Bombay High Court
Parker Hannifin India Pvt Ltd vs Shriram Epc Limited Now Sepc Limited on 6 November, 2025
2025:BHC-OS:20104
501-IAL-35157-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 35157 OF 2025
IN
COMMERCIAL ARBITRATION PETITION NO. 909 OF 2019
Digitally
signed by
Parker Hannifin India Pvt. Ltd. ...Applicant
SHRADDHA
SHRADDHA KAMLESH
KAMLESH TALEKAR
Versus
TALEKAR Date:
2025.11.06
20:00:11
+0530
Shriram EPC Limited
now SEPC Limited ...Respondent
Mr. Vijay Purohit a/w. Faizan Mithaiwala and Vinit Kamdar, for
Applicant.
The Respondent was represented but appearance has not been
submitted.
CORAM : SOMASEKHAR SUNDARESAN, J.
Date : November 6, 2025
ORDER :
1. Commercial Arbitration Petition No. 909 of 2019 filed under Section 34 of the Arbitration and Conciliation Act, 1996 has been disposed of by this Court on August 4, 2025 upholding the Impugned Award. Thereafter, the parties have entered into the settlement.
2. Interim Application (L) No. 35157 of 2025 has been filed by the Original Respondent seeking permission for withdrawal of the amount of Rs. 50,00,000/- deposited in Court him, exclusive of Page 1 of 2 November 6, 2025 Shraddha ::: Uploaded on - 06/11/2025 ::: Downloaded on - 06/11/2025 21:41:22 ::: 501-IAL-35157-2025.doc earnings thereon, and the earnings on the said amount shall be released to the Original Petitioner, namely, Shriram EPC Limited now SEPC Limited.
3. Permission granted. The Interim Application is finally disposed of in the aforesaid terms.
4. All actions required to be taken pursuant to this order, shall be taken upon receipt of a downloaded copy as available on this Court's website.
[ SOMASEKHAR SUNDARESAN, J.] Page 2 of 2 November 6, 2025 Shraddha ::: Uploaded on - 06/11/2025 ::: Downloaded on - 06/11/2025 21:41:22 :::