Pantheon Infrastructure Private ... vs First Rand Services Private ...
2022 Latest Caselaw 1683 Bom

                               SWAROOP   Digitally signed by
                                         SWAROOP
                               SHARAD    SHARAD PHADKE                                      23. OS COMAPL 4317-22.doc
                                         Date: 2022.02.20
                               PHADKE    13:15:24 +0530



R.M. AMBERKAR
 (Private Secretary)
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                                        O.O.C.J.

                                     COMPANY APPEAL (L) NO. 4317 OF 2022
                                                   IN
                                    SUMMONS FOR JUDGMENT NO. 13 OF 2021
                                                   IN
                                   COMMERCIAL SUMMARY SUIT NO. 2 OF 2021

                                                  WITH
                                   INTERIM APPLICATION (L) NO. 4320 OF 2022

                       Pantheon Infrastructure Pvt Ltd                                       .. Appellant
                                Versus
                       First Rand Services Pvt Ltd                                           .. Respondent
                                                    ....................
                            Mr. Shanay Shah i/by M/s. Bachubhai Munim and Company for the
                            Appellant
                            Mr. Naushad Engineer a/w Mr. Viraj Parikh i/by Karansingh Shekhawat
                            for the Respondent
                                                                      ...................

                                                               CORAM : S.J. KATHAWALLA &
                                                                       MILIND N. JADHAV, JJ.

                                                               DATE       : FEBRUARY 18, 2022

                       P.C.:

                       .       Appeal is admitted.

2. The Appellant i.e. original Defendant shall provide a Bank Guarantee

of a Nationalized Bank in the sum of Rs. 2,06,70,775/- to the satisfaction of

the Prothonotary and Senior Master of this Court within four weeks from

today. In addition thereto, the Appellant shall deposit a sum of Rs. One Crore

with the Prothonotary within two weeks from today.

1 of 2

23. OS COMAPL 4317-22.doc

3. Hearing of the Appeal is expedited and is peremptorily fixed for

hearing on 12th April, 2022.

[ MILIND N. JADHAV, J. ] [S.J. KATHAWALLA, J.]

2 of 2