Bombay High Court
Amazon Developers And 3 Ors vs Trent Limited And 2 Ors on 16 August, 2017
Author: Vibha Kankanwadi
Bench: S.C. Dharmadhikari, Vibha Kankanwadi
COMAP32.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL APPEAL NO. 32 OF 2016
IN
ARBITRATION PETITION NO. 685 OF 2015
1 Amazon Developers & Ors. ... Appellants
Vs
1 Trent Limited & Ors. ... Respondents
Mr. Vishwajeet Sawant with Mr. Himanshu Kode i/b M/s. Thakore
Jariwala and Associates for the Appellants.
Mr. Zal Andhyarujina with Ms. Sasidhar Vedpathak i/b Maneksha
and Sethna for the Respondents.
CORAM : S.C. DHARMADHIKARI &
SMT.VIBHA KANKANWADI, JJ.
WEDNESDAY, 16TH AUGUST, 2017 P.C. :
1 After having heard both sides and once we find that the challenge is to an arbitral award made by the Arbitral Tribunal on 4th October, 2014, the single Judge's order is dated 22nd July, 2016, then, unless and until the Award amount is secured to the extent of 50%, we are not inclined to entertain this appeal.
SRP 1/2 ::: Uploaded on - 19/08/2017 ::: Downloaded on - 28/08/2018 15:52:42 :::
COMAP32.16.doc 2 For the reasons that have been assigned to make an Award in the sum of money, particularly Rs.1.21 crores, we made this position clear to Mr. Sawant appearing for the appellant. On taking instructions, Mr. Sawant states that the appellant would show his bona fides by depositing a sum of Rs.60,00,000/- within six weeks from today. If this amount is deposited and proof is produced, the appeal shall be listed for admission. In default, the appeal to stand dismissed without further reference to the Court. SMT.VIBHA KANKANWADI, J. S.C. DHARMADHIKARI, J. SRP 2/2 ::: Uploaded on - 19/08/2017 ::: Downloaded on - 28/08/2018 15:52:42 :::