SURINDER KUMAR BANGA Vs. SUCHEETA KEDARNATH SETHI

JUDGEMENT

(1.) Prayer clause - (a) of this interim application reads as under : (a) This Hon'ble Court be pleased to order and direct respondent no.2 to forthwith issue its cheque/banker's cheque/pay order for a sum of Rs.54,82,874/- in favour of the applicant from the funds lying with it in Current Account No.000111002801 as per para (c) of the Amended Award dated 30.10.2017.

(2.) The interim application has been listed on 18 th November 2019 and on 9th March 2020 request was made by respondent no.1 to the Court stating that her advocate has expired and she needs time to engage another advocate. Paragraph 2 of the said order reads as under :

(3.) This urgent application has been made by petitioner vide praceipe dated 11th June 2020 and the urgency is that applicant is a senior citizen aged about 78 years and was admitted in the Bombay Hospital on emergency basis on 30th May 2020 and applicant underwent a major abdominal surgery on 1st June 2020 and has been in the hospital for more than a week and has been discharged about three days ago. Mr. Munshi states that the hospital bills have been paid but due to the present conditions it would be in the interest of justice if prayer clause (a) as quoted above is granted so that atleast the hospital expenses incurred would be covered in the amount mentioned in the prayer clause - (a).