MARGRA INDUST LTD Vs. DIR

JUDGEMENT

(1.) The last order dated 10.11.2006 shows that the order of this court dated 8.9.2006 to furnish bank guarantee as per order dated 11.5.2006 and 4.5.2006 has not been complied with and the petitioner who is present affirms this position. The said orders of this Court read as follows :

(2.) While admitting the writ petition the petitioner was permitted to clear the goods worth Rs.28 lakhs though demurrage were claimed by the respondent No. 6 to the tune of Rs.50 lakhs. The Court permitted the petitioner to clear the goods subject to deposit of Rs.10 lakhs with respondent No. 6 within two weeks and after furnishing a bank guarantee in the sum of Rs.15 lakhs in favour of respondent No. 6 within the said period. The petitioner had cleared the goods and deposited the amount and also furnished the bank guarantee. It appears that since 2001, the bank guarantee has not been renewed. The learned counsel for the petitioner submits that the C.M. No. 10447/2001 was moved in this Court with the following prayers:-

(3.) At the request of the learned counsel for the petitioner, last opportunity is granted to the petitioner to furnish a Bank Guarantee as per the order dated 11.5.2006 on or before 9.10.2006. In case the Bank Guarantee is not furnished within the extended time, this writ petition is liable to be dismissed. List for hearing on 18.10.2006