Vainavi Industries Ltd Vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal 6 Feb 2024 Telecom Petition No. 14 Of 2023 With Misc Application No. 80 Of 2024 (2024) 02 TDSAT CK 0010
Bench: Single Bench

Judgement Snapshot

Case Number

Telecom Petition No. 14 Of 2023 With Misc Application No. 80 Of 2024

Hon'ble Bench

Subodh Kumar Gupta, Member

Advocates

Manikya Khanna, Aditya Krishana, Kavya Khanna, Chandrashekhar A Chakalabbi, Varnik Kundaliya

Judgement Text

Translate:

1. M.A No.80/2024 - This application has been filed by petitioner praying for an order restraining the respondent from encashing the Performance Bank Guarantees issued by the respondent.

2. Heard counsel for the petitioner/applicant and counsel for the respondent/non-applicant. After hearing the learned counsels for parties, the respondent - Union of India is hereby restrained from encashing the Performance Bank Guarantees of the petitioner  bearing BG No.0534091GFIN0234 and BG No.0534101GFIN0039 till the next date of hearing.

3. As prayed, petitioner is permitted to file rejoinder in the Telecom Petition by the next date of hearing.

4. List the matter on 24.4.2024 along with TP No.54/2020, as fixed already.

5. Order Dasti.

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