Amazon Developers And 3 Ors vs Trent Limited And 2 Ors
2017 Latest Caselaw 6171 Bom

                                                                                                                        COMAP32.16.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               ORDINARY ORIGINAL CIVIL JURISDICTION

                      COMMERCIAL APPEAL NO. 32 OF 2016
                                     IN
                     ARBITRATION PETITION NO. 685 OF 2015

      1 Amazon Developers & Ors.                                                             ... Appellants

                Vs

      1 Trent Limited & Ors.                                                                 ... Respondents


      Mr. Vishwajeet Sawant with Mr. Himanshu Kode i/b M/s. Thakore
      Jariwala and Associates for the Appellants.

      Mr. Zal Andhyarujina with Ms. Sasidhar Vedpathak i/b Maneksha
      and Sethna for the Respondents.

                                     CORAM : S.C. DHARMADHIKARI &
                                             SMT.VIBHA KANKANWADI, JJ.

WEDNESDAY, 16TH AUGUST, 2017

P.C. :

1 After having heard both sides and once we find that

the challenge is to an arbitral award made by the Arbitral

Tribunal on 4th October, 2014, the single Judge's order is dated

22nd July, 2016, then, unless and until the Award amount is

secured to the extent of 50%, we are not inclined to entertain this

appeal.

SRP                                                                                                                               1/2




                                                                                                                         COMAP32.16.doc

      2                   For the reasons that have been assigned to make an

Award in the sum of money, particularly Rs.1.21 crores, we made

this position clear to Mr. Sawant appearing for the appellant. On

taking instructions, Mr. Sawant states that the appellant would

show his bona fides by depositing a sum of Rs.60,00,000/- within

six weeks from today. If this amount is deposited and proof is

produced, the appeal shall be listed for admission. In default, the

appeal to stand dismissed without further reference to the Court.

SMT.VIBHA KANKANWADI, J. S.C. DHARMADHIKARI, J.

SRP                                                                                                                               2/2