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Sss Loha Marketing Pvt. Ltd vs Bibby Financial Services India Private ... on 9 February, 2015

Bench: J. Chelameswar, Rohinton Fali Nariman

         ITEM NO.21                             COURT NO.5              SECTION XVI

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

         Petition(s) for Special Leave to Appeal (C)......CC                 No(s).
         1492/2015

         (Arising out of impugned final judgment and order dated 02/12/2014
         in APO No. 452/2014,13/05/2014 in CP No. 552/2013 passed by the
         High Court Of Calcutta)

         SSS LOHA MARKETING PVT. LTD                                        Petitioner(s)

                                                       VERSUS

         BIBBY FINANCIAL SERVICES INDIA PRIVATE LIMITED                     Respondent(s)

         I.A. 1/2015(with c/delay in filing SLP and office report)

         Date : 09/02/2015 This petition was called on for hearing today.

         CORAM :
                             HON'BLE MR. JUSTICE J. CHELAMESWAR
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

         For Petitioner(s)              Mr.   B. Adinarayan Rao, Sr. Adv.
                                        Ms.   Neha Tandon, Adv.
                                        Ms.   H. Chakraborty, Adv.
                                        Mr.   R.B. Phookan, Adv.
                                        Mr.   Shailesh Madiyal,Adv.

         For Respondent(s)              Ms. Anjali Sharma, Adv.
                                        Mr. Rishi Kesh,Adv.

                              UPON hearing the counsel the Court made the following
                                                  O R D E R

Delay condoned.

We do not see any reason to interfere with the impugned order. The special leave petition is dismissed.

Learned counsel for the petitioner prays that the petitioner be given some reasonable time for making the payment of the money due to the respondent.

Heard learned counsel for the respondent.

In the circumstances, we deem it appropriate to permit the petitioner to pay an amount of Rs. 3.70 crores with interest from the date of impugned order calculated @ 9% p.a. in six equal monthly instalments payable on or  -2- before 5th of the succeeding month commencing from the month of March, 2015.

(DEEPAK MANSUKHANI)                   (INDU BALA KAPUR)
 COURT MASTER                          COURT MASTER