PREMIER CONSTRUCITON CO Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition was entertained and interim relief against encashment of the security in question was granted as far back as in the year 1993 on account of the pendency of the arbitration proceedings. With passage of time the arbitration proceedings must have been over in the last 16 years. Learned advocate for the petitioner is not in a position to state that arbitration proceedings are still pending. In view of the above, we dispose of this petition as infructuous. Accordingly the petition is dismissed as infructuous. Rule is discharged. Ad-interim relief granted earlier stands vacated. Liberty to apply in case of difficulty.