AXIS BANK LIMITED Vs. TREENATH VANIJYA PRIVATE LIMITED

JUDGEMENT

(1.) The defendant has filed the present application being GA 3 of 2023 praying for extension of time to file written statement in CS No. 144 of 2014.

(2.) The plaintiff has filed the suit against the defendant for recovery of an amount of Rs.1,90,29,906.20 along with interest @ 18% per annum. The defendant had also filed a suit being CS No. 228 of 2014 praying for a decree of possession, arrears of rent and mesne profit. Both the parties have filed two separate interlocutory applications being GA 2496 of 2014 and GA 3257 of 2014 seeking interim relief. Both the parties have preferred an appeal against the order passed by this Court.By an order dtd. 7/11/2014, the Hon'ble Appellate Court directed the plaintiff to hand over the entire premises to the plaintiff along with an amount of Rs.59,90,464.00. The Appellate Court had further directed the defendant to return an amount of Rs.1,44,09,080.00 being the security deposit to the plaintiff. The order passed by the Appellate Authority has been duly complied with.

(3.) By an order dtd. 18/12/2015 on the prayer made by the Learned Counsel for the respective parties of both the suits, this Court directed that the suit go out of the list for the time being with the liberty to mention.