AXIS BANK LIMITED Vs. TALWALKARS HEALTH CLUBS LTD

JUDGEMENT

(1.) This order is in two parts. The first part deal with the disputes as between Tata Capital Financial Services Ltd ("TCFS") and the 1st Respondent Talwalkars Health Clubs Ltd ("Talwalkars").

(2.) After I made an order of 19th December 2019, Talwalkars carried that order in Appeal. That Appeal was dismissed on 8th January 2020. It reads:

(3.) Therefore, I now have two distinct situations in regard to the TCFS-owned gym equipment leased to Talwalkar. Some of it is in gyms that are operational. That equipment is covered by the previous order. That process is going on and will continue uninterrupted.