Tcfc Finance Limited vs Deccan Chronicle Holdings Ltd
2022 Latest Caselaw 1217 Bom

                                         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. Pralhad Paranjape for the Plaintiff.
                        None for the Defendant.
                                                                    CORAM : A. K. MENON, J.

DATED : 2nd FEBRUARY, 2022 [ THROUGH VIDEO CONFERENCE ] P.C. :

1. Mr. Paranjape states that the resolution plan proposed in respect of the

defendant company has been approved and in these circumstances he cannot

proceed with the Summons for Judgment. Accordingly, I pass the following

order :

(i) Summons for Judgment is disposed as infructuous in view of the

resolution plan being approved.

(ii) List the Suit for directions on 16th February, 2022.

(A. K. MENON, J.)

Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2022.02.03 15:14:50 +0530 18-SJ-56-2016-COMSS-80-2014.odt 1/1 rrpillai