UNITY INFRAPROJECTS LIMITED Vs. NEPTUNE SYSTEMS PRIVATE LIMITED

JUDGEMENT

(1.) Cm 27761/2016 (Stay)

(2.) By way of order of even date the trial court disposed of an application under Order 37 Rule 3(5) of the Code filed on behalf of the appellant- Unity Infraprojects Limited (hereinafter referred to as 'Unity'). The said application was instituted on behalf of Unity in a suit being CS No.69/2016 instituted on behalf of the respondent- Neptune Systems Private Limited (hereinafter referred to as 'Neptune'), against the former for recovery of Rs.81,97,448/- along with pendente lite and future interest.

(3.) The facts as are necessary for the determination of the present application are as follows:-