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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.165 OF 2016           (Arising out of SLP(C)No.36294 of 2015)

   HATHIBHAI BULAKHIDAS PVT. LTD.             ... APPELLANT(S)                  VS.

   TATA CAPITAL FINANCIAL SERVICES LTD.        ... RESPONDENT(S)

   J U D G M E N T

ANIL R.  DAVE, J.

1. Leave granted.

2. Heard the learned counsel for the appellant and the  

learned counsel appearing on caveat for the respondent-  

plaintiff.

3. Upon hearing the learned counsel for the parties, we  

modify the impugned order to the effect that the appellant  

should deposit 50% of the principal amount within eight  

weeks from today.  

5. With the above directions, the appeal is disposed of  

as partly allowed with no order as to costs.

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6. Pending application, if any, stands disposed of.

       ..................J.

[ANIL R. DAVE]

..................J. [SHIVA KIRTI SINGH]

..................J. [ADARSH KUMAR GOEL]

New Delhi; 11th January, 2016.

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ITEM NO.17               COURT NO.2               SECTION IX                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No.36294/2015 (Arising out of impugned final judgment and order dated 18/11/2015  in APP No.168/2014 passed by the High Court of Bombay) HATHIBHAI BULAKHIDAS PVT. LTD.                     Petitioner(s)                                 VERSUS TATA CAPITAL FINANCIAL SERVICES LTD.               Respondent(s) (With appln. for exemption from filing c/c of the impugned  judgment) Date : 11/01/2016 This petition was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE ANIL R. DAVE          HON'BLE MR. JUSTICE SHIVA KIRTI SINGH          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Gaurav Agrawal,Adv.                    Mr. Aftab Diamondwala,Adv.    For Respondent(s) Mr. Shyam Divan,Sr.Adv.

Mr. Ashok Paranjape,Adv. For Mr. Ranjan Kumar,Adv.

                               UPON hearing the counsel the Court made the following                              O R D E R

Leave granted. The appeal is disposed of as partly allowed with no  

order as to costs in terms of Non-reportable judgment.  

(Sarita Purohit)          (Sneh Bala Mehra)      Court Master         Assistant Registrar

(Signed Non-reportable judgment is placed on the file)