CITIBANK EUROPE PLC Vs. MEGAPAR EXIM PVT LTD

JUDGEMENT

(1.) ADMIT. Mr.Premal Nanavati, learned advocate waives service of admission on behalf of respondent no.1. Learned advocate Mr.Himanshu Mehta, waives service of admission of behalf of respondent no.2. Considering the fact that respondent no.3 has not appeared in the suit as well as considering the fact that the decision in this Appeal from Order is not likely to affect the interest of respondent no.3, Mr.Tanvish Bhatt, learned advocate for the appellant seeks permission to delete respondent no.3. Permission is granted. Accordingly, respondent no.3 stands deleted from the present proceedings.

(2.) With the consent of the parties, this matter is taken up for hearing today.

(3.) The appellant City Bank Europe PLC, Ireland, had preferred an application before this Court for giving permission to file Appeal from Order against the order of the trial Court, as before the trial Court, appellant was not a party. After such permission was granted, the appellant has filed this Appeal from Order challenging the order passed by learned Chamber Judge, City Civil Court, Ahmedabad dated 25th August, 2006 below Exh.6 in Special Civil Suit No.1506/2006. The aforesaid suit is filed by respondent no.1 Megapar Exim Private Limited, which is a company registered under the Companies Act, 1956 against respondent no.2 - Dena Bank as well as against respondent no.3 Merlock Financial Services (who is now deleted from this Appeal from order).