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PETITIONER: NATIONAL TEXTILE CORPORATION  (U.P.)LTD. ETC.

       Vs.

RESPONDENT: SWADESHI COTTON  MILLS CO. LTD. &ORS. ETC.

DATE OF JUDGMENT:       23/10/1996

BENCH: K. RAMASWAMY, G.B. PATTANAIK

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Delay condoned.      Leave granted.      We have heard learned counsel on both sides.      These appeals  by special  leave arise  from the orders passed by  the Division  Bench of  the Allahabad  High Court dated May  14,   1996. It  is not  necessary to traverse the entire controversy. Suffice it to state that pursuant to the orders  passed  by  this  Court  on  July  13,    1987,  the appellants have  been depositing  @ Rs. 25,000/- p.m. on and before 10th  of every month from that date. This was further clarified by  the order  of this  Court dated  July 12, 1988 wherein this Court has stated that :      "We direct  further that as regards      the terms  of the  Order dated 13th      July  1987   made  by   this  Court      directing the petitioner to deposit      a sum  of Rs.  25,000/- per  month,      the   petitioner  shall  make  such      deposit in  a schedule  bank to the      credit  of   an  interest   earning      account opened  in the  name of the      first respondent but it will not be      open to  the  first  respondent  to      withdraw  any   amount  from   such      account without  the prior order of      the  Court."      When   a clarification   was  sought for, this Court by order dated  October 7,1996  clarified in  I.A. No.  3/96 as under :      "It is clarified that the amount of      Rs. 25,000/-  which is  required to      be deposited  by the  petitioner in      pursuance   of    the    directions      contained in   the order dated July      13, 1987  and July 12, 1988 was not      meant to  be the  rent for the part      of the  premises in  the occupation      of the petitioner and that the said      amount is to be adjusted as per the

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    final order  that is  passed in the      proceedings  arising   out  of  the      suit."      In view   of  the direction  issued by  this Court, the respondent would be entitled to withdraw the amount from the account with  the permission  of the orders of the Court but such withdrawal  would be  subject to  adjustment as per the final order  that may  be passed  by the  Civil Court in the pending suit.  the High  Court in  the  impugned  order  has directed  the   respondent  to   withdraw  the   amount   on furnishing bank guarantee as indicated in the order as under :      "Respondent No.11  to 14  shall  be      allowed  to   withdraw  the  amount      deposited   by    the    plaintiff-      appellant in  terms of  the  orders      passed by Hon’ble Supreme  Court on      13.7.1987 and  12.7.1988 after they      furnish a  bank  guarantee  to  the      extent  of   the  amount  lying  in      deposit and an additional guarantee      to  the   extent  of   10%  of  the      aforesaid    amount.    The    bank      guarantee    shall    be    of    a      nationalised bank will be furnished      to the satisfaction of Civil Judge,      Kanpur   Nagar.   The   order   for      acceptance of  bank guarantee shall      be   passed    after   giving    an      opportunity  of   hearing  to   the      plaintiff-appellant."      Such withdrawal,  as clarified  by this  Court, will be subject to  the result  in the  appeal and  subject  to  the adjustment as  per the  orders of  the civil  Court  in  the pending suit. In the even of the appellant succeeding in the appeal arising  out of  the suit  orders passed by the Civil Court, the withdrawal will be subject to the orders that may be passed therein.      The appeals are accordingly disposed of. No. costs.