HOSPITECH MANAGEMENT CONSULTANT PVT LTD Vs. DIRECTOR GENERAL MARRIED ACCOMMODATION PROJECT, MINISTRY OF DEFENCE, GOVERNMENT OF INDIA, & ANR

JUDGEMENT

(1.) Mr. Gogna, who, appears for respondent No.1 submits that the reply has been filed. Mr. Gogna further says that respondent No.1 was compelled to invoke the bank guarantee, as the petitioner was in breach of its obligation.

(2.) It is also the learned counsel's stand that respondent No.1, prior to invocation of the bank guarantee, via letter dated 9.5.2018 had called upon the petitioner to extend the validity period of the subject bank guarantee, which was to expire at the relevant point in time on 18.6.2018.

(3.) It is not disputed by Mr. Gogna that since then, the petitioner has extended the validity period of the subject bank guarantee till 18.6.2019.