Gujarat High Court
Iot Anwesha Engineering And ... vs Indian Oil Corporation Ltd on 13 June, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/SCA/5258/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5258 of 2014
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IOT ANWESHA ENGINEERING AND CONSTRUCTION LTD....Petitioner(s)
Versus
INDIAN OIL CORPORATION LTD....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1
MR AKSHAY A VAKIL, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 13/06/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Mr. Vakil, learned advocate appearing for the respondent, states that the respondent has already taken a decision to hand over the bank guarantee to the petitioner company within a short time. In that view of the matter, the apprehension put forward by the petitioner shall not survive any more and the petition is required to be disposed of. The bank guarantee be returned by the respondent to the petitioner preferably within three weeks from today. Petition stands disposed of accordingly. However, the interim relief granted earlier shall continue till the bank guarantee is handed over to the petitioner.
(K.S.JHAVERI, J.) Page 1 of 2 C/SCA/5258/2014 ORDER (A.G.URAIZEE,J) divya Page 2 of 2