National
Textile Corporation (U.P.) Ltd. Vs. Swadeshi Cotton Mills Co. Ltd. & Ors
[1996] INSC 1310 (23 October 1996)
K. Ramaswamy,
G.B. Pattanaik
ACT:
HEAD NOTE:
O R D
E R
Delay
condoned.
Leave
granted.
We
have heard learned counsel on both sides.
These
appeals by special leave arise from the orders passed by the Division Bench of
the Allahabad High Court dated May 14, 1996.
It is not necessary to traverse the entire controversy. Suffice it to state
that pursuant to the orders passed by this Court on July 13, 1987, the appellants have been depositing @ Rs. 25,000/- p.m. on
and before 10th of every month from that date. This was further clarified by
the order of this Court dated July 12, 1988
wherein this Court has stated that :
"We
direct further that as regards the terms of the Order dated 13th July 1987 made
by this Court directing the petitioner to deposit a sum of Rs. 25,000/- per
month, the petitioner shall make such deposit in a schedule bank to the credit
of an interest earning account opened in the name of the first respondent but
it will not be open to the first respondent to withdraw any amount from such
account without the prior order of the Court." When a clarification was
sought for, this Court by order dated October 7,1996 clarified in I.A. No. 3/96 as under
:
"It
is clarified that the amount of Rs. 25,000/- which is required to be deposited
by the petitioner in pursuance of the directions contained in the order dated
July 13, 1987 and July 12, 1988 was not meant to be the rent for the part of the
premises in the occupation of the petitioner and that the said amount is to be
adjusted as per the final order that is passed in the proceedings arising out
of the suit." In view of the direction issued by this Court, the
respondent would be entitled to withdraw the amount from the account with the
permission of the orders of the Court but such withdrawal would be subject to
adjustment as per the final order that may be passed by the Civil Court in the pending suit. the High Court
in the impugned order has directed the respondent to withdraw the amount on
furnishing bank guarantee as indicated in the order as under :
"Respondent
No.11 to 14 shall be allowed to withdraw the amount deposited by the plaintiff-
appellant in terms of the orders passed by Hon'ble Supreme Court on 13.7.1987
and 12.7.1988 after they furnish a bank guarantee to the extent of the amount
lying in deposit and an additional guarantee to the extent of 10% of the
aforesaid amount. The bank guarantee shall be of a nationalised bank will be
furnished to the satisfaction of Civil Judge, Kanpur Nagar. The order for
acceptance of bank guarantee shall be passed after giving an opportunity of
hearing to the plaintiff-appellant." Such withdrawal, as clarified by this
Court, will be subject to the result in the appeal and subject to the
adjustment as per the orders of the civil Court in the pending suit. In the
even of the appellant succeeding in the appeal arising out of the suit orders
passed by the Civil
Court, the withdrawal
will be subject to the orders that may be passed therein.
The
appeals are accordingly disposed of. No. costs.
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