Geosansar Mauritius Limited vs Genpact India Private Limited
2021 Latest Caselaw 15117 Bom

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                             [ COMMERCIAL DIVISION ]

               INTERIM APPLICATION (LODGING) NO.9674 OF 2020
                                        IN
  COMMERCIAL EXECUTION APPLICATION (LODGING) NO.9670 OF 2020

Geosansar Mauritius Ltd.                         .. Applicant-Award Holder
            Vs.
Genpact India Pvt. Ltd.                          .. Respondent-Award Debtor


Mr. Gaurav Mehta, with Mr. Sameer Bindra and Ms. Saumya Chaudhari, for
the Applicant-Award Holder.

Mr. Priyank Kapadia, with Ms. Surbhi Agarwal and Ms. Neeraja Balakrishnan,
i/by AZB & Partners, for the Respondent-Award Debtor.


                                          CORAM : A. K. MENON, J.

                                          DATE      : 20TH OCTOBER, 2021.
P.C. :

1. The IA seeks, amongst others, an order of disclosure of assets of the

judgment-debtor pursuant to an Award passed on 29 th May 2020. Learned

counsel for the applicant therefore submits that although there is a petition

filed under Section 34 of the Arbitration and Conciliation Act, 1996, there is

no stay operating and in the execution proceedings, he seeks disclosure in

terms of prayer clause (a).

2. On behalf of the respondent, learned counsel states that the petition is

yet to be heard, although the same is listed.

20-IAL-9674-2020.doc Dixit

3. Considering the fact that there is no stay operating, this order of

disclosure must follow. Accordingly, I pass the following order :-

(i) Interim Application is allowed in terms of prayer clause

(a).

(ii) The affidavit-of-disclosure shall be filed on or before 9 th

November 2021.

(A.K. MENON, J.)

Digitally signed by

SNEHA 20-IAL-9674-2020.doc SNEHA ABHAY DIXIT ABHAY Date:

DIXIT   2021.10.20
        17:15:25      Dixit
        +0530