Bombay High Court
Geosansar Mauritius Limited vs Genpact India Private Limited on 29 April, 2026
6. COMEX 9-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL EXECUTION APPLICATION NO. 9 OF 2022
Geosansar Mauritius Ltd. ..Applicant
Versus
Genpact India Pvt. Ltd. ..Respondent
ANAND Mr. Gaurav Mehta a/w. Mr. Sameer Bindra & Ms. Ananya Misra i/b.
SUDHAKAR
SUDAME Khaitan & Co., Advocates, for the Applicant
Digitally signed by Mr. Cheryl Fernandes a/w. Mr. Akash Manwani, Ms. Aditi Nazre,
ANAND SUDHAKAR
SUDAME Mr. Ankit Tandon, Ms. Sayobani Basu & Ms. Durga Priya Manda i/b.
Date: 2026.04.30
10:54:33 +0530 AZB & Partners, Advocates, for the Respondent
CORAM : RAJESH S. PATIL, J.
DATE : 29.04.2026
P. C.
1. Mr. Mehta, learned Counsel for the Decree Holder submits that by an Order dated 30.06.2022 passed by this Court (Coram : G. S. Kulkarni, J.) on the Petitions filed under Section 34 Arbitration and Conciliation Act, 1996, stay has been granted to the present Execution proceeding.
2. In view of the same, the Commercial Execution Application is adjourned sine die with liberty to the parties to move an Application to proceed further with the Execution Application, if the need so arises.
(RAJESH S. PATIL, J.)
Anand 1 of 1
::: Uploaded on - 30/04/2026 ::: Downloaded on - 30/04/2026 21:59:40 :::