Bombay High Court
Futura Polyesters Ltd vs Daewoo International Corporation Ltd ... on 31 October, 2018
Author: A.S. Oka
Bench: A.S. Oka
1 appl-323.18.doc
pmw
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORIGINAL SIDE
APPEAL (L) NO.323 OF 2018
WITH
CHAMBER SUMMONS (L) NO.1628 OF 2018
Office Notes, Office Memorandam
of Coram, appearances, Court's
Court's or Judge's orders
orders or directions and
Registrar's orders
Mr. Dinesh Purandare a/w Ms. Anaisha i/b. Crawford Bayley & Co. for the
Appellant.
Ms. Krithika Anand i/b. Dhruve Liladhar & Co. for the Respondent.
Ms. Swati Deshpande i/b. MDP Partners for the Intervenor.
CORAM : A.S.OKA AND M.S. SONAK, JJ.
DATE : 31st OCTOBER 2018.
P.C. :
1 The learned counsel appearing for the
appellant has tendered across the bar a letter dated 30th October 2018 addressed by the Assistant General Manager of Reserve Bank of India to the Advocate for the appellant. The letter is in response to application dated 29 th September 2018 made by the appellant. From the said letter, it appears that the Reserve Bank of India advised the appellant to wait till appropriate order is passed on 31 st October 2018 and thereafter to approach the RBI through its AD bank to allow any remittance. In fact, the order dated 5th October 2018 will show that this Court adjourned the matter to enable the ::: Uploaded on - 02/11/2018 ::: Downloaded on - 03/11/2018 01:04:41 ::: 2 appl-323.18.doc appellant to pay a sum of Rs.55 Lakh to the second respondent. We, therefore, make it clear that notwithstanding the pendency of the appeal, the RBI will have to decide the application dated 29th September 2018 for allowing remittance at the earliest. Place the appeal under the caption of "fresh admission" on 26th November 2018. Ad-interim relief granted earlier to continue.
(M.S. SONAK, J.) (A.S.OKA, J.)
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