Madhya Pradesh High Court
M/S Sunil Hi Tech Engineers Ltd. vs Nic Construction (India) Pvt. Ltd. on 7 February, 2017
WP-1128-2017
(M/S SUNIL HI TECH ENGINEERS LTD. Vs NIC CONSTRUCTION (INDIA) PVT. LTD.)
07-02-2017
Shri Jaideep Sirpurkar, learned counsel for the petitioners.
Shri Atul Anand Awasthy, learned counsel for the
respondent No.1.
Shri Atul Anand Awasthy, learned counsel for the respondent No.1 prays for two weeks' time to file his response.
Learned counsel for the petitioners submits that he has no objection but the bank guarantee will lapse today and therefore, the petitioners may be protected by extending the time of bank guarantee till next date of hearing.
The contention of Shri Sirpurkar, learned counsel for the petitioner is justifiable. Since respondents despite service of notices have prayed for time. It will be their duty to keep the bank guarantee alive till the next date of hearing.
As jointly prayed, list this matter on 21st February, 2017. Certified copy today.
(SUJOY PAUL) JUDGE manisha