ANCHOR INVESTMENTS PRIVATE LIMITED Vs. TCI FINANCE LIMITED

JUDGEMENT

(1.) The plaintiff has filed the instant application for final Judgment and Decree for a sum of Rs.83,46,507.00 against the defendant under the provisions of Chapter XIIIA of the Original Side Rules of this Court.

(2.) The plaintiff had initially filed the instant suit before the Ordinary Original Civil Jurisdiction. Subsequent to filing of the suit, the plaintiff had filed an application being GA 5 of 2021 praying for transfer of the instant suit along with the pending applications before this Court (Commercial Division) vide order dt. 19/7/2022, this Court has allowed the prayer (a) to (c) of the Master's summons.

(3.) The plaintiff had also filed an application being GA 2198 of 2019 but vide order dt. 26/11/2019, the said application was withdrawn. Vide order dt. 18/8/2020, when the suit was proceeded with the Ordinary Original Civil Jurisdiction, the Court had passed an interim order directing the defendant to furnish security for the sum of Rs.83,46,507.00 to the satisfaction of Registrar High Court within a period of two weeks from the date of passing the order. As the defendant has not furnished security in terms of the order dt. 18/8/2020, the Court had passed an order on 15/9/2020 directing the ICICI Bank, Kheraitabad Branch, Hyderabad to freeze account no. 000805002397 only to the extent of Rs.83,46,507.00standing in the name of TCI Finance Limited and the said freezing shall be to the credit of CS 133 of 2019.