R.F.NARIMAN,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The respondent filed a Civil Suit being CS (Comm) No. 330 of 2016 in April, 2016 praying for the following reliefs: "a) Pass a Money Decree in a sum of L 1,44,01,365/- with further interest both future and pendente lite @ 18% p.a. in favour of the Plaintiff and against the defendants, jointly and severally, till its complete realization along with cost of the present proceedings; b) Direct the Defendants to furnish TDS Certificates for the deduction made by them or pay further amounts towards non-payment of TDS from 31/03/14 which they were liable to pay to the concerned authority along with further interest and penalty towards non-payment of TDS" ;