TRIDENT INDIA LTD. Vs CHAM ICE & COLD STORAGE .
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-000497-000497 / 2011
Diary number: 11277 / 2008
Advocates: MANIK KARANJAWALA Vs
GAURAV AGRAWAL
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 497 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.10795 OF 2008)
TRIDENT INDIA LTD. ... APPELLANT(S)
VERSUS
CHAM ICE & COLD STORAGE & ORS. ... RESPONDENT(S)
O R D E R
Leave granted.
The appellant is aggrieved by the order dated 15.02.2008
of the Division Bench of the High Court of Gujarat at Ahmedabad
passed in First Appeal No.5300 of 2007 by which the money decree was
stayed by the High Court.
We have heard learned counsel for the parties.
The judgment debtor has already deposited a sum of Rs.2
crores with the High Court on 11.07.2005. The amount has been
released to the appellant on furnishing the bank guarantee. In the
facts of this case, instead of the bank guarantee, we direct the
appellant to furnish solvent security to the satisfaction of the
Registrar General of the High Court of Gujarat at Ahmedabad.
In the peculiar facts and circumstances of the case and in
the interest of justice, we request the High Court to dispose of the
appeal as expeditiously as possible, in any event, within three
months from the date of communication of this order. We direct the
parties to co-operate with the Court. We request the High Court not
to grant unnecessary adjournments.
: 2 :
This appeal is, accordingly, disposed of, leaving the
parties to bear their own costs.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 12TH JANUARY, 2011