CHOLAMANDALAM MS GENERAL INSURANCE CO LTD Vs. RADHAMANI

JUDGEMENT

(1.) LEAVE granted. Notice was issued limited to the question as to why the respondents 1 to 5 shall not be asked to furnish security (for the amount directed to be released to them.

(2.) LEARNED counsel for the respondents 1 to 5 stated that they had no objection for modification of the order of the High Court. They submitted that they may be permitted to withdraw the amount as per the interim order of the High Court, only after furnishing security. He made this submission to avoid any delay.