Sukh Dev Singh Rawat vs Oceaneering International Gmbh
2026 Latest Caselaw 832 Bom

Bombay High Court

Sukh Dev Singh Rawat vs Oceaneering International Gmbh on 23 January, 2026

Author: Amit Borkar

Bench: Amit Borkar

2026:BHC-AS:3464
                                                                          13-ia445-2024 in wp9092-2023.doc


                            AGK
                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION

                                               INTERIM APPLICATION NO.445 OF 2024
                                                               IN
                                                  WRIT PETITION NO.9092 OF 2023

                            Sukh Dev Singh Rawat                         ... Applicant
                                 In the matter between
                            Oceaneering International GMBH               ... Petitioner
                                       V/s.
                            Sukh Dev Singh Rawat                         ... Respondent

     ATUL                   Mr. Hasit Seth i/by Mr. Vishal Kurtukade for the
     GANESH
     KULKARNI               petitioner.
     Digitally signed by
     ATUL GANESH
     KULKARNI
     Date: 2026.01.23
     14:38:12 +0530
                            Mr. Niranjan Kandade for the respondent/applicant.


                                                          CORAM    : AMIT BORKAR, J.

                                                          DATED    : JANUARY 23, 2026
                            P.C.:

1. This Court by order dated 1 August 2023 granted stay to the judgment and Award dated 26 April 2023 directing petitioner to pay an amount of Rs.10,50,000/- as a condition for grant of interim relief. The petitioner has deposited 50% of the amount of dues directed to be paid by the impugned order.

2. The applicant has filed present interim application seeking withdrawal of such amount, as the said amount was part of bank guarantee en-cashed by the petitioner.

3. Hence, the interim application is allowed in terms of prayer clause (a), subject to the applicant filing an undertaking in this Court within four weeks from today stating that in case the

13-ia445-2024 in wp9092-2023.doc

petitioner succeeds in the writ petition, the applicant shall reimburse entire amount withdrawn to the petitioner. An advance copy of the undertaking shall be served on the petitioner.

4. The interim application stands disposed of in above terms. No costs.

(AMIT BORKAR, J.)