BIPS SYSTEMS LTD Vs. TATA INFOTECH LTD

JUDGEMENT

(1.) THIS appeal was preferred against a money decree in favour of the Vide interim order dated 25 th respondent and against the appellant. November, 2003 as modified on 16 th December, 2003, the operation of the judgment and decree was stayed subject to the appellant depositing the decretal amount of Rs.2,35,110/- with the Registrar General of this Court and the respondent was granted liberty to withdraw that amount on furnishing security to the satisfaction of the Registrar General of this Court. The amount was so deposited by the appellant and withdrawn by the respondent by furnishing a Bank Guarantee.

(2.) THE appeal was ultimately allowed vide judgment and decree dated 10th July, 2012.

(3.) THE counsel for the respondent states that the sum of Rs.2,35,110/- has since been refunded to the appellant. The counsel who appears for the appellant has no knowledge. There is however no reason to doubt the statement of the counsel for the respondent.