- (1.) This is an application for preferring an urgent appeal from an order dated 4.3.2004 whereby the interlocutory Court disposed of two applications made on behalf of the respondent/appellant, one for judgment on admission and another for attachment before judgment.
(2.) The suit was filed for price of goods sold and delivered, the principal claim being a little above Rs. 12 lakh. A claim for interest for a nearly equal sum has also been included. The claim is without disputes an unsecured one.
(3.) The appellant/defendant is located at Bombay, owns a lot of a real property there and has been carrying on business for a long time.;