BANK OF BARODA Vs. UNISYSTEMS PVT LTD

JUDGEMENT

(1.) MR. K.B. Viswanathan, the learned Advocate along with MR. Manas Dasgupta, the learned Advocate appears for the applicant Bank.

(2.) Mr. P. Sil, the learned Advocate appears for the defendant Nos. 1 to 4.

(3.) OF such two applications one has been for an order to be passed by this Tribunal, after rejecting outright the application filed by the applicant Bank against themselves for realisation of a sum not being less than Rs. 88,06,291.80 p, whereas the second application has been for leave to be granted to the said defendant to cause the necessary amendments in respect of the written statement filed by those defendants on March 1, 2000.