SANJAY KISHAN KAUL,J. - (1.) Leave granted. Learned counsel for the respondent accepts notice.
(2.) Heard learned counsel for the parties.
(3.) The fate of a suit against encashment of bank guarantee still hangs in balance after almost two decades! It is only as a result of the push given by this court that the suit culminated in a dismissal order on 8.11.2019.;