Gannon Dunkerley Co.Ltd. vs M.P. Road Development Corporaton ...
2023 Latest Caselaw 1844 MP

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       WP No. 2601 of 2023
                             (GANNON DUNKERLEY CO.LTD. Vs M.P. ROAD DEVELOPMENT CORPORATON LTD. AND OTHERS)

                         Dated : 01-02-2023
                                  Shri R.K. Verma - Senior Advocate with Shri Ashish Datta - Advocate

                         and Shri Ram Murthi Tiwari - Advocate for petitioner.

                                  Heard learned counsels.
                                  Issue rule nisi.
                                  Prima facie we are of the view that the petition appears to be covered by

                         the judgment of the Hon'ble Supreme Court in the case of M/s. Tulsi Narayan
                         Garg vs. the M.P. Road Development Authority, Bhopal and others passed in
                         Civil Appeal No(s).6726-6729 of 2019. Hence, stay of the impugned order
                         dated 24.01.2023 (Annexure P-1) passed by the respondent No.2 as well as

encashing bank guarantee, if not already encashed.

Shri Prashant Singh - Advocate General with Shri Anvesh Shrivastava - Advocate takes notice for respondents No.1 to 3.

Issue notice to remaining respondents.

The respondents are at liberty to file an application for

vacation/modification of this order.

                                 (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                   CHIEF JUSTICE                                             JUDGE

                         irfan




Signature Not Verified
Signed by: MOHD IRFAN
SIDDIQUI
Signing time: 2/3/2023
4:55:20 PM