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Valentine Maritime Ltd. vs Kreuz Subsea Pte Ltd on 26 March, 2021

Bench: Indira Banerjee, Krishna Murari

                                                      1

     ITEM NO.37                    Court 11 (Video Conferencing)               SECTION IX

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

     IA 45428/2021, in Petition(s)                    for   Special    Leave   to   Appeal   (C)
     No(s). 5083-5084/2021

     (Arising out of impugned final judgment and order dated 22-01-2021
     in COL No. 7013/2020 22-01-2021 in IA(L) No. 7017/2020 passed by
     the High Court Of Judicature At Bombay)

     VALENTINE MARITIME LTD.                                               Petitioner(s)

                                                     VERSUS

     KREUZ SUBSEA PTE LTD & ANR.                                           Respondent(s)

     (FOR ADMISSION and I.R.
        IA   No.    45428/2021                   -   PERMISSION       TO   FILE     ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 26-03-2021 These matters were called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                 Mr.   Shyam Divan, Sr. Adv.
                                       Mr.   Prathamesh Kamat, Adv.
                                       Mr.   Shiv Iyer, Adv.
                                       Mr.   Gaurav Nair, Adv.
                                       Ms.   Anne Mathew, AOR
                                       Ms.   Pranati Bhatnagar, Adv.
                                       Ms.   Aditi Maheshwari, Adv.
                                       Ms.   Ankita Sen, Adv.

     For Respondent(s)                 Mr.   Harish N. Salve, Sr. Adv.
                                       Mr.   Shikhil Suri, Adv.
                                       Mr.   Shiv Kumar Suri, AOR
                                       Mr.   Prashant Asher, Adv.
                                       Ms.   Bulbul S. Purohit, Adv.
                                       Mr.   Siddharth Manek, Adv.
                                       Mr.   Nirav Shroff, Adv.
                                       Ms.   Madhu Suri, Adv.
                                       Ms.   Shilpa Saini, Adv.
                                       Ms.   Nikita Thapar, Adv.
Signature Not Verified
                                       Ms.   Vinishma Kaul, Adv.
Digitally signed by
SUNIL KUMAR
Date: 2021.03.26
22:20:50 IST
Reason:                       UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the parties.

We find no grounds to interfere with the impugned order of the Division Bench affirming the order of the Single Bench by way of an interim measure of protection, under Section 9 of the Arbitration and Conciliation Act, 1996.

Section 9(1)(ii)(b) of the Arbitration and Conciliation Act, 1996 enables the Court to pass orders securing the amount in dispute in arbitration.

The Special Leave Petition is, accordingly, dismissed. Needless to say that the money shall lie in deposit with the Court, until the disputes actually get resolved.

Pending applications, if any, stand disposed of.

(MANISH ISSRANI)                                                 (MATHEW ABRAHAM)
COURT MASTER(SH)                                                 COURT MASTER(NSH)