- (1.) In this appeal, the Hon'ble Supreme Court had on 11-8-1997 passed the following order :-"The respondents, however, are entitled to their costs throughout. We, therefore, direct that the appeal shall stand restored if the appellants pay to the respondents a sum of Rs. 10,000.00 as costs throughout. This amount shall be paid within a period of four weeks from today, failing which the order dated 30-6-1992 shall stand confirmed."(Emphasis supplied)
(2.) Admittedly the time fixed by the Hon'ble Supreme Court expired on 8-9-1997.
(3.) It is again admitted that the money was not paid within that time. It is alleged that the money was tendered by the appellant. But that has been denied on oath by the respondents. There is no such evidence to believe the appellant and disbelieve the respondents on this point.;