Stoll Financial Services Gmbh vs M/S Supreme Tex Mart Ltd & Ors
2022 Latest Caselaw 2352 P&H

CM No.20 to 22 of 2022 in/and                                           -1-
FAO (COM) No.3 of 2017

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                         CM Nos.20 to 22 of 2022 in/and
                                         FAO (COM) No.3 of 2017
                                         Date of decision: 31.03.2022

Stoll Financial Services GmbH
                                                     ...Applicant-appellant
                          Vs.

M/s Supreme Tex Mart Limited and others
                                                           ...Respondents

CORAM: HON'BLE MS. JUSTICE RITU BAHRI
       HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present:    Mr. Ankit Midha, Advocate,
            for applicant-appellant.
                  ***

Ritu Bahri, J. (Oral)

CM No.20 of 2022

Application is allowed as prayed for.

CM No.22 of 2022

The application is for release and handover the machinery to

the appellant/applicant in terms of the judgment/order dated 10.09.2021

passed by the Commercial Court, Ludhiana.

Notice of this application.

At this stage, Mr. Atul V. Sood, Advocate, accepts notice on

behalf of respondent No.1 and does not dispute the judgment dated

10.09.2021 (Annexure A/4).

In view of the said fact, a direction is given to the Receiver to

release the machinery in favour of applicant-appellant, which is lying in his

possession as per order dated 16.08.2018, within a period of four weeks.

Misc. application stands allowed accordingly.

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CM No.20 to 22 of 2022 in/and -2-

FAO (COM) No.3 of 2017

CM No.21 of 2022

The application is for grant of permission to the applicant-

appellant to withdraw the main appeal.

On the request of learned counsel for applicant-appellant, main

appeal i.e. FAO (COM) No.3 of 2017 is taken up on today's board and

permitted to be withdrawn.

Misc. application stands allowed accordingly.

FAO (COM) No.3 of 2017

Dismissed as withdrawn.

                                                           (RITU BAHRI)
                                                              JUDGE



                                                  (ASHOK KUMAR VERMA)
31.03.2022                                               JUDGE
ajp

                     Whether speaking/reasoned        : Yes/No
                     Whether reportable               : Yes/No




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