(1.) - Present order disposes of IA No. 991/2004, being application filed by defendants 1, 3, 4 and 5 under Order 37 Rule 3(5), CPC and IA No. 6906/2005 filed by defendant No. 2 under Order 37 Rule 3(5), CPC.
(2.) Needless to state, said defendants seek leave to defend.
(3.) I would also be dealing with the request of defendants 6 to 9 to discharge the bank guarantees submitted by them pursuant to the order dated 8th January, 2004.