Hathibhai Bulakhidas Pvt. Ltd. Vs. Tata Capital Financial Services Ltd.
[Civil Appeal No.165 of 2016 arising out of SLP (C) No.36294 of 2015]
ANIL R. DAVE, J.
1. Leave granted.
2. Heard the learned counsel for the appellant and the learned counsel appearing on caveat for the respondent- plaintiff.
3. Upon hearing the learned counsel for the parties, we modify the impugned order to the effect that the appellant should deposit 50% of the principal amount within eight weeks from today.
4.
5. With the above directions, the appeal is disposed of as partly allowed with no order as to costs.
6. Pending application, if any, stands disposed of.
..................J. [ANIL R. DAVE]
..................J. [SHIVA KIRTI SINGH]
..................J. [ADARSH KUMAR GOEL]
New Delhi;
11th January, 2016.
Item No.17 Court No.2 Section IX
Supreme Court of India
Record of Proceedings
Petition for Special Leave to Appeal (C) No.36294/2015 (Arising out of impugned final judgment and order dated 18/11/2015 in APP No.168/2014 passed by the High Court of Bombay)
Hathibhai Bulakhidas Pvt. Ltd. Vs. Tata Capital Financial Services Ltd.
(With appln. for exemption from filing c/c of the impugned judgment)
Date: 11/01/2016
This petition was called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s)
Mr. Gaurav Agrawal,Adv.
Mr. Aftab Diamondwala,Adv.
For Respondent(s)
Mr. Shyam Divan,Sr.Adv.
Mr. Ashok Paranjape,Adv.
For Mr. Ranjan Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of as partly allowed with no order as to costs in terms of Non-reportable judgment.
Sarita Purohit |
Sneh Bala Mehra |
Court Master |
Assistant Registrar |
Signed Non-reportable judgment is placed on the file |
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