Bombay High Court
Chitra Arvind Sonde vs Anugrah Stock And Brokers Pvt. Ltd. on 7 October, 2025
2025:BHC-OS:18274
48-ARBP-14-2023 TO 52-ARBP-19-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
48- ARBITRATION PETITION NO. 14 OF 2023
Arvind Vasudeo Sonde HUF ...Petitioner
Versus
Digitally
signed by
Anugrah Stock And Brokers Pvt Ltd ...Respondent
SHRADDHA
SHRADDHA KAMLESH
KAMLESH TALEKAR
TALEKAR Date:
2025.10.08
22:05:23
+0530
WITH
49-ARBITRATION PETITION NO. 15 OF 2023
Chitra Arvind Sonde ...Petitioner
Versus
Anugrah Stock And Brokers Pvt Ltd ...Respondent
WITH
50-ARBITRATION PETITION NO. 16 OF 2023
Fortune Financial and Equities Services Pvt. Ltd. ...Petitioner
Versus
Anugrah Stock And Brokers Pvt Ltd ...Respondent
WITH
51-ARBITRATION PETITION NO. 17 OF 2023
Urmil Chugh ...Petitioner
Versus
Anugrah Stock And Brokers Pvt Ltd ...Respondent
WITH
52-ARBITRATION PETITION NO. 19 OF 2023
Nandkishore Harkishanlall Gupta (HUF) ...Petitioner
Versus
Anugrah Stock And Brokers Pvt Ltd ...Respondent
Mr. Pawanjot Singh Kahlon i/b. RBP Partners, Advocate for
Petitioner.
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October 7, 2025
Shraddha
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48-ARBP-14-2023 TO 52-ARBP-19-2023.doc
Mr. Swayam Chopda, OSD Court Receiver.
CORAM : SOMASEKHAR SUNDARESAN, J.
DATE : OCTOBER 7, 2025
ORDER :
1. The captioned Petitions are filed under Section 9 of the Arbitration and Conciliation Act, 1996.
2. Learned Counsel for the Petitioner submits that the National Stock Exchange has taken charge of the assets of the respective Respondent, and therefore, these Petitions have been rendered infructuous and requests that these Petitions may be disposed of as infructuous.
3. The captioned Petitions stand disposed of as infructuous.
4. The Court Receiver, who came to be appointed for taking symbolic possession of the properties, would also therefore stand discharged.
5. All actions required to be taken pursuant to this order, shall be taken upon receipt of a downloaded copy as available on this Court's website.
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