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Judgment
H. S. Thangkhiew, J
This matter has been listed today at the request of Mr. S. Sen, learned counsel for consideration of the instant Misc. application with regard to the demand for renewal of Bank Guarantee
This Court had noted in the order dated 21.03.2024 passed in MC (WPC) No. 41 of 2024, that the matter regarding the Bank Guarantee and its extension thereof, had already been dealt with, vide the order dated 28.12.2023, which had been disputed by the learned counsel for the petitioner, as to its purport.
However, today when this Misc. Case is taken up for consideration, it has been submitted by Mr. S. Sen, the learned counsel for the applicant/petitioner that at this stage it would suffice if the respondent No. 2 dispose of the representation dated 17.11.2023, (Annexure-XVII to the writ petition), wherein the grievances of the writ petitioner have been indicated, especially with regard to the release of the Performance Bank Guarantee.
Mr. A. Kumar, learned AG assisted by Mr. A.H. Kharwanlang, learned Addl. Sr. GA for the respondents Nos. 1 & 2, as also Mr. P.R. Paske, the learned counsel for the respondents Nos. 3, 4 & 5, have no objection to the same.
In this view of the matter, it is directed that the said representation dated 17.11.2023, with regard to the performance Bank Guarantee be addressed and disposed of by the respondent No. 2, within a period of 4(four) weeks, from today.
As the Bank Guarantee is due to expire on 31.03.2024, in line with the order dated 28.12.2023 passed by this Court, the writ petitioner is directed to renew for another period of 3(three) months, or as per the terms of the contract.
This Misc. Case is accordingly disposed of.