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Shaarc Projects Limited vs Indian Oil Corporation Limited on 1 October, 2020

Bench: L. Nageswara Rao, Ajay Rastogi

                                                           1

     ITEM NO.11                    Court 6 (Video Conferencing)                     SECTION IX

                                   S U P R E M E C O U R T O F               I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                            No(s).11595/2020

     (Arising out of impugned final judgment and order dated 17-09-2020
     in WP-LD-VC No. 379/2020 passed by the High Court Of Judicature At
     Bombay)

     SHAARC PROJECTS LIMITED                                                      Petitioner(s)

                                                          VERSUS

     INDIAN OIL CORPORATION LIMITED & ANR.              Respondent(s)
     (With applns for exemption from filing c/c of impugned judgment)


     Date : 01-10-2020 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE L. NAGESWARA RAO
                          HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)                  Mr. Sanjay Kumar Tyagi, AOR
                                        Mr. Smriti Singh,Adv.
                                        Mr. Prabhat Kumar Rai,Adv.

     For Respondent(s)                  Mrs. Priya Puri, AOR


                           UPON hearing the counsel the Court made the following
                                              O R D E R

The writ petition filed by the petitioner for restraining the respondent Indian Oil Corporation Limited from invoking the Bank Guarantee was dismissed by the High Court. The learned counsel for the petitioner submits that the bank has invoked Signature Not Verified the bank guarantee two days back.

BALA PARVATHI Date: 2020.10.01 20:05:51 IST Reason: After considering the material on record, we are not inclined to interfere with the judgment of the High Court and, in any event, after the  2 invocation of the bank guarantee.

The special leave petition is accordingly, dismissed. Pending application(s), if any, shall stand disposed of.

(B.Parvathi)                                (Anand Prakash)
Court Master                                  Court Master