KAMAL AND COMPANY Vs. ANTWERPSE DIMANT BANK N V
LAWS(SC)-2008-2-171
SUPREME COURT OF INDIA
Decided on
February 22,2008
KAMAL AND COMPANY
Appellant
VERSUS
ANTWERPSE DIMANT BANK N.V
Respondents
JUDGEMENT
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(1.) LEAVE granted.
(2.) HEARD learned counsel for the parties.During the pendency of the appeal before the High Court, the execution of the decree passed by the learned Single Judge in Summary Suit No. 3297 of 1999 shall remain stayed provided the appellant deposits Rs. 50 lac with the Prothonotary and senior Master of the Bombay High Court. It is submitted by learned senior counsel for the appellant that the amount has already been deposited. The respondent shall be at liberty to withdraw the said amount on furnishing bank guarantee of a scheduled bank situated at Bombay, which shall remain operative till the disposal of the appeal before the Division Bench of the High Court. The appeal stands disposed of accordingly. ;
(2.) HEARD learned counsel for the parties.
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