R.BANUMATHI, J. - (1.) Leave granted in SLP(C) No.25341 of 2019.
(2.) Being aggrieved by the order dated 08.08.2019 as corrected by order dated 19.09.2019 passed by the Division Bench of the High Court of Bombay in Commercial Appeal No.148 of 2017 in Suit No.2410 of 2008 in and by which the Division Bench has reversed the order of the Learned Single Judge dated 16.03.2017 by holding that the Suit No.2410 of 2008 filed by respondent No.1- MHL is within the period of limitation, the appellants are before this Court in this appeal.
(3.) On the first date of hearing, Mr. Fali S. Nariman, learned senior counsel appearing for the appellants-Ruias sought permission to amend the synopsis and also grounds of appeal. By the order dated 13.11.2019, the same was permitted.;