IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

INTERLOCUTORY APPLICATION NO.6 OF 2008 IN

CIVIL APPEAL NO.3839 OF 2008

U.P. STATE INDUSTRIAL DEVELOPMENT  CORPORATION & ANR. ....APPLICANTS/

   APPELLANTS VERSUS

M/S. SWADESHI POLYTEX LTD. & ORS. ....RESPONDENTS

O R D E R

Present application has been filed by the appellants seeking directions for

refund of the principal amount along with interest.  For the purpose of withdrawing

the amount already deposited with the Revenue Authority, it will be open for the

applicants to apply for refund of the said amount before the Revenue Authority.   

The Interlocutory Application is accordingly disposed of.

.......................J. (TARUN CHATTERJEE)        

.......................J. (V.S. SIRPURKAR)          

NEW DELHI, NOVEMBER 21, 2008.