Calcutta High Court (Appellete Side)
Impex Ferro Tech Limited And Another vs Damodar Valley Corporation And Others on 23 December, 2022
AD-13 Ct No.09 23.12.2022
TN WPA No. 28466 of 2022 Impex Ferro Tech Limited and another Vs. Damodar Valley Corporation and others Mr. Sagar Bandyopadhyay, Mr. D. Deb .... for the petitioners Mr. Prasun Mukherjee, Mr. Deepak Agarwal .... for the DVC Affidavit-of-service filed today be kept on record. Learned counsel for the Damodar Valley Corporation (DVC) seeks an adjournment to take full instructions in the matter.
Learned counsel for the petitioners indicates that there can be a resolution of the issue in the event the impugned claim of the DVC annexed at page-116 of the writ petition is reconsidered by the DVC to the extent that the Bank Guarantee amounting to Rs.9,43,96,649/- against outstanding dues is waived by the DVC taking into consideration the previous security deposit made by the petitioner and also that the DPS amount has already been cleared.
Learned counsel for the DVC controverts such allegation on facts.
2Be that as it may, learned counsel for the DVC is requested to take instructions as to whether the matter can be resolved upon waiving the Bank Guarantee as indicated by the petitioner.
For passing further orders and to enable learned counsel for the DVC to intimate such instructions to the court, the matter is adjourned till after the oncoming Christmas Vacation and shall next be taken up on January 05, 2023.
(Sabyasachi Bhattacharyya, J.)