INDU PROJECTS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE captioned matter was listed before this court on mentioning.

(2.) MR Tripathi, learned senior counsel for the petitioner seeks stay of the bank guarantee in issue, solely, on the following ground. No other grounds are pressed. The letter of invocation dated 03.10.2013 is not in terms of the bank guarantee in issue. For this purpose, he draws my attention to the said letter, which is appended at page 88 of the documents file. Mr Tripathi has also relied upon an order passed in OMP No. 783/2013, in a matter concerning the same parties, dated 12.08.2013.

(3.) IN my view, the submission of Mr Tripathi, qua the relief of interim stay of the bank guarantee in issue cannot be granted. In OMP No. 783/2013, the letter of invocation did not state either that a loss had been All that it stated was: