Vinod Kumar Gupta, J. - (1.) There will be an order in terms of prayer(a) of the petition.
(2.) A writ application was filed by the appellant in this Court, being W.P. No. 4361 of 1993 in which an ad-interim order of injunction in terms of prayer (g) was issued by the learned Single Judge on December, 1993. The writ application, however, cam to be dismissed for default vide order dated 10th June, 1998. While dismissing the writ application for default the writ-petitioner- appellant was also imposed the costs assessed at Rs 10,000/-. It was also specifically mentioned in the dismissal order that the interim directions should be vacated with immediate effect.
(3.) It is the admitted case of the parties that immediately after the dismissal of the writ application, the ad-interim injunction dated December 1, 1993 actually stood vacated and the respondent No. 1, Central Bank of India remitted the amount forming the subject-matter of the Bank Guarantee to the respondent No. 2.;