Tarun Chatterjee, J. - (1.) Leave granted.
(2.) This appeal is directed against the order dated 13th of December, 2005 passed by a Division Bench of the High Court of Judicature at Bombay in Appeal No. 1128 of 2005 whereby the Division Bench had allowed the appeal of the respondent thereby setting aside the order passed by a learned Single Judge of the same High Court granting conditional leave to defend, to the respondent on deposit of a sum of Rs. 15 lacs.
(3.) The facts giving rise to the filing of this appeal may be briefly stated as follows.;