Rajiv Sahai Endlaw, J. - (1.) Cm No.11464/2021 (for exemption) : Allowed, subject to just exceptions and as per extant rules.
(2.) The application is disposed of. FAO (COMM) No.78/2021 & CM No.11463/2021 (for stay)
(3.) The appeal impugns the order dated 2nd March, 2020 of the Commercial Court, allowing the application of the respondent No. 1/plaintiff under Order XXXIX Rules 1 & 2 of the Code of Civil Procedure, 1908 (CPC) and injuncting encashment of bank guarantee.;