LAWS(CAL)-2025-2-76

PUNJAB NATIONAL BANK Vs. ATIBIR INDUSTRIES CO. LTD.

Decided On February 20, 2025
PUNJAB NATIONAL BANK Appellant
V/S
Atibir Industries Co. Ltd. Respondents

JUDGEMENT

(1.) Appeal is at the behest of Punjab National Bank and directed against order dated May 15, 2023 passed in WPA 11422 of 2023.

(2.) Impugned order is interim in nature.

(3.) By the impugned order, learned Single Judge restrained the appellant from taking steps in terms of a web notice dated April 29, 2023 in respect of the e-bidding.