Gujarat High Court
Videocon Industries Ltd vs Jmc Projects (India) Ltd on 12 April, 2016
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, B.N. Karia
C/CA/3438/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR ORDERS) NO. 3438 of 2016
In
FIRST APPEAL NO. 496 of 2016
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VIDEOCON INDUSTRIES LTD.,....Applicant
Versus
JMC PROJECTS (INDIA) LTD.....Respondent
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Appearance:
MR JOY MATHEW, ADVOCATE for the Applicant
M/S WADIAGHANDY & CO, ADVOCATE for the Respondent No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 12/04/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Heard learned advocates appearing for the parties. Shri Joy Mathew, learned advocate for the applicant has submitted that though the extension for depositing the balance amount is prayed for and six months time is needed, however, if the Court is not inclined, at least one month time be granted so that the entire amount could be deposited. He also submitted that the amount of Rs.1 crore by way of Demand Draft is ready to be paid and after the appropriate direction and extension of time the same would be deposited in the Registry on or before 13.04.2016.
Page 1 of 2HC-NIC Page 1 of 2 Created On Wed Apr 13 02:17:09 IST 2016 C/CA/3438/2016 ORDER In view thereof, despite there being objection on the part of the respondent, we are of the view that the time for depositing the money is hereby extended. Instead of 4 weeks it should be read as 8 weeks on a condition that Demand Draft of Rs.1 crore be deposited in the Registry on or before 13.04.2016 and the balance amount be deposited on or before 13.05.2016. The application is disposed of.
(S.R.BRAHMBHATT, J.) (B.N. KARIA, J.) Pankaj Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Apr 13 02:17:09 IST 2016