Delhi High Court
M/S Mbl Infrastructures Ltd vs Telecommunication Consultants India ... on 13 October, 2020
Author: C .Hari Shankar
Bench: C .Hari Shankar
$~3(original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Decided on 13th October, 2020
+ O.M.P. 782/2013 and I.A. 1425/2020 and I.A. 5696/2020
M/S MBL INFRASTRUCTURES LTD ..... Petitioner
Through: Ms. Anusuya Salwan, Ms.
Nikita Salwan, Mr.Abhishek
Pundir, Mr. Bankim Garg and
Mr. Chaitanya Bansal, Advs.
versus
TELECOMMUNICATION CONSULTANTS
INDIA LTD & ANR ..... Respondents
Through: Mr. Ratan K. Singh and Mr.
Nikhilesh Krishnan, Advs.
CORAM:
HON'BLE MR. JUSTICE C .HARI SHANKAR
O R D E R (ORAL)
% 13.10.2020
(Video-Conferencing)
C .HARI SHANKAR, J.
O.M.P. 782/2013
1. The prayer in this application is for stay for encashment of Bank Guarantee No. 4041508BG0000190 dated 18th September, 2008, furnished by the petitioner, for an amount of ₹ 1,61,47,490/-, drawn upon the State Bank of Mysore, Nehru Place Branch, New Delhi.
2. Vide letter dated 30th September, 2020, the respondents have Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. 782/2013 Page 1 of 2 Signing Date:17.10.2020 09:17:38 agreed to release the said bank guarantee with accrued interest to the petitioner.
3. The Registry is, therefore, directed to return the bank draft furnished to the Registry of this Court, against the aforesaid Bank Guarantee No. 4041508BG0000190 dated 18th September, 2008, for ₹ 1,61,47,490/- along with the interest accrued thereon, on the petitioner applying to the Registry for the said purpose, with a copy of this order.
4. Nothing survives for adjudication in this petition and this petition is disposed of as such.
I.A. 1425/2020 and I.A. 5696/2020
1. In view of the order passed in the petition, these applications are disposed of.
C. HARI SHANKAR, J.
OCTOBER 13, 2020 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. 782/2013 Page 2 of 2 Signing Date:17.10.2020 09:17:38