Bombay High Court
Bhupesh Sevantilal Shah vs Lyka Bdr International Limited on 6 January, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
25. IAL 36214-25 in EXA 1475-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 36214 OF 2025
IN
EXECUTION APPLICATION NO. 1475 OF 2025
Bhupesh Sevantilal Shah ...Applicant
V/s.
Lyka BDR International Ltd. ...Respondent
Mr. Saurabh Godbole i/b Mr. Sahil Mahajan for the Applicant.
Ms. Vidisha Rohira with Mr. Mangesh Avhale i/b Sabeena Mahadik for
the Respondent.
CORAM : ABHAY AHUJA, J.
DATE : 6h JANUARY, 2026 P.C. : 1. Mr. Godbole, learned Counsel appears for the Applicant and
submits that the Interim Application has been filed in aid of the Execution Application seeking execution of the award dated 15 th November, 2023 along with interest and costs.
2. Mr. Godbole submits that since no payment has been received, the execution proceedings have been taken out and that this Court may in the first instance direct disclosures in terms of prayer Clause (a) to the Application.
3. Ms. Rohira, learned Counsel appears for the Respondents and seeks some time in the matter submitting that Petition under Section 34 Nikita Gadgil 1/2 ::: Uploaded on - 06/01/2026 ::: Downloaded on - 06/01/2026 20:48:51 :::
25. IAL 36214-25 in EXA 1475-25.doc of the Arbitration and Conciliation Act, 1996 has been filed, however, there is no stay to the execution of the award.
4. Having heard the learned Counsel and having considered the submissions, this Court is of the view that relief in terms of prayer Clause (a) which reads thus, be granted :-
(a) That this Hon'ble Court be pleased to pass appropriate order and directions under Order XXI Rule 41 of the Code of Civil Procedure 1908 directing the Respondent / Judgment Debtor herein to disclose on oath, particulars as on date of all their assets including all their movable and immovable assets, intellectual property rights (patents, copy rights and trademarks), the business licenses, duty free licencse, drawback export incentive, the details of the debtors of the Respondent, all particulars of Bank Accounts (including bank statements), income tax returns/ GST returns of last three financial years."
5. Let disclosures, on oath, in terms of the prayer Clause (a) of the Application by the Managing Director/Director of the Respondents No.1 be made within a period of four weeks, with copy to the other side.
6. List on 18th February, 2026.
7. Let objections to the Interim Application be removed and registered number be obtained by the next date. Digitally (ABHAY AHUJA, J.) signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2026.01.06 18:32:49 +0530 Nikita Gadgil 2/2 ::: Uploaded on - 06/01/2026 ::: Downloaded on - 06/01/2026 20:48:51 :::