Bombay High Court
M/S.Supreme Hydro Engineering Pvt Ltd vs M.V.Tag7 [Imo:9379002] And Anr on 5 July, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 924.COMS319.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUIT NO.319 OF 2016
M/s.Supreme Hydro Engineering Pvt. Ltd. )....Plaintiff
V/s.
m.v.TAG 7 [IMO:9379002] & Anr. )....Defendants
----
Mr.Hussain Dholkawala a/w Mr.Osama Butt I/by Ganesh and Co. for plaintiff.
Mr.Ishwar Ahuja I/by HSA Advocates for defendant no.2. [Mr.Pramod N.Mulgund IRP for defendant company present].
----
CORAM : K.R.SHRIRAM,J DATE : 5.7.2019 P.C.:-
1. IRP is present and states that the final order on resolution/sale of assets from NCLT is awaited and requests the matter be stood over by 3 weeks.
2. Mr.Dholkawala for plaintiff states that State Bank of India has given bank guarantee in favour of Prothonotary & Senior Master, High Court, Bombay, which bank guarantee has not been extended and as per the standard terms if not extended within 60 days prior to its expiry, the amount under bank guarantee has to be paid but State Bank of India despite a letter from Prothonotary & Senior Master, High KJ ::: Uploaded on - 08/07/2019 ::: Downloaded on - 13/07/2019 05:52:07 ::: 2/2 924.COMS319.16.doc Court, Bombay, has not paid that amount. Mr.Dholkawala states that he will take appropriate proceedings including contempt against State Bank of India.
Stand over to 26.7.2019 for directions.
(K.R.SHRIRAM,J) KJ ::: Uploaded on - 08/07/2019 ::: Downloaded on - 13/07/2019 05:52:07 :::