarchand Mangaldas, for the Petitioner.
Mr Haresh Jagtiani, Senior Advocate, with Mr Navroz Seervai, Senior Advocate, Mr Sharan Jagtiani, Senior Advocate, with Mr Yashpal Jain, Mr Suprabh Jain, Mr Ankit Pandey, Ms Rishika Harish, Ms Bhumika Chulani i/b Mr Suprabh Jain and Mr Yashpal Jain, for the Respondent.
CORAM: G.S. PATEL, J
(Through Video Conference)
DATED: 26th November 2020
PC:-
1. Heard through video conferencing.
Shephali
Mormare
Digitally signed
by Shephali
Mormare
Date: 2020.11.27
11:09:45 +0530
Page 1 of 3
26th November 2020
1-IPL-4471-2020 IN CARBPL-4466-2020.DOCX
2. The Section 34 Petition challenges a sole arbitrator's Award dated 17th July 2020 in favour of the Respondent. The Award is in a substantial amount of over Rs.4800 crores.
3. The matter was originally scheduled, after certain directions for filing concise written submissions and so on, for 25th November 2020 and to continue thereafter. I was compelled to adjourn the 25th November 2020 hearing. This was for entirely personal reasons that has made it difficult for me to proceed with the regular board. That personal reason still continues and will likely to continue for a few days yet. Both Mr Mehta, learned Solicitor General who appears for the Petitioner, and Mr Jagtiani, learned Senior Advocate for the Respondent have jointly requested that the matter is not such that cannot await the final hearing after the vacation. I appreciate their concern and thank them for it.
4. I have heard them briefly and spent some time with their detailed written submissions and compilations. Therefore, when they jointly request that I accept their proposal to have the matter retained as part-heard, I obviously cannot decline. This will be subject to any change in the roster and to leave obtained by the parties by consent on the administrative side.
5. Subject to that leave, I propose to take up the matter by video conferencing in the afternoon sessions from 3.00 pm onwards on 5th January, 6th January, 7th January and 8th January 2021 and, if necessary, for completion on 12th January 2021.
Page 2 of 326th November 2020 1-IPL-4471-2020 IN CARBPL-4466-2020.DOCX
6. Mr Jagtiani agrees that his previous statement will continue.
7. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 3 of 3 26th November 2020