Bvepl-Bhartia (Jv) vs The State Of Jharkhand
2026 Latest Caselaw 2330 Jhar

Jharkhand High Court

Bvepl-Bhartia (Jv) vs The State Of Jharkhand on 24 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P.(C) No. 7714 of 2025
                 BVEPL-BHARTIA (JV), Kolkata through its Authorized Representative
                 Mr. Deepanjan Bhadra                 ...    ...  Petitioner
                                               Versus
                 The State of Jharkhand, represented through the Principal Secretary,
                 Road Construction Department, Ranchi & Anr. ...    Respondents

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Kashish Tiwary, Advocate For the Respondent No. 1 : Mr. Piyush Chitresh, AC to AG For the Respondent No. 2 : Mr. Sagar Ladda, Advocate (Through Online mode) Ms. Kumari Suman Sharma, Advocate Mr. Kumar Mani Ratnam, Advocate Order No. 04 Dated: 24.03.2026

1. Learned counsel for the parties state that attempts at amicable

resolution are still on. They submit that they are hopeful of

reaching some agreement within two months or so.

2. Learned counsel for the petitioner, based on instructions, states

that the Bank Guarantee furnished by the petitioner will be

extended by a further period of three months i.e., up to

30.06.2026 from the date of its expiry i.e., 31.03.2026.

3. This statement is accepted.

4. At the same time, until further orders, the respondents are

restrained from encashing the said Bank Guarantee without

express leave of this Court.

5. At the joint request of the learned counsel for the parties, list this

matter on 05.05.2026.

6. If any settlement is reached before the said date, liberty is granted

to the parties to apply.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) March 24, 2026 Manish/Ritesh