Trident India Ltd. Vs Cham Ice & Cold Storage & Ors.
O R D E R
Leave granted.
The appellant is aggrieved by the order dated 15.02.2008of the Division Bench of the High Court of Gujarat at Ahmadabad passed in First Appeal No.5300 of 2007 by which the money decree was stayed by the High Court. We have heard learned counsel for the parties. The judgment debtor has already deposited a sum of Rs.2crores with the High Court on 11.07.2005. The amount has been released to the appellant on furnishing the bank guarantee. In the facts of this case, instead of the bank guarantee, we direct the appellant to furnish solvent security to the satisfaction of the Registrar General of the High Court of Gujarat at Ahmadabad. In the peculiar facts and circumstances of the case and in the interest of justice, we request the High Court to dispose of the appeal as expeditiously as possible, in any event, within three months from the date of communication of this order. We direct the parties to co-operate with the Court. We request the High Court not to grant unnecessary adjournments.
This appeal is, accordingly, disposed of, leaving the parties to bear their own costs.
..................J.(DALVEER BHANDARI)
..................J. (DEEPAK VERMA)
NEW DELHI;
12TH JANUARY, 2011
