CALCUTTA STOCK EXCHANGE Vs. BLB LIMITED

JUDGEMENT

(1.) This special leave petition is filed by the unsuccessful petitioner aggrieved by an order dated 03.11.2014 of the High Court of Delhi passed in OA No.11 of 2013 in CS (OS) No.272 of 2004.

(2.) Both the parties, the petitioner and the respondent, are companies registered under the Companies Act, 1956. The petitioner company is a "Stock Exchange" within the meaning of the expression "stock exchange" defined under Section 2(j)<SLINK_NO>1</SLINK_NO> of the Securities Contracts (Regulation) Act, 1956.

(3.) The respondent instituted Original Suit being C.S. (O.S.) No.272 of 2004 on the file of the High Court of Delhi praying for a decree for the recovery of an amount of Rs.11,89,86,525/- along with interest etc. In the said suit, the petitioner herein filed an Interlocutory Application No.6903 of 2012 under Order XVI Rule 1 CPC seeking to summon the record of business transactions of the respondent company (hereinafter referred to as "the plaintiff"). The said application was dismissed by the Joint Registrar of the Delhi High Court in exercise of his powers under the Delhi High Court (Original Side) Rules, 1967 by an order dated 06.12.2012.