IN RE Vs. RELIANCE CAPITAL LIMITED

JUDGEMENT

(1.) This is a Notice of Motion for stay.

(2.) The Appeal has been admitted.

(3.) The Appellant-Original Defendant No.1, by this Notice of Motion, prays that pending the hearing and final disposal of the present Appeal, the implementation and operation of the judgment and decree dated 5th January, 2018 in Suit No.2205 of 1997 be stayed.