LAWS(MAD)-1997-8-21

CHAMUNDI INTERNATIONAL Vs. UNION OF INDIA

Decided On August 14, 1997
Chamundi International Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) BOTH these Writ Petitions are filed for similar relief against the respondents to release the Bank Guarantee and for bear them from enforcing the Bank Guarantee.

(2.) W .P. 12152 of 1997 is filed by Bhavani Exporters represented by its proprietress Bhavani Devi, and the other Writ Petition is filed by Chamundi International represented by its proprietor Babulal. Bhavani Devi and Babulal are wife and husband, and it is seen that for the purpose of their business, Tamil Nadu Mercantile Bank and Indian Overseas Bank have given bank guarantee.

(3.) PETITIONERS have filed W.M.Ps. also for an interim order of injunction to restrain the 4th Respondent from enforcing the Bank guarantee.