Delhi High Court - Orders
Garg Buiders Through: Porp. Shri ... vs Bhel Ltd Through Dgm on 31 January, 2019
Author: Navin Chawla
Bench: Navin Chawla
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 517/2018 & IA No. 17547/2018
GARG BUIDERS THROUGH: PORP. SHRI MOHINDER PAL
GARG ..... Petitioner
Through: Mr. Sanjay Bansal, Adv.
versus
BHEL LTD THROUGH DGM ..... Respondent
Through: Mr. Pallav Kumar &
Mr. Gautam Mann, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 31.01.2019 The learned counsel for the respondent submits that the respondent is in the process of returning the bank guarantee to the petitioner.
Counsel for the petitioner submits that the bank guarantee is to be returned at the same address as has been given in the petition.
In view of the above statement of the respondent, the learned counsel for the petitioner further submits that nothing survives in the present petition.
The petition is disposed of as withdrawn.
NAVIN CHAWLA, J JANUARY 31, 2019 ak