Damodar Valley Corporation vs Reliance Infrastructure Ltd
2026 Latest Caselaw 1403 Cal/2

Calcutta High Court

Damodar Valley Corporation vs Reliance Infrastructure Ltd on 25 February, 2026

    ORDER                                                             OD-10
                  IN THE HIGH COURT AT CALCUTTA                                    2023:CHC-OS:5117
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                          IA NO. GA/11/2026
                             In AP/40/2020
                    DAMODAR VALLEY CORPORATION
                                   Vs
                    RELIANCE INFRASTRUCTURE LTD

BEFORE
HON'BLE JUSTICE GAURANG KANTH
Date: February 25, 2026.
                                                                       Appearance:-
                                                         Ms, Vineeta Meharia, Sr. Adv.
                                                               Mr. Amit Meharia, Adv.
                                                          Ms. Paromita Banerjee, Adv.
                                                                 Mr. Sayan Dey, Adv.
                                                                      ...for petitioner.
                                                               Mr. A. Majumdar, Adv.
                                                                    ...for respondent.

The Court:- This is an application filed by the petitioner seeking a

direction upon the Registrar, Original Side to accept and take on record the

original Bank Guarantee issued by Canara Bank, Large Cooperate Branch,

Kolkata - 700016, extending the validity and claim period of Bank

Guarantee bearing No. 2560_BG_163_22 dated 14.07.2022 for a sum of

Rs.306,03,00,000 issued in favour of the Registrar, Original Side, High

Court of Calcutta, presently extended till 27.01.2027.

Learned senior counsel for the petitioner submits that pursuant to the

order dated 23.11.2021 passed in GA/01/2020, the petitioner had

furnished the aforesaid Bank Guarantee issued by the Canara Bank in

favour of the Registrar, Original Side, High Court of Calcutta. The said

Bank Guarantee was extended from time to time and remains valid till

27.01.2026. It is further submitted that, in the meantime, the petition

under Section 34 of the Arbitration and Conciliation Act, 1996 being

AP/40/2020 was partly allowed by this Court. Being aggrieved thereby both 2023:CHC-OS:5117

parties preferred appeals before the Hon'ble Division Bench being

AP0/203/2024 and APO/204/2023 which partly upheld the judgment of

the learned single Judge.

Subsequently, Special Leave Petitions were preferred before the Hon'ble

Supreme Court being SLP No. 25069 to 25070 of 2024 and 25789 to 24782

of 2024 which are presently pending consideration. By order dated

18.11.2024, the Hon'ble Supreme Court directed the parties to maintain

status quo with regard to the Bank Guarantee. Since the Bank Guarantee

expired on 29.01.2026, the petitioner had renewed and extended the same

till 27.01.2027 and filed the present application seeking appropriate

directions upon the Registrar, Original Side, to accept and take the renewed

Bank Guarantee on record.

Having considered the submissions made by learned counsel for the

petitioner, the application is allowed. The petitioner is directed to deposit

the renewed Bank Guarantee with the Registrar, Original Side, within three

days from date. Upon such deposit, the Registrar, Original Side, shall

accept and take the same on record.

With the aforesaid directions, the present application stands disposed

of.

(GAURANG KANTH, J.)

R. D. Barua