AI Structured Summary
Not yet generated for this judgment
Judgment
We have heard Sri Jaikishan Lakhwani, learned counsel for the appellant and Sri Sachin Chandarana, learned counsel assisted by Sri Rashid
Boatwalla, Sri Rahul Jain and Sri Pruthvi Dhinoja, advocates for the respondent through video conference.
Let a reply be filed to the memorandum of appeal by the respondent within one week from today. One week thereafter to the appellant to file
rejoinder. List this matter for admission and for final disposal on October 01, 2020.
In the meanwhile, if the appellant deposits a sum of Rs. 4 lakh (Rs. Four Lakh) within ten days from today the balance amount shall not be
recovered from the appellant. The amount so deposited shall be kept in an interest bearing account which shall be subject to the result of the appeal.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matter would be taken
up for hearing through video conference or through physical hearing.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the Registry. In these circumstances, this order will be digitally signed by the Presiding Officer on behalf
of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed
copy sent by fax and/or email.