KAUSHALYA INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED Vs. NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANOTHER

JUDGEMENT

(1.) This is an interlocutory application restraining invocation of the bank guarantee dated 6th December, 2008 furnished by the second defendant in favour of the first defendant.

(2.) The sum guaranteed is Rs. 1,10,33,000/-. This guarantee was furnished at the instance of the plaintiff who was entrusted by the first defendant to do repair and maintenance work of a section of the highway NH34.

(3.) I have no doubt in my mind that this guarantee is absolutely unconditional.