HINDUSTAN STEELWORKS CONSTRUCTION LTD Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) Counsel for the petitioner Ms. Jasvindar Mazumdar seeks permission to withdraw this writ petition to get the dispute involved in this case resolved through alternative mechanism. She submits that the bank guarantee which was furnished by the petitioner dated 25.10.2011 has now been extended till 31.12.2019 and as the petitioner is willing to get the dispute resolved through alternative mechanism, the respondents herein may not invoke the bank guarantee only for a period of two weeks from today.

(2.) The petitioner has produced a copy of the letter dated 27.12.2018 issued by Indian Bank, Kolkata extending the bank guarantee till 31.12.2019.

(3.) Counsel appearing on behalf of the respondents does not dispute the fact that the bank guarantee has been extended till 31.12.2019.