Madhya Pradesh High Court
M/S International Public School Ltd. vs M/S Fiitjee Ltd. on 21 September, 2017
AA-1-2017
(M/S INTERNATIONAL PUBLIC SCHOOL LTD. Vs M/S FIITJEE LTD.)
21-09-2017
Shri Anurag Shrivastava and Shri Piyush Tiwari, learned
counsel for the appellant.
Shri Siddharth Gupta and Shri Rahul Goel, learned counsel
for the respondents.
Learned counsel for the respondent submits that cheque provided by the appellant earlier has lost its complete shine because its validity was over on 1st July, 2017. In obedience of this court's order dated 1.5.2017 the respondents are required to keep the cheque alive and submit a new cheque or some other security in respect of same amount for which cheque was given.
Faced with this, learned counsel for the appellant undertakes to file a fresh cheque of same amount valid for a period of three months during the course of the week.
In view of aforesaid undertaking and subject to filing of cheque, ad interim order granted earlier shall remain in operation.
List alongwith AC No.312016 on 26.10.2017.
(SUJOY PAUL) JUDGE YS