Madhya Pradesh High Court
Swift Intermedia Convergence Pvt. Ltd. vs Indroe Smart City Development Ltd. on 30 September, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 21865 of 2022
(SWIFT INTERMEDIA CONVERGENCE PVT. LTD. Vs INDORE SMART CITY DEVELOPMENT LTD. AND
OTHERS)
Dated : 30-09-2022
Shri Veer Kumar Jain, Senior Advocate along with Nilesh Agrawal,
learned counsel for the petitioner.
Shri Aniket Naik, learned counsel for the Respondents [R-1 and R-2.
Respondents have filed reply, same may be taken on record. Rejoinder if any, be filed within two weeks.
Heard on the question of interim relief only in respect of de-sealing of the office premises of the petitioner.
Since there is no provision in the contract as well as concession agreement about sealing of the office premises of the petitioner in consequence of termination of contract and blacklisting. Therefore, the respondents are directed to remove the seal forthwith put on the premises of the petitioner.
List on 12.10.2022.
C.C. as per Rules.
(VIVEK RUSIA) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
Praveen
Digitally signed by PRAVEEN
NAYAK
Date: 2022.09.30 05:46:46
-07'00'