KARNATAKA PATRIKA P LTD Vs. SYNDICATE BANK

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By an order dated 5th of April, 2004, this Court passed the following order:

(3.) It is not now in dispute that the aforesaid amount of Rs. 2,50,000/-, as directed by this Court by its order dated 5th of April, 2004, has already been deposited and the same has already been invested by the Registry of this Court in a fixed deposit in a nationalized bank. The learned Counsel appearing 25/08/2008for the Syndicate Bank, decree holder/respondent submitted on instructions that the appeal can be disposed of with a direction that the entire decreetal amount shall stand satisfied if the aforesaid sum of Rs. 2,50,000/- deposited by the appellant with the Registry of this Court is allowed to be withdrawn by the Bank with interest accrued thereon. We appreciate the stand taken by the respondents-Syndicate Bank. Accordingly, by consent, we dispose of the appeal on the following terms: