IND SYNERGY LTD Vs. BHARAT HEAVY ELECTRICALS LTD

JUDGEMENT

(1.) All appeals are admitted. Heard finally by consent of the parties.

(2.) These four appeals arise out of judgments and orders dated 23. 4. 2007 in Misc. Civil Application No. 346/2007 and dated 24. 4. 2007 in Misc. Civil Application No. 345/ 2007 against invoking the Bank Guarantee nos. APGNDH070032 dated 11. 1. 2007 and 316020165829-AA dated 5. 1. 2007, which were issued by respondent No. 2 - Bank. This applications were filed under Section 9 of the arbitration and Conciliation Act, 1996 for interim measure.

(3.) In A. O. Nos. 71/2007 and 72/2007, the appellant therein has sought modification of the judgments and orders dated 23. 4. 2007 and 24. 4. 2007 and prayed for continuing the injunction order till conclusion of arbitral proceedings instead of two months as ordered by the learned District Judge and also for expunging the observations made against the officers of the appellant in the said impugned orders.