AMA INDUSTRIES Vs. AKHTAR PARVEZ MAIMOON

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) The petitioner Nos.1 and 2 and the respondent are the real brothers. The respondent was a Director of the Petitioner No.1- Company. In a summary civil suit filed by the respondent for recovery of amount of Rs.3,80,99,758.00, the petitioners filed an application for grant of leave to defend the suit which came to be allowed subject to 25% payment of the suit claim vide order dtd. 27/10/2021. The said order is under challenge in this writ petition to the extent imposition of condition of payment of 25% amount while granting leave to raise defence.