Madhya Pradesh High Court
M/S Siddhartha Builders Rajghat Dam ... vs M.P. Rural Road Development Authroity on 16 October, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-15039-2020
The High Court Of Madhya Pradesh
WP-15039-2020
(M/S SIDDHARTHA BUILDERS RAJGHAT DAM PROJECT RAJGHAT DISTT. LALITPUR U.P. Vs M.P.
RURAL ROAD DEVELOPMENT AUTHROITY AND OTHERS)
1
Jabalpur, Dated : 16-10-2020
Heard through Video Conferencing.
Mrs. M.P.S. Chuckal, Advocate for the petitioner.
Mr. Swapnil Sohgaura, Advocate for respondent Nos.1 to 3 on
advance notice.
Heard on the question of admission as well as on interim relief. As respondent Nos.1 to 3 are already represented through their counsel, therefore, no notice is required to be issued to them.
Let notice be issued to respondent No.4 on payment of process fee within a period of seven days by RAD mode.
By way of interim measure, it is directed that if the bank guarantee submitted by the petitioner in respect of security bid is not encashed till date, then it shall not be encashed till next date of hearing. In other words, respondent No.4/Bank is restrained from invoking the bank guarantee, if it is not yet invoked.
List in the week commencing 23.11.2020. Certified copy as per rules.
(SANJAY DWIVEDI) JUDGE Devashish Signature Not Verified SAN Digitally signed by DEVASHISH MISHRA Date: 2020.10.16 16:34:21 IST