Bombay High Court
Iifl Finance Limited vs Jbs Enerprises Pvt Ltd on 10 February, 2026
2026:BHC-OS:3887
Neeta Sawant 36-ARBP--498-2025.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 498 OF 2025
IIFL Finance Ltd. .....PETITIONER
: VERSUS :
JBS Enterprises Pvt. Ltd. & Ors. ....RESPONDENTS
Mr. Abhay Kakkar (through V.C.) with Mr. Pravin Khankal i/b. Ms. Pooja
Singh, for the Petitioner.
CORAM : SANDEEP V. MARNE, J.
DATED : 10 FEBRUARY, 2026.
P.C. :
1) This is a petition filed under Section 9 of the Arbitration and
Conciliation Act, 1996 (Arbitration Act) seeking interim measures before commencement of arbitral proceedings.
2) I have heard Mr.Kakkar, the learned counsel appearing for the Petitioner and have considered the submissions canvassed by him. On 19 December 2025, this Court issued notice to the Respondents. Office report indicate that Court notices have been duly served on the Respondents. Today, Mr.Kakkar, tenders Affidavit of private service with which email received from the Respondents has been appended. Respondents have given offer for settlement of the claim to the Petitioner. However, none has appeared on behalf of the Respondents despite being duly served.
3) The email of the Respondents dated 16 December 2025 indicates that Respondents do not seriously dispute liability to pay the outstanding amount __________________________________________________________________________________________ PAGE NO. 1 of 2 10 FEBRUARY 2026 ::: Uploaded on - 11/02/2026 ::: Downloaded on - 11/02/2026 20:45:54 ::: Neeta Sawant 36-ARBP--498-2025.docx to the Petitioner. In my view therefore, it would be appropriate to grant interim measures in terms of prayer clause (a) in the petition during pendency of the arbitral proceedings. I accordingly proceed to pass the following order:
(i)Pending the arbitral proceedings and till making of the final Award, there shall be interim measures in terms of prayer clause (a) which reads thus :
(a). Attach/Freeze the below-mentioned bank account/s and other bank accounts of the respondents, which are not brought to the knowledge of the petitioner company, to the extent of Rs.3419837.16 (Rupees Thirty Four Lakh(s) Nineteen Thousand Eight Hundred Thirty Seven and Paise Sixteen only) and restrain the respondents from withdrawing and/or transferring the funds from the following below-mentioned account/s.
BANK ACCOUNT BANK ACCOUNT BANK NAME BRANCH HOLDER NO. ADDRESS JBS ENERPRISES PVT. 32104953211 STATE BANK OF ROAD NO.22, LTD INDIA DIST.THANE, MAHARASHTRA-
400 0604 IFSC Code:
SBIN0001053
(ii)Petitioner shall file application under Section 11 of the Arbitration Act within 4 weeks from constitution of the Arbitral Tribunal.
4) With the above directions, the Arbitration Petition is disposed of.
Digitally signed by NEETA NEETA SHAILESH SHAILESH SAWANT SAWANT Date:
2026.02.11 [SANDEEP V. MARNE, J.] 11:18:13 +0530 __________________________________________________________________________________________ PAGE NO. 2 of 2 10 FEBRUARY 2026 ::: Uploaded on - 11/02/2026 ::: Downloaded on - 11/02/2026 20:45:54 :::