Madhya Pradesh High Court
Gvr Infra Projects Ltd. vs M.P. Road Development Corpn. Ltd. on 27 February, 2017
WP-3079-2017
(GVR INFRA PROJECTS LTD. Vs M.P. ROAD DEVELOPMENT CORPN. LTD.)
27-02-2017
Shri Kishore Shrivastava, learned Senior Advocate, alongwith
Shri Shashank Verma, for the petitioner.
Heard on the question of admission and interim relief.
Issue notice on both counts to the respondents on payment of
process fee within 7 days.
It is made clear that the notice has been issued by this Court only on the limited issue of the encashment of bank guarantee and not on any other issue which has been raised by the petitioner. The learned Senior Counsel appearing for the petitioner prays for and is permitted to serve the respondents by hand.
On petitioners depositing the requisites within a day. notices be prepared and handed over to the learned Senior Counsel appearing for the petitioner for service upon the respondents by hand and acknowledgment thereof be filed within a week thereafter.
In the meanwhile, in case the bank guarantee has not already been encashed, it is directed that status quo in the matter, as it exists today, shall be maintained by the parties. The petitioner undertakes to keep the bank guarantee alive till the next date of hearing and also pay interest at bank rates in case petition is dismissed or occasion arises. It is also made clear that this interim order has been passed only on the basis of the facts mentioned in the petition and therefore shall not prevent the parties to take further steps to work out the contract or to take the further steps even in respect of the bank guarantee in case of future events.
C.C. as per rules.
(RAVI SHANKAR JHA) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
MSP