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Narmada Valley Devt.Dep. vs M/S B.C.Biyani Projects P.Ltd. on 29 June, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.3                           COURT NO.7                 SECTION IV

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

                                           I.A. NO. 4/2015
                                                  IN
                                     CIVIL APPEAL NO. 2579/2014

     NARMADA VALLEY DEVT.DEP.& ORS.                                   APPELLANT(S)
                                                 VERSUS

     M/S B.C.BIYANI PROJECTS P.LTD.& ANR                              RESPONDENT(S)
     (FOR DIRECTIONS AND OFFICE REPORT)
          WITH
     I.A. NO.2 IN C.A. NO. 2581/2014
     (FOR DIRECTIONS AND OFFICE REPORT)

     Date : 29/06/2016 These applications were called on for hearing
     today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Appellant(s)                    Mr. Mishra Saurabh, Adv.
                                         Ms. Vanshaja Shukla, Adv.
                                         Mr. Ankit Kr. Lal, Adv.

     For Respondent(s)                   Mr. A.P. Dhamija, Adv.
                                         Mr. J.P. Singh, Adv.
                                         Mr. Sarad Kumar Singhania, Adv.

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

I.A. NO. 4/2015 IN CIVIL APPEAL NO. 2579/2014 AND I.A. NO.2 IN C.A. NO. 2581/2014 In view of the terms of the Bank Guarantee which we have read and having considered the judgment of this Court in General Electric Technical Services Company Inc. versus Punj Sons (P) Ltd. and another [(1991) 4 SCC 230], we do not consider the present to be a fit case(s) for grant of relief prayed for in the interlocutory applications. The applications are accordingly dismissed.

                             [VINOD LAKHINA]                        [ASHA SONI]
                               COURT MASTER                        COURT MASTER