Jharkhand High Court
Unknown vs For The Appellants: M/S. M.S. Mittal on 15 February, 2018
Author: D.N. Patel
Bench: Amitav K. Gupta, D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 305 of 2015
With
L.P.A. Nos.324/15, 410/15, 431/15, 43/16, 444/15, 448/15, 449/15,
454/15, 463/15, 465/15, 470/15, 481/15, 482/15, 483/15, 484/15, 485/15,
498/15, 499/15, 505/15, 581/15 and 585/15
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Appellants: M/s. M.S. Mittal, Rahul Lamba, Renuka, Priyanka For the Respondents: M/s. Ajit Kumar, Navin Kumar
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th 10/Dated: 15 February, 2018 Per D.N. Patel, ACJ.
I.A. No.1317 of 2018 (in L.P.A. No.324 of 2015)
1) Having heard both sides and looking to the facts and circumstances of the case, the Bank Guarantee is being tendered by this appellant worth Rs.3.71 Crores.
2) This appellant is, hereby, directed to submit this Bank Guarantee to respondent No.5 - General Manager-cum-Chief Engineer, Cooperative Building, Bistupur, Jamshedpur, with two weeks from today. If they have already given the Bank Guarantee without permission of this Court to the Registrar General of this Court, it will be responsibility of the appellant to get back this Bank Guarantee from the Registrar General of this Court.
3) The Registrar General will immediately return the Bank Guarantee upon an application preferred by this appellant.
4) The Registrar General is, hereby, directed not to accept any Bank Guarantee without specific order passed by this Court.
5) Hence, such type of Bank Guarantee should not be given to the Registrar General, nor the Registrar General shall accept such type of Bank Guarantee without order of this Court.
6) I.A. No.1317 of 2018 is allowed and disposed of. L.P.A. No.324 of 2015 with analogous cases
7) At the request of counsels for both sides, these matters are adjourned to be enlisted on 5th April, 2018 under the heading 'For Hearing'.
(D. N. Patel, ACJ)
Manoj/ (Amitav K. Gupta, J)