Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER:
RAJESH AHUJA
Vs.
RESPONDENT:
MANOJ MITTAL & ANR.
DATE OF JUDGMENT: 05/12/1997
BENCH:
CJI, B.N. KIRPAL
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
Verma, CJI.
Leave granted.
Having heard the learned counsel for the parties we are
not inclined to interfere with the grant of leave to
defendant, but we are of the opinion that the terms on which
leave has been granted should be modified. We are informed
that the sum of Rs. 10 lacs has already been deposited in
cash by the respondent herein with the High Court against
the entire claim in the suit while security has been offered
for the amount of Rs.10 lacs. We Modify the condition of
grant of leave and direct the defendant/respondent to
deposit a further sum of Rs. 10 lacs in the High Court. The
entire amount of Rs. 20 lacs would be kept in fixed deposit
so that it is available for being paid to the successful
party as result of the decision of the trial court. On
deposit of the balance amount of Rs. 10 lacs in the High
Court within 8 weeks, the documents for the purpose to
security furnished by the defendant/respondent. The appeals
are disposed of accordingly.