P.K.Mukherjee, J. - (1.) This is an appeal filed by the Jute Corporation of India Limited (for brevity called JCI) against the judgment and order dated September 25, 1989 of a learned Single Judge of this Court. The writ petition was filed by Nellimarla Jute Mills Company Limited (for brevity called Nellimarla) and one of its shareholders. The writ petition was allowed by the learned Single Judge by judgment and order dated September 25, 1989, against which the present appeal has been filed by JCI.
(2.) By the said judgment, the writ petition was allowed and the letters dated May 3, 1988 and May 10, 1988 were set aside. The Bank Guarantees furnished pursuant to the interim order granted in this matter were directed to be returned to the writ petitioner No. 1, within two weeks from the said date.
(3.) Special Officer, appointed by this Court was directed to make over the amounts lying with him with accrued interest thereon to the writ petitioner within two weeks from the said date after retaining a sum of Rs. 2,500/- as his remuneration. Thereupon the Special Officer was directed to be discharged. The undertakings given by the Writ Petitioners were also directed to be stand discharged. Filing of the accounts by the Special Offices was directed to be dispensed with.;