SVENSKA HANDELSBANKEN Vs. INDIAN CHARGE CHROME

JUDGEMENT

(1.) Special leave granted. Heard.

(2.) This is an appeal by M/s Svenska Handelsbanken (defendant 4 against the judgment and order dated 11/10/1991 of the High court of orissa in Misc. Appeal No. 370 of 1991 whereby the Single Judge of the High court accepted the appeal filed on behalf of the plaintiff while injuncting defendants 4 to 12 from encashing the bank guarantee furnished by Industrial Development Bank of India (defendant 12 in favour of defendants 4 to 11 for a period of 2 years or till the disposal of the suit whichever is earlier and set aside an order passed by the Subordinate Judge, Cuttack dated 14/08/1991 vacating an order of ad interim injunction dated 25/04/1991 and dismissing the application for ad interim injunction (Misc. Case No. 143 of 1991 against defendants 4 to 12.

(3.) We find it convenient to refer to the parties as they were described in the suit.