TATA CAPITAL FINANCIAL SERVICE LTD Vs. TAHSILDAR, TULJAPUR

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This order will dispose of Commercial Arbitration Petition No. 399 of 2020 and Commercial Arbitration Petition (L) No. 106 of 2020. I will also make an order disposing of a third-party Interim Application No. 2377 of 2020 fled by Havmor Ice Creams Pvt Ltd.

(3.) The 1st Respondent is a private limited company that is now facing proceedings under the Insolvency and Bankruptcy Code. Consequently, Mr Cama presses his relief today only against Respondents Nos. 2 and 3, individuals who are not only directors of Respondent No. 1 but are also sued in their capacity as guarantors for the repayment of a debt to which I will presently refer.