INDO ENGINEERING WORKS Vs. RASHTRIYA ISPAT NIGAM LTD.

JUDGEMENT

(1.) This Civil Revision Petition arises against the Order in I.A.No.222 of 2019 in C.A.O.P.No.12 of 2019 on the file of the Special Judge for Trial and Disposal of Commercial Disputes, Visakhapatnam dated 20.12.2019 allowing the petitioner to with draw 25% of the deposited amount out of 75% of the awarded amount deposited in the Court without furnishing any security and the remaining amount to be withdrawn on furnishing bank guarantee with an undertaking to repay the said withdrawal amount subject to outcome of the Judgment and Decree in CAOP No.12 of 2019 pending before the trial Court.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent No.1.

(3.) The petitioner herein is the petitioner in the interlocutory application and the 1st respondent in the CAOP No.12 of 2019 before the trial Court. The respondents herein are the respondents in the interlocutory application and the 1st respondent herein is the petitioner in CAOP No.12 of 2019 before the Court below.