HINDUSTAN CONSTRUCTION COMPANY LTD. Vs. IRCON INTERNATIONAL LTD.

JUDGEMENT

(1.) Caveat No. 455 of 2017. The learned counsel for the caveator has entered appearance.

(2.) The caveat stands discharged.

(3.) The learned counsel for caveator states that although caveator was served with the paper book on 03.05.2017 at 05:00 p.m., he had no intimation that the petition would be listed on 03.05.2017 and, therefore, the order passed on 03.05.2017, insofar as it records that the caveator has been served, ought to be deleted. His submissions are noted. IA Nos. 5514-5515/2017