Delhi High Court - Orders
Indian Highways Management Company ... vs Efkon India Private Limited on 17 July, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 172/2022
INDIAN HIGHWAYS MANAGEMENT COMPANY
LIMITED .....Petitioner
Through: Mr. Varnit Vashishtha, Adv
versus
EFKON INDIA PRIVATE LIMITED .....Respondent
Through: Mr. Prithu Garg, Mr Ashutosh Arvind
Kumar & Mr. Shivam Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 17.07.2025 I.A. 16804/2025
1. This is an application filed by the respondent seeking to place on record the letter dated 09.07.2025 for extension of the Bank Guarantee under Section 151 of CPC.
2. For the reasons stated in the application, issue notice.
3. Mr. Vashishtha, learned counsel, accepts notice on behalf of the petitioner and has no objection to the same.
4. In view of the above, the application is allowed and the letter dated 09.07.2025 for extension of Bank Guarantee is taken on record.
5. The application stands disposed of.
JASMEET SINGH, J JULY 17, 2025 sk This is a digitally signed order.
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