SONY PICTURES NETWORKS INDIA PVT. LTD. Vs. FERANI DEVELOPERS (A DIVISION OF FERANI HOTELS PRIVATE LIMITED)

JUDGEMENT

(1.) By consent of parties, the Appeal is taken up for final disposal.

(2.) By this Appeal under Section 13 of the Commercial Courts Act, the Appellant (original Plaintiff) is challenging the order dated 18 February 2021 passed by the learned Single Judge in Interim Application (L) No.2545/2021 in Commercial Suit (L) No.2544/2021. By the impugned order, the learned Single Judge has directed restoration of the lift services to the demised premises subject to the Appellant paying a sum of Rs.2,43,28,879/- to the first and the second Respondents. The Appellant is aggrieved by the condition of deposit.

(3.) The brief facts necessary for the disposal of the Appeal, which are mostly undisputed, are as under.