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Madras High Court

M/S.Elmech Power And Air Conditioning vs M/S.Ozone Projects Pvt. Ltd on 16 February, 2021

Author: P.T. Asha

Bench: P.T. Asha

                                                                                    O.A.No.28 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated :    16.02.2021

                                                     CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                O.A.No.28 of 2021


                     M/s.Elmech Power and Air Conditioning
                     Engineers Private Limited,
                     Having its registered office at 203-Gani Plaza,
                     42 Hazratganj, Lucknow,
                     Represented by its Managing Director Shri Priyank Srivastava
                                                                                 ... Applicant
                                                          Vs.

                     1.M/s.Ozone Projects Pvt. Ltd.,
                     Represented by its Managing Director
                     Having its registered office at No.63,
                     G.N.Chetty Road, T Nagar, Chennai

                     2.Punjab National Bank,
                     RLB Vipulkhand, Gomti Nagar, Lucknow,
                     Through its Branch Manager                               ... Respondents

                     Prayer: Judges summon filed under Order XIV Rule 8 OS Rules read with
                     Section 9 of Arbitration and Conciliation Act, 1996, to grant an order of
                     Interim Injunction restraining the respondent – 1, its men, servants and
                     agents from encashing the bank guarantee of Rs.17,01,500/- bearing
                     no.4483ILG002614 issued by the respondent – 2 viz., Punjab National
                                                                                P.T. ASHA. J,
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https://www.mhc.tn.gov.in/judis/
                                                                                         O.A.No.28 of 2021


                                                                                                    kan
                     Bank, Vipul Khand Gomti Nagar, Lucknow in favor of the respondent as
                     guarantee / security for securing the mobilisation advance given to the
                     applicant under the agreement dated 26.07.2014, until the commencement
                     of the arbitration proceedings.
                                     For Applicant    :      Mr.A.Umasankar
                                     For Respondent 1 :      Mr.V.Balasubramanian


                                                          ORDER

The learned counsel appearing for the 1st respondent would submit that they have received the Bank Guarantee duly renewed as directed by the orders of this Court dated 19.01.2021. In the light of the above, no further orders are required in this application. The application is closed. However, it is made clear that the 1st respondent shall not invoke the Bank Guarantee until the disposal of the arbitral proceedings, if initiated.




                                                                                        16.02.2021
                     Internet    : Yes/No
                     Index       :Yes/No
                     Speaking / Non-Speaking
                     kan
                                                                                O.A.No.28 of 2021




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https://www.mhc.tn.gov.in/judis/