Bombay High Court
Epl Limited Formerly Known As Essel ... vs Nikita Containers Private Limited on 22 April, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
49-IA-7353-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
ORDINARY ORIGINAL CIVIL JURISDICTION
signed by
KANCHAN
KANCHAN
PRASHANT
PRASHANT
DHURI
IN ITS COMMERCIAL DIVISION
DHURI Date:
2026.04.22
20:01:23
+0530
INTERIM APPLICATION NO. 7353 OF 2025
IN
COMMERCIAL EXECUTION APPLICATION (L) NO. 29532 OF 2025
EPL Limited ... Applicant
Versus
Nikita Containers Private Limited ... Respondent
............
Mr. Atul Gupta instructed by Mr. Archit Virmani, Advocate for the
Petitioners.
Advocate for the Respondent (appearance not given).
............
CORAM : ABHAY AHUJA, J.
DATE : 22 APRIL 2026
P.C. :
1. Learned Counsel appearing for the Respondent submits that although the award is under challenge under Section 34 of the Arbitration and Conciliation Act, 1996, there is no stay and that if two weeks' time is granted, the order of disclosures dated 4 th March 2026 would be complied with.
2. Mr. Gupta, learned Counsel, appearing for the Applicant has no objection.
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3. Let disclosures in terms of order dated 4 th March 2026 be filed and served within a period of two weeks.
4. List on 17th June 2026.
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