STATE BANK OF INDIA Vs. GLAVKOSMOS

JUDGEMENT

(1.) The plaintiff. State Bank of India, has filed the suit claiming the following reliefs :

(2.) On 12.2.1997 the first defendant filed I.A.1494/97 for vacating the adinterim orders passed on 20.11.1996 and 9.12.1996 which had been extracted above. The plaintiff filed reply to this I.A. These are the I.As which were heard at length and these I.As are to be disposed of by this order.

(3.) The matter was argued covering a very wide ground and, therefore, it has become necessary to give briefly the case of the parties as reflected in the pleadings.