Aparesh Kumar Singh, J. - (1.) By Court: Heard learned counsel for the appellant. Respondents though have appeared on notice, but no one has appeared on behalf of the respondents since last several days.
(2.) Plaintiffs sought realization of Rs. 55,21,615/ with cost and interest from the defendant. The defendant is the appellant aggrieved by the judgment and decree dated 18th January, 2000/22nd February, 2000 passed by learned SubJudgeI, at Jamshedpur in Money Suit No. 1 of 1994, whereby the suit has been decreed in part on contest with cost. The counter claim of the defendantcompany has also been partly allowed. Plaintiffs were entitled to a decree amounting to Rs. 44,34,271=74 paise against the defendant. DefendantCompany was directed to pay the decreetal amount to the plaintiffs within sixty days from the date of order, failing which, the same would be realized through the process of the Court.
(3.) By Virtue Of The Interim Order Dated 21St August, 2000 and 13th September, 2000, respondents have withdrawn the decreetal amount against furnishing security in the shape of bank guarantee which has been renewed from time to time till 21st September, 2018 as per instruction to learned counsel for the appellant.;