Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Madhya Pradesh High Court

M/S Pc And Ipl Jv Kc vs The State Of Madhya Pradesh on 16 June, 2022

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                                                 1
                                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                                      AT INDORE
                                                                         WP No. 6371 of 2022
                                                       (M/S PC AND IPL JV KC Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                            Dated : 16-06-2022
                                                  Shri Vivek Dalal, learned counsel for the Petitioner.

                                                  Shri Aditya Garg, learned Govt. Advocate for the respondents No.1-3.

Heard on IA No.3632/2022 which is an application for vacating of interim order/stay dated 26.03.2022.

Counsel for the respondents No.1-3 submits that the petitioner is a government contractor and he had furnished a bank guarantee towards the defect liability and payment of royalty amounting to Rs.86,60,000/- which had initially expired on 18.03.2022, but the grace period for encashing the same of 3 months is likely to be over on 18.06.2022. It is further submitted that petitioner had furnished an affidavit in compliance to the order passed by the Division Bench in Writ Petition No.4963/2014 to the effect that he will furnish Bank Guarantee towards the aforesaid liability.

Counsel for the petitioner submits that pleadings are complete and matter be posted for hearing instead of hearing on vacating of stay, however, copy of the bank guarantee is not on record, therefore, counsel for the petitioner is granted 2 weeks time to file copy of the bank guarantee on the record.

After hearing on IA, it is directed that till the next date of hearing, the interim order dated 26.03.2022 shall continue subject to renewal of bank guarantee in question for a period of six months by the petitioner and the same shall be furnished to the respondents.

Signature Not VerifiedDigitally signed by
  SAN                 SOUMYA RANJAN
                      DALAI

The respondents and the petitioner shall get renewed the bank guarantee Date: 2022.06.16 17:17:52 IST prior to 18.06.2022.

2

Accordingly, IA for vacating of stay is disposed off. List the matter after four weeks.

Certified copy today.



                                                                                                  (VIJAY KUMAR SHUKLA)
                                                                                                          JUDGE

                                             soumya




Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SOUMYA RANJAN
                       DALAI
                       Date: 2022.06.16
                       17:17:52 IST