JAYANTA KHAUND Vs. ASSAM POWER DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) The petitioner has instituted the present writ petition under Article 226 of the Constitution of India seeking the following reliefs/directions :-

(2.) When the writ petition was moved on 8/11/2023, the Court while issuing notice, had provided, as an ad-interim measure, that if the Bank Guarantees furnished by the petitioner had already expired on the dates indicated in a letter dtd. 29/1/2021 and the validity of the same had not been extended, then in that event, the same shall not be encashed without the leave of the Court. Seeking vacation/modification of the said Order dtd. 8/11/2023, the respondent Assam Power Distribution Company Limited ["the APDCL', for short] authorities have preferred an interlocutory application, which has been registered and numbered as I.A.[C] no. 3499/2023. In the course of the proceedings, the respondent APDCL authorities have preferred another interlocutory application seeking a direction to the petitioner and the respondent no. 5 in the writ petition, W.P.[C] no. 6446/2023, that is, Federal Bank Ltd. to extend the validity of the three Bank Guarantees or to provide adequate alternative security and the said interlocutory application has been registered and numbered as I.A.[C] no. 163/2024.

(3.) The parties have exchanged a number of pleadings and the learned counsel for the parties have submitted that the exchange of pleadings between the parties is complete.