JAIDEEP PURI Vs. SWARAN MALHOTRA & ORS.

JUDGEMENT

(1.) I.A. No. 18245/2011 (for exemption)

(2.) The operative portion of the impugned order dated 04.11.2011 reads as under: -

(3.) In terms of the impugned order dated 04.11.2011, the Bank Guarantee for Rs. 2 crores issued by the HDFC Bank Ltd., Green Park Extn., New Delhi, valid up to 08.11.2012 was furnished by the plaintiff/ respondent No. 1 herein. The requisite undertakings in terms of the order dated 04.11.2011 have also been filed. The plaintiff/respondent No. 1 herein also filed an undertaking that in case she doesn't succeed in the suit, she will restitute the amount along with up to date interest to the Court subject to such orders to be passed by the Court.