SPARSH HOSPITALS AND CRITICAL CARE PRIVATE LIMITED Vs. CANCER TREATMENT SERVICES HYDERABAD PRIVATE LIMITED

JUDGEMENT

(1.) The Commercial Court Appeal has been filed against an order dtd. 10/2/2026 passed by the learned Commercial Court in a Commercial Original Petition (C.O.P.No.28 of 2026) filed by the respondent under Sec. 9 of The Arbitration and Conciliation Act, 1996 ('the 1996 Act'). The respondent sought for an ex parte ad-interim order directing the appellant to secure the admitted outstanding dues of Rs.6,69,52,278.00 along with contractual interest @ 15% per annum from the due date till the date of payment by depositing the sum into the Court with liberty to the respondent to withdraw the same.

(2.) By the impugned order, the Commercial Court directed the appellant to deposit Rs.6,69,52,278.00 in Court within 4 weeks from the date of service of notice on the appellant and made the matter returnable on 17/3/2026.

(3.) We have heard learned Senior Counsel appearing for the appellant and learned counsel appearing for the respondent.