Reliance Industries Limited vs National Insurance Company ...
2023 Latest Caselaw 2775 Bom

                                                                  43-ia-4139-2022.doc

jsn
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                         INTERIM APPLICATION NO.4139 OF 2022
                                             IN
                      COM EXECUTION APPLICATION NO.1 OF 2023

       Reliance Industries Ltd.                               ...Claimant /
                                                              Decree Holder

               Versus

       National Insurance Co. Ltd.                            ...Respondent /
                                                              Judg. Debtor.
                                          ----------
       Yashesh Kamdar, Suraj Iyer and Jenil Shah i/b. Ganesh and Co. for
       the Respondent.
                                          ----------

                                          CORAM : R.I. CHAGLA J.
                                           DATE : 21 MARCH, 2023.
       ORDER :

1. Matter on board, mentioned out of turn.

2. The learned Advocate appearing for the Respondent /

Judgment Debtor has referred to an order passed by the learned

Single Judge of this Court in Interim Application No.2405 of 2020 in

Commercial Arbitration Petition No.12 of 2021, wherein the stay to

the impugned award has been granted, subject to the Applicant /

Petitioner depositing an amount of Rs.777 Crores with the

43-ia-4139-2022.doc

Prothonotary and Senior Master of this Court within a period of six

weeks from the said order. In view of the said order dated 9th March,

2023, the learned Advocate for the Respondent / Judgment Debtor

has submitted that execution proceedings cannot be proceeded with

and neither can that the directions to file Affidavit in Reply within a

period of two weeks from the date of this Order apply.

3. Having considered the order dated 9th March, 2023 by

which the award had been stayed, the directions issued to the

Respondent / Judgment Debtor to file Affidavit of Disclosure will not

apply.

4. The earlier ad-interim order to continue.

[ R.I. CHAGLA J. ]