MARUTHI CORPORATION LIMITED Vs. SICOM LIMITED

JUDGEMENT

(1.) Heard Mr. Dammalapati Srinivas, learned Senior Counsel appearing for the appellant and Ms. B.Saroj, learned counsel representing Ms. Shireen Sethna Baria, learned counsel for the respondent.

(2.) This writ appeal has been filed assailing the legality and correctness of the final order dtd. 20/4/2022 passed by the learned Single Judge dismissing W.P.No.8272 of 2021. The appeal also assails the order dtd. 8/7/2022 passed by the learned Single Judge dismissing the review petition i.e., Review I.A.No.1 of 2022 in W.P.No.8272 of 2021 filed by the appellant for review of the final order dtd. 20/4/2022.

(3.) Respondent before us is a Non-Banking Financial Company (NBFC). Appellant is a public limited company. Appellant had availed financial assistance from the respondent by way of medium term loan to the extent of Rs.15.00 crores on 27/10/2014. The loan was obtained by mortgaging various immovable properties of the appellant and by depositing title deeds.