Delhi High Court - Orders
(Xli Rule 27 Of The Cpc) Future Coupons ... vs Amazon.Com Nv Investment Holdings Llc & ... on 28 April, 2022
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~ O2, O3, O4, O1, O5 and A-98
* 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. 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 Arun
Kathpalia, Mr. Amit Sibal, Mr Nakul Dewan
and Mr. Gaurav Bhatia, Senior Advocates
with Mr. Anand S Pathak, Mr. Amit K
Mishra, Mr. Shashank Gautam, Ms.
Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Mr. Promit Chatterjee, 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.
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 1 of 8
Signing Date:02.05.2022
13:29:37
Anushka Shah, Ms. Neelu Mohan and Ms
Manjira Dasgupta, Advocates for
Respondent 1
Mr. Ritin Rai, Sr. Advocate with Mr. Ameet
Naik, Mr. Raghav Shankar, Ms. Madhu
Gadodia, Mr. Abhishek Kale, Mr.
Harshvardhan Jha and Mr. Pankaj Patel,
Advs. for Respondent 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. Advocate
with Mr. Ameet Naik, Mr. Raghav Shankar,
Ms. Madhu Gadodia, Mr. Abhishek Kale,
Mr. Harshvardhan Jha and Mr. Pankaj Patel,
Advs. for FRL
versus
AMAZON.COM NV INVESTMENT
HOLDINGS LLC & ORS. ..... Respondents
Through Mr Gopal Subramanium, Mr.
Rajiv Nayar, Mr. Gourab Banerji, Mr Arun
Kathpalia, Mr. Amit Sibal, Mr Nakul Dewan
and Mr. Gaurav Bhatia, Senior Advocates
with Mr. Anand S Pathak, Mr. Amit K
Mishra, Mr. Shashank Gautam, Ms.
Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Mr. Promit Chatterjee, 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
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 2 of 8
Signing Date:02.05.2022
13:29:37
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 and Ms
Manjira Dasgupta, Advocates for
Respondent 1
Mr. Dayan Krishnan, Sr. Advocate with Mr.
Mahesh Agarwal, Mr. Rishi Agrawala, Mr.
Karan Luthra, Mr. Pranjit Bhattacharya, Mr.
Sanjeevi Seshadri, Advs. for Respondent
Nos. 2 to 13
+ 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 Arun
Kathpalia, Mr. Amit Sibal, Mr Nakul Dewan
and Mr. Gaurav Bhatia, Senior Advocates
with Mr. Anand S Pathak, Mr. Amit K
Mishra, Mr. Shashank Gautam, Ms.
Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Mr. Promit Chatterjee, 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.
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 3 of 8
Signing Date:02.05.2022
13:29:37
Anushka Shah, Ms. Neelu Mohan and Ms
Manjira Dasgupta, Advocates
versus
FUTURE COUPONS
PRIVATE LIMITED & ORS. ..... Judgment Debtors
Through Mr. Ritin Rai, Sr. Advocate
with Mr. Ameet Naik, Adv. for Judgment
Debtor 1
Mr. Dayan Krishnan, Sr. Adv. with Mr.
Mahesh Agarwal, Adv., Mr. Rishi Agrawala,
Adv., Mr. Karan Luthra, Adv., Mr. Pranjit
Bhattacharya, Adv., Mr. Sanjeevi Seshadri,
Adv., Mr. Vishnu Tallagragada, Advs. for
Judgment Debtors 2 to 13
+ 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 Arun
Kathpalia, Mr. Amit Sibal, Mr Nakul Dewan
and Mr. Gaurav Bhatia, Senior Advocates
with Mr. Anand S Pathak, Mr. Amit K
Mishra, Mr. Shashank Gautam, Ms.
Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Mohit Singh, Mr. Promit Chatterjee,
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
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 4 of 8
Signing Date:02.05.2022
13:29:37
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 and Ms
Manjira Dasgupta, Advocates
versus
FUTURE COUPONS
PRIVATE LIMITED & ORS. ..... Judgment Debtors
Through Mr. Ritin Rai, Sr. Advocate
with Mr. Ameet Naik, Adv. for Judgment
Debtor 1
Mr. Dayan Krishnan, Sr. Adv. with Mr.
Mahesh Agarwal, Adv., Mr. Rishi Agrawala,
Adv., Mr. Karan Luthra, Adv., Mr. Pranjit
Bhattacharya, Adv., Mr. Sanjeevi Seshadri,
Adv., Mr. Vishnu Tallagragada, Advs. for
Judgment Debtors 2 to 13
+ CS(COMM) 493/2020, IA 10399/2020, IA 8888/2021 and IA
8889/2021
FUTURE RETAIL LTD. ..... Plaintiff
Through Mr. Ritin Rai, Sr. Advocates
with Mr. Ameet Naik, Mr. Raghav Shankar,
Ms. Madhu Gadodia, Mr. Abhishek Kale,
Mr. Harshvardhan Jha and Mr. Pankaj Patel,
Advs.
versus
AMAZON.COM NV INVESTMENT
HOLDINGS LLC & ORS. ..... Defendants
Through Mr Gopal Subramanium, Mr.
Rajiv Nayar, Mr. Gourab Banerji, Mr Arun
Kathpalia, Mr. Amit Sibal, Mr Nakul Dewan
and Mr. Gaurav Bhatia, Senior Advocates
with Mr. Anand S Pathak, Mr. Amit K
Mishra, Mr. Shashank Gautam, Ms.
Sreemoyee Deb, Mr. Vijay Purohit, Mr.
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 5 of 8
Signing Date:02.05.2022
13:29:37
Mohit Singh, Mr. Promit Chatterjee,
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 and Ms
Manjira Dasgupta, Advocates for Defendant
1
Mr. Dayan Krishnan, Sr. Advocates with
Mr. Mahesh Agarwal, Mr. Rishi Agrawala,
Mr. Karan Luthra, Mr. Pranjit Bhattacharya,
Mr. Sanjeevi Seshadri, Advs. for Defendants
2 to 13
Mr. K. R. Sasiprabhu, Mr. Vishnu Sharma
and Mr. Tushar Bhardwaj, Advs for
Defendants 14 and 15
+ 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. Siddharth Luthra Sr Adv,
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. Kaustubh Seth, Advs. for
Petitioner 1
Mr. Rajeev Nayar and Mr. Mukul Gupta,
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
ARB. A. (COMM.) 63/2021 & contd. matters Page 6 of 8
Signing Date:02.05.2022
13:29:37
Senior Advocates 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. Sowjhanya Shankaran, Advs.
for Petitioner 2
Versus
THE DIRECTORATE OF
ENFORCEMENT & ORS. ..... Respondents
Through Mr. Tushar Mehta, Solicitor
General of India with Mr. S.V. Raju, ASG,
Mr. Amit Mahajan, CGSC, 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
% 28.04.2022
1. Mr. Subramanium has concluded his arguments on the interim protection sought in the enforcement petition as well as in IA 40429/2022, which was filed before the Supreme Court and has thereafter been transmitted to this Court for decision.
2. Mr. Rajiv Nayar, learned Senior Counsel also seeks to address arguments in support of the submissions advanced by Mr. Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB. A. (COMM.) 63/2021 & contd. matters Page 7 of 8 Signing Date:02.05.2022 13:29:37 Subramanium. He has requested for a short accommodation for the said purpose.
3. Renotify to hear Mr. Nayar and to hear learned Counsel for the opposite parties on 4th May, 2022 at 3:00 PM as part heard.
C.HARI SHANKAR, J APRIL 28, 2022 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB. A. (COMM.) 63/2021 & contd. matters Page 8 of 8 Signing Date:02.05.2022 13:29:37