Bombay High Court
Parusaraman Karthik Iyer vs Karvy Financial Services Limited And 8 ... on 10 October, 2018
Author: S.C. Gupte
Bench: S.C. Gupte
carbp170-16.doc
sg
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO.170 OF 2016
Parusaraman Karthik Iyer ...Petitioner
vs
Karvy Financial Services Limited And 8 Ors. ...Respondents
WITH
ARBITRATION PETITION NO.601 OF 2016
Deccan Chronicle Holdings Ltd. And Anr. ...Petitioners
vs
Karvy Financial Services Limited ...Respondent
.....
Mr. Rishi Murarka, i/b. Bimal Rajasekhar, for the Petitioners in
CARBP/170/16.
Mr. Ashish Pyasi, a/w. Mr. Umang Thakar and Ms. Ashlesha Raut, i/b.
Dhir & Dhir Associates, for the Petitioners in ARBP/601/16.
......
CORAM : S.C. GUPTE, J.
DATED: 10 OCTOBER, 2018 P.C. :
. Learned Counsel for the parties seek an adjournment on the ground that M/s. Deccan Chronicle Holdings Limited, who are Petitioners in Arbitration Petition No.601 of 2016, are facing corporate insolvency proceedings before NCLT, Hyderabad and that a Resolution Professional (RP) has been appointed in the matter. Since the petitions can now be prosecuted only by the RP, the petitions are stood over to 31 October 2018. Both parties to communicate this order to the RP.
Pg 1 of 2 carbp170-16.doc Respondent in Arbitration Petition No.601 of 2016 to communicate this order to the RP.Digitally signed by
Smita Smita Johnson
Johnson Gonsalves
( S.C. GUPTE, J. )
Date: 2018.10.12
Gonsalves 16:00:51 +0530
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