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Bombay High Court

Valecha Engineering Ltd vs Anjali Singh, Proprietrix, M/S Impex ... on 6 December, 2018

Author: Riyaz I. Chagla

Bench: B.R. Gavai, Riyaz I. Chagla

                                                    908-APPL-535-2018.DOC




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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION

                     APPEAL (L) NO. 535 OF 2018
                                 IN
                 COMPANY PETITION NO. 173 OF 2016
                               WITH
                NOTICE OF MOTION (L) NO. 1280 OF 2018
                               WITH
                NOTICE OF MOITON (L) NO. 1281 OF 2018
                                 IN
                     APPEAL (L) NO. 535 OF 2018
Valecha Engineering Ltd.                                    ... Appellant
      V/s.
Ms. Anjali Singh, Prop. M/s. Impex India                 ...Respondent


Mr. Vivek Kedar, with Mr. Nikhil Rungta and Mr. Subhash Jaiswar
for the Appellant.
Mr. Mahesh Menon I/b M/s. Mahesh Menon & Company for the
Respondent.
Mr. L.T. Satelkar, for Official Liquidator present.

                               CORAM:   B.R. GAVAI, &
                                        RIYAZ I. CHAGLA, JJ.
                               DATE:    6TH DECEMBER, 2018.
PC:-


1. The learned counsel for the parties submit that the parties are trying to settle the matter amicably. The learned counsel for the Appellant states that amount of Rs.19,46,160/- which according to the Respondents is the principal amount and disputed by the Appellant, shall be paid to the Respondent within a period of 10 days from today.

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908-APPL-535-2018.DOC

2. It is further stated that in so far as the interest amount is concerned parties are trying to amicably settle the matter. In that view of the matter, we are inclined to grant Notice of Motion in terms of prayer clause (a). Needless to state that non payment of amount as aforesaid by the Appellant to the Respondent, the Notice of Motion shall stand automatically dismissed.

3. Appeal is adjourned to 19th December, 2018.

4. Parties to act on an authenticated copy of this order.

 ( RIYAZ I. CHAGLA J. )                                 (B.R. GAVAI,J.)




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