Madras High Court
M/S Kotak Mahindra Bank Limited vs M/S Trium Logistics India Private Ltd on 12 August, 2020
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
A.No.7466 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 12.08.2020
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.No.7466 of 2017
M/s Kotak Mahindra Bank Limited,
Registered office at
27BKC, C 27, G block,
Bandrakurla Complex, Bandra (East),
Mumbai 400 051.
and
having its branch office at
1st floor, Ceebros Centre, No.39/45, Montieth road,
Egmore, Chennai 600 008.
rep. by its authorised officer Ms.K.K.nandhini Priya
... Applicant
Vs.
1. M/s Trium Logistics India private Ltd.,
No.1 E ala Foundation No.11, 8th street,
Dasarathpuram, Saligramam, Chennai 600 093.
2. Mr. Menon Pulikkot Sajith
3. Mr. Satish Kumar Pillai
4. Mr. Rohit Rao
5. Mr. Tarun Singhal ... Respondents
1/3
http://www.judis.nic.in
A.No.7466 of 2017
Prayer: Application filed under Order XIV Rule 8 of O.S. Rules
read with Section 9, (2)(b) and (3) of the Arbitration and Conciliation
Act,1996 to pass an order directing the respondents to furnish security to
the tune of Rs.39,55,632.56 or such sum as the court directs within such
time that the court may stipulate along with an order of conditional
attachment and in default of the respondents to do so, to order attachment
of the property more fully described in the schedule to the petition through
the District Court, Malad, Maharashtra pending disposal of the Arbitral
proceedings and the enforcement of the Award.
For Applicant : M/s M.Arunachalam
For first respondent : No appearance
ORDER
This application has been filed against the respondents to furnish security to the tune of Rs.39,55,632.56.
2. The learned counsel appearing for the applicant submitted that already award has been on 08.02.2018.
3. In such view of the matter, it is open to the applicant to proceed the matter further before the Arbitrator as per law.
4. With the above observation, this application is closed. No costs.
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