Madhya Pradesh High Court
Gvr Infra Projects Ltd. vs N.P. Road Development Corpn. Ltd. on 21 December, 2016
WP-20787-2016
(GVR INFRA PROJECTS LTD. Vs N.P. ROAD DEVELOPMENT CORPN. LTD.)
21-12-2016
Shri Rajendra Tiwari, learned Senior Advocate, Shri
Kishore Shrivastava, learned Senior Advocate alongwith Shri
M. Choudhary, Advocate, Shri Shashank Verma, Advocate
and Ms. Naina Dubey, Advocate for the petitioner.
Shri Anoop Nair, learned counsel for the respondent
No.2.
Issue notice to the respondents on payment of process fee within 7 days, except respondent No.2 on whose behalf Shri Anoop Nair, Advocate has entered appearance.
Requisite number of copies be supplied to the learned counsel for the respondent No.2.
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.
List the petition in the second week of January, 2017. 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.
C.C. as per rules.
(RAVI SHANKAR JHA) (ANURAG SHRIVASTAVA)
JUDGE JUDGE
pp