RITIKA AWASTY Vs. HASSAD NETHERLANDS BV & ORS.

JUDGEMENT

(1.) <DJG>PRADEEP NANDRAJOG,J.</DJG> Caveat No.685/2016: Since counsel as above appears for the caveator, the caveat is discharged. CM No.28001/2016: Allowed subject to just exceptions. FAO (OS) COMM 59/2016 Objections filed by the appellant to the award dated May 31, 2016 have been dismissed by the learned Single Judge vide impugned order dated July 21, 2016.

(2.) Ritika Awasty : the appellant, and her husband : Virkaran Awasty respondent No.3, incorporated a company Bush Foods Overseas Pvt. Ltd. (hereinafter referred to as 'Bush Foods ') in the year 2005 under the Companies Act, 1956. Virkaran Awasty held 98.16% shares in the Company at the time of its incorporation and also was its Managing Director and Chief Executive Officer. Ritika Awasty held 1.84% of the shares in the Company and was its Director.

(3.) Hassad Netherlands B.V. and Hassad Food Company : respondent Nos.1 and 2 respectively, are companies based in Netherlands. Respondent No.1 is a wholly owned subsidiary of respondent No.2 and was registered as a special purpose vehicle by respondent No.2.