COASTAL PROJECTS LTD. Vs. BAJAJ FINANCE LTD.

JUDGEMENT

(1.) The main appeal was filed impugning the order of the court below passed under Section 9 of the Arbitration and Conciliation Act,1996 whereby the hypothecated plant/machinery/vehicle was directed to be repossessed by the creditor/respondent herein.

(2.) Challenge was laid to the order of the court below dated 6.11.2013 and this Court on 10.3.2014 stayed the operation of the impugned order by making the following observations:-

(3.) The aforesaid order clearly records that the appellant has regularly paid all installments except about four installments. It is on this understanding of the fact that the operation of the impugned order of the court below was stayed by this Court.