Axis Bank Ltd vs Consortium Of Worlds Window Exim ...
2019 Latest Caselaw 4600 Del

$~1
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                               Date of decision: 25th September, 2019.

+      LPA 88/2019 and CM Nos. 5880, 37403/2019

       AXIS BANK LTD                              ..... Appellant
                          Through:     Ms. Charu Bansal, Adv.


                          versus



       CONSORTIUM OF WORLDS WINDOW EXIM PVT LTD &
       ORS                                 ..... Respondents
                   Through: Mr. Abhishek Puri and
                   Ms. Surbhi Gupta, Advs. for R-1 to 3
                   Mr. Raghav Chadha and
                   Mr. Parth Chopra, Advs. for R-4/KPMG
                   Mr. S.K. Gandhi and
                   Mr. Aditya Kapoor, Advs. for R-Bank of
                   India
                   Mr. Rajiv Kapur, Ms. Khushboo Kapur, Mr.
                   Sourav Singh Tomar and Ms. Shubhangi
                   Rathor, Advs. for R-13/SBI

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C. HARI SHANKAR
                           ORDER

%                          25.09.2019

D.N. PATEL, CHIEF JUSTICE (ORAL)

LPA 88/2019

1. Counsel appearing for the appellant submits that the present appeal has been preferred against the interim order dated 10 th January,

2019 passed by the learned Single Judge in W.P.(C) 14068/2018 and now the final order has been passed by the learned Single Judge vide judgment dated 16th September, 2019. Hence, this appeal may be disposed of with liberty to the appellant to challenge the final order and judgment dated 16th September, 2019 passed by the learned Single Judge in W.P.(C) 14068/2018 in accordance with law.

2. In view of the aforesaid limited submission, this appeal is hereby disposed of as not pressed at this stage. Interim order, if any, granted earlier stands vacated.

3. Needless to mention here that liberty is reserved with the appellant to challenge the aforesaid final order and judgment dated 16th September, 2019 passed in W.P.(C) 14068/2018 in accordance with law.

CM Nos. 5880/2019 and 37403/2019

1. In view of the disposal of the appeal, these applications stand disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

SEPTEMBER 25, 2019/kr