COMPUAGE INFOCOM LIMITED Vs. EPIMONEY PRIVATE LIMITED

JUDGEMENT

(1.) By this Interim Application the Applicants seek stay of the effect and/or operation and/or implementation and/or execution of the impugned judgment and order dtd. 25/5/2023 passed by the Vacation Judge in Arbitration Petition (Lodging) No.13882 of 2023.

(2.) By the said impugned order, learned Vacation Judge has granted ad-interim relief in terms of prayer clauses (g), (h) and (i) against all the Appellants.

(3.) Yesterday this matter was argued by Mr.Kapadia, learned senior counsel for the Appellants. Insofar as the ad-interim relief granted by the impugned order in terms of prayer clauses (g) and (h) are concerned, it is a direction against the Appellants to disclose all the assets encumbered/unencumbered moveable/immovable along with documents thereof including disclosure of the past 5 years of Bank Statements and Income Tax Returns of the Appellant as well as affidavit in respect of the properties is concerned. Learned senior counsel for the Appellants fairly makes a statement that at this stage his clients do not propose to seek any relief in regard to the ad- interim reliefs granted in terms of the prayer clauses (g) and (h).