I.P.MUKERJI,J. - (1.) In an application for judgement upon admission connected with the suit (GA No. 3361 of 1998 connected with CS No. 220 of 1998), taken out by the plaintiff, this Court, on 9th November, 1998, had directed the defendant to secure Rs. 20 lakh of the claim of the plaintiff. This sum represented the principal sum. In default of compliance a decree would follow.
(2.) According to that order, it appears, the defendant had furnished a bank guarantee for Rs. 20 Lakh in favour of the Registrar, Original Side, valid for only one year. Thereafter, this bank guarantee was not renewed by the defendant.
(3.) The plaintiff did not take any steps. It is submitted on their behalf today that the fault was of the erstwhile Advocate on record. The present Advocates on record have been diligent. It is also submitted that the plaintiff had entrusted the matter with the former Advocate on record and felt assured that due care was being taken of the matter.;