SAVAN GODIAWALA, IN HIS CAPACITY OF LIQUIDATOR AND ON BEHALF OF LANCO INFRATECH LIMITED Vs. STEEL AUTHORITY OF INDIA LIMITED & ANR

JUDGEMENT

(1.) I.A. No.14596/2018(exemption)

(2.) This is a petition filed under Section 9 of the Arbitration and Conciliation Act, 1996 whereby the petitioner seeks an injunction order against the respondent no. 1 from in any manner acting upon the impugned Termination Notice dated 24.09.2018. An injunction order is also prayed by the petitioner to restrain the respondent no. 1 from invoking the Performance Bank Guarantee dated 20.01.2014 (valid for 5 years) for a sum of Rs. 50 crores. Ad-interim ex parte orders are also prayed qua the aforesaid two prayers.

(3.) On 26.10.2018, this Court passed the following order :