Supreme Court - Daily Orders
Shiningkart Ecommerce Pvt. Ltd. vs Jiayun Data Limited on 16 June, 2020
Bench: Arun Mishra, S. Abdul Nazeer
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2614 OF 2020
(@ SLP (CIVIL) NO. 5387 OF 2020)
SHININGKART ECOMMERCE PVT. LTD. .. Appellant (s)
Versus
JIAYUN DATA LIMITED .. Respondent(s)
O R D E R
Leave granted.
In the facts and circumstances of the case, considering the status of the bank account, we deem it appropriate to modify the order passed by the Arbitrator and by the High Court to the extent that let the amount of Rs.15 crores be kept in the bank account of the appellant till the arbitration is over and with respect to Rs.15 crores of the amount, the Signature Not Verified appellant Digitally signed by shall furnish a Bank Guarantee within a GEETA AHUJA Date: 2020.06.19 16:46:31 IST period of four weeks from today. Reason:
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The order passed by the Arbitrator and the High Court is modified accordingly. The appeal stands disposed of.
Pending application(s) shall also stand disposed of.
.............................J. ( ARUN MISHRA ) .............................J. ( S. ABDUL NAZEER ) New Delhi, Dated: 16th June, 2020 3 ITEM NO.4 Virtual Court 3 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2614/2020 (@ SLP (Civil) No.5387 of 2020) SHININGKART ECOMMERCE PVT. LTD. Appellant(s) VERSUS JIAYUN DATA LIMITED Respondent(s) (IA No. 29587/2020 - EXEMPTION FROM FILING O.T. IA No. 29590/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 16-06-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER For Appellant(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Ms. Mohna, AOR Mr. Chanakya Dwivedi, Adv Ms. Madhavi Khanna, Adv Ms. Geetali Talukdar, Adv For Respondent(s) Mr Kapil Sibal, Sr Adv.
Mr Gopal Jain, Sr Adv.
Mr Ajay Bhargava, Adv.
Ms Vanita Bhargava, Adv. Mr Atul Pandey, Adv.
Mr Aseem Chaturvedi, Adv. Ms Trishala Trivedi, Adv. Mr Shivank Diddi, Adv.
M/S. Khaitan & Co., AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal stands disposed of in terms of the Signed Order.
Pending application(s) shall also stand disposed of.
(GEETA AHUJA) (JAGDISH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR (The Signed Order is placed on the file)