Bombay High Court
Bekaertdeslee Holding Nv vs Cmc Bekaert Deslee Private Limited ... on 8 May, 2026
2026:BHC-OS:12058
Neeta Sawant 907-CARBP(L)--9476-2026.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION (L.) NO. 9476 OF 2026
Bakaertdesless Holding NV ... Petitioner
V/s.
CMC Bekaert Desless Private Limited ...Respondent
Through Mr. Shikhar Ajeet Yadav
________________
Mr. Kevic Setaolvad, Senior Advocate with Mr.Siddharth Sethi, Ms.
Shreya Sircar, Mr. Arti Raghavan, Mr. Jehan Lalkala, Mr. Deepak Anand
and Juan D'souza i/b. Sagar & Associates for the Petitioner.
Mr. Zal Andhyarujina, Senior Advocate with Ms. Aishwarya Singh, Mr.
Prince Todi and Ms. Serena Jethmalani i/b. Khaitan & Co., for Respondent
Nos. 2 to 5.
________________
CORAM: SANDEEP V. MARNE, J.
DATED: 8 May 2026. P.C.:
1) The learned counsel appearing for the parties submits that parties have amicably resolved the disputes amongst them. Consent Terms are tendered. The same are taken on record and marked 'X' for identification. The Consent Terms are signed by the Constituted Page No.1 of 2 8 May 2026 ::: Uploaded on - 11/05/2026 ::: Downloaded on - 16/05/2026 02:12:04 ::: Neeta Sawant 907-CARBP(L)--9476-2026.docx Attorney of the Petitioner and by the Director of Respondent No.1 and by Respondent Nos.2 to 5. Leave granted to add original signatory of Respondent No.3 to the Consent Terms. The signatories to the Consent Terms are present before the Court either physically or through V.C. They admit their signatures on the Consent Terms, as well as the contents thereof. Statements made in the Consent Terms are accepted as undertaking given to the Court. Commercial Arbitration Petition is disposed of in terms of the Consent Terms with liberty to apply as provided for in para-3 of the Consent Terms.
Digitally signed by NEETA [SANDEEP V. MARNE, J.] NEETA SHAILESH SHAILESH SAWANT SAWANT Date:
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