CHAIRMAN AND MANAGING DIRECTOR ANDHRA BANK Vs. RAMOORAMESH

JUDGEMENT

(1.) We have heard the learned Additional Solicitor General in support of the application for restoration. Subject to the payment of Rs. 500. 00 which amount has already been deposited by the petitioners and has been withdrawn by Respondent 1, the said application is allowed and the special leave petition is restored to its original position.

(2.) Taken on board.

(3.) Leave granted.