JAIHIND PROJECTS LTD Vs. GAIL (INDIA) LTD

JUDGEMENT

(1.) Briefly, via this petition injunction is sought vis-a-vis two bank guarantees which are referred to in prayer Clause (i) and (ii) of this petition. For the sake of convenience, the same are extracted hereunder:-

(2.) It is necessary to examine the facts qua the reliefs sought for by the petitioner.

(3.) It appears that a Letter of Acceptance dated 11.12.2017 (in short "LOA") was issued in favour of petitioner for construction and laying of Steel Gas pipeline along with associated facilities (12"x75.3 km) for paradeep spur line of JHBDPL, PH-II.