KAUSHALYA INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED, KOLKATA (WEST BENGAL) Vs. THE STATE OF JHARKHAND THROUGH PRINCIPAL SECRETARY, ROAD CONSTRUCTION DEPARTMENT, GOVT. OF JHARKHAND, RANCHI

JUDGEMENT

(1.) The matter has been taken up today on I.A. No. 7505 of 2016 on being mentioned due to an urgency shown by the petitioner.

(2.) By an earlier order dated 24th Sept., 2012, Respondent-State were restrained from en-cashing the Bank Guarantee submitted by the petitioner, if not already en-cashed. The interim order was extended subsequently thereafter.

(3.) On 6th March, 2013, on the prayer made through I.A. No. 1179 of 2013 by the respondents for seeking vacation of the interim order dated 24th Sept., 2012 on the plea that the Bank Guarantee is going to expire on 30th March, 2013, petitioner undertook to renew the same before its expiry. The Bank Guarantee was renewed thereafter and was to expire on 30th Sept., 2016. Petitioner claims to have requested the Indian Oversees Bank, Free School Street Branch, 6, Royd Street, Kolkata through letter dated 21st Sept., 2016 to extend/renew the Bank Guarantee to the tune of Rs. 1.90 Crores (approx.)