Bombay High Court
Bayan Tree Growth Capital Llc vs Axiom Cordages Ltd And 2 Ors on 19 October, 2020
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (LODGING) NO.2889 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION (LODGING) NO.2885 OF 2020
IN
COMMERCIAL ARBITRATION PETITION NO.476 OF 2020
ALONG WITH
INTERIM APPLICATION (LODGING) NO.2890 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION (LODGING) NO.2888 OF 2020
IN
COMMERCIAL ARBITRATION PETITION NO.475 OF 2020
BanyanTree Growth Capital LLC ...Applicant-Petitioner
V/s.
Axiom Cordages Ltd. & Ors. ...Respondents
Mr. Rohan Rajadhyaksha, with Mr. Rajendra Barot, Ms. Anshika Misra, Ms.
Sherna Doongaji and Ms. Bhakti Parekh, i/by AZB & Partners, for the
Applicant-Original Petitioner-Decree/Award Holder.
Mr. Venkatesh Dhond, Sr. Advocate, with Dr. Birendra Saraf, Sr. Advocate, Mr.
Ameet Naik, Mr. Abhishek Kale Deshmukh, Mr. Avdhoot Prabhu and Mr.
Darshan Furia, i/by Naik Naik & Co., for the Respondents.
Mr. Ashish Kamat, with Mr. Nirav Shah and Mr. Anuj Jaiswal, i/by Little & Co.,
for the Proposed Intervenors / Subsidiaries of Respondents.
CORAM : A. K. MENON, J.
DATED : 19TH OCTOBER, 2020. (THROUGH VIDEO CONFERENCE) 1/2 19 & 20-IAL-2889-2020 in CARBP-476-2020 with IAL-2890-2020 in CARBP-475-2020.doc Dixit P.C. :
1. Pursuant to orders dated 7 th October 2020, Mr. Dhond states that the affidavit-of-disclosure, which was to be filed in a sealed envelope during pendency of Special leave petitions, which have since been dismissed, is now ready to be filed. He seeks extension of time to file the same.
2. The affidavit of disclosure was to be filed in a sealed envelope in view of pendency of SLPs. Since the SLPs have now been dismissed, there is no question of filing affidavit-of-disclosure in a sealed envelope.
3. Accordingly, I pass the following order :-
(i) Time to file affidavit-of-disclosure is extended upto 21 st October 2020. Soft copy of the same shall be emailed to the registry the Advocates for the Applicants today.
(ii) In the meantime, at the request of Mr. Dhond, who seeks further time to send a proposal as to the manner in which the amount awarded is to be paid to the applicants, stand over to 26th October 2020.
(iii) This order shall be digitally signed by the Private Secretary of the court.
(A. K. MENON, J.) Sneha Digitally signed by Sneha A. Dixit A. Dixit Date: 2020.10.20 2/2 12:17:59 +0530 19 & 20-IAL-2889-2020 in CARBP-476-2020 with IAL-2890-2020 in CARBP-475-2020.doc Dixit