Tcfc Finance Limited vs Deccan Chronicle Holdings Ltd
2021 Latest Caselaw 5148 Bom

Smita       Digitally signed by Smita
            Gonsalves

Gonsalves   Date: 2021.03.23 16:40:32
            +0530




                sg                                                                        20. sj56-16.doc


                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                           SUMMONS FOR JUDGMENT NO.56 OF 2016
                                                         IN
                                         COMMERCIAL SUMMARY SUIT NO.80 OF 2014

                TCFC Finance Limited                                       ...Plaintiff
                          vs.
                Deccan Chronicle Holdings Ltd.                             ...Defendant
                                                 .....
                Mr. Rushabh Sheth, a/w. Mr. Manish Kelkar, i/b. Mr. Pralhad Paranjape, for
                the Plaintiff.
                                                  ....
                                             CORAM : S.C. GUPTE, J.

DATED : 22 MARCH 2021 P.C. :

. None appears for the Defendant. On the last occasion, i.e. on 22 February 2021, learned Counsel for the Defendant had sought time to take instructions concerning the outcome of corporate insolvency proceedings pending before N.C.L.T. and N.C.L.A.T. in respect of the Defendant Company. There has been no response on the part of the Defendants thereafter. Learned Counsel for the Plaintiff informs the Court that the moratorium period has come to end and a Corporate Resolution Professional has been appointed in respect of the Defendant Company. With a view to give last opportunity to the Defendant, the summons for judgment is stood over to 5 April 2021. The Plaintiff also to find out, in the meantime, the outcome of the corporate insolvency proceedings.

( S.C. GUPTE, J. )

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