DAY1 ADVISORS PRIVATE LIMITED Vs. CATALYST TRUSTEESHIP LIMITED

JUDGEMENT

(1.) The present petition has filed seeking urgent interim reliefs under Sec. 9 of the Arbitration and Conciliation Act, 1996 to preserve and protect movable properties in the form of dematerialized share in a Public Limited Company, i.e., B9 Beverages Limited/Respondent No. 4, held by the Petitioners.

(2.) The said shares were pledged by the Petitioners to the Respondent No. 2 in terms of the Amended and Restated Debenture Trust Deed dtd. 11/8/2025 and the Amended and Restated Deed of Pledge dtd. 11/8/2025.

(3.) Shorn of unnecessary details, the facts of the case are that a Debenture Trust Agreement and a Debenture Trust Deed was executed between the Petitioner and Respondent No.1 with respect to 12,500 secured, unrated, unlisted, and non-convertible debentures, each varying a face value of Rs.1,00,000.00 and an aggregate value of Rs.125,00,00,000.00 for cash on a private placement basis.