BHARATH CO Vs. ADDITIONAL REGISTRAR OF CO

JUDGEMENT

(1.) I.A. No. 1/2018 has been filed by respondent No. 2- Party-in-person seeking to vacate the interim order dated 12.12.2017 wherein the order passed by the Karnataka Appellate Tribunal, Bengaluru ( for short 'the Tribunal') dated 28.11.2017 in Appeal No. 142/2016 has been stayed by this Court.

(2.) Though the matter is listed for consideration of I.A. 1/2018, I have heard the learned counsel for the respective parties on merits.

(3.) Petitioner has assailed order dated 28.11.2017 passed by the Tribunal in Appeal No. 142/2016. By that order, the Tribunal has directed the petitioner herein who was the first respondent before the Tribunal to refund to the second respondent herein who was the appellant before the Tribunal, a sum of Rs. 1,95,000/- deposited by him with the Bank at the time of filing Appeal No. 124/2016.