EMERALDSTONE MANAGEMENT SIA v. MAMTA HYGIENE PRODUCTS PVT LTD

[2025:RJ-JD:6867]

S.B. Arbitration Application No. 40/2020

Emeraldstone Management SIA, (A Company Duly Organised

And Existing Under The Law Of Latvia), having its Registered

Office At Vaidavas-IELA 2 K-5-290, Riga, LV - 1084 Through Its

Authorised Power Of Attorney Mr. Preadeep Yadav.

----Petitioner

Versus

Mamta Hygiene Products Pvt Ltd, (A Company Incorporated

Under The Companies Act, 1956, Through Its Directors), Having

Its Registered Office At Industrial Area Gulabpura, Bhilwara,

Rajasthan India - 311021.

----Respondent

For Petitioner(s) : Mr. Vinay Kothari

For Respondent(s) : Mr. Nishank Madhan

HON'BLE DR. JUSTICE NUPUR BHATI

Order

04/02/2025

1. Learned counsel representing the petitioner company seeks

permission to withdraw this Arbitration Application.

2. Learned counsel representing the respondent company

submits that the Demand Draft bearing No.514895 to the tune of

Rs.1,43,64,360/-, deposited by the respondent company with the

Registrar (Judicial), may be directed to be returned to the

respondent company.

3. Learned counsel for the petitioner company does not oppose

the said submission.

4. In view of the submissions made, the instant Arbitration

Application stands dismissed as withdrawn. The Registry is

directed to return the Demand Draft bearing No.514895 to the

tune of Rs.1,43,64,360/-, to respondent company.

(DR. NUPUR BHATI),J

38-/Devesh/-

2024:RJ-JD:44469