HARJASRAI VARIALDAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order of recovery dtd. 28/8/2015 (Annexure P-1), whereby the Respondents have proceeded to encash the bank guarantee for an amount of Rs.13,60,000.00 with a further direction that the remaining amount of Rs.4,39,000.00 should be deposited by a demand draft/cheque within a period of seven days.

(2.) Counsel for the Petitioner submits that this is the second round of litigation. Earlier, the said impugned order was challenged in Writ Petition (C) No. 1155 of 2013 and the Division Bench of this High Court on 24/11/2014 while dismissing the case held as under :

(3.) Counsel for the Petitioner submits that they had made a representation and it is still pending and even before the said representation could be decided, the respondent authorities have now issued the impugned order dtd. 31/8/2015 ordering for the recovery from the Petitioner an amount of Rs.17,99,358.00 and of which Rs.13,60,000.00 is lying with the Respondents as bank guarantee and a further notice was also issued for depositing the balance amount of Rs.4,39,000.00.