Sabyasachi Bhattacharyya,J. - (1.) The brief facts of the case are: The Indian Oil Corporation Limited (IOCL), the first respondent in both the writ petitions, issued a Letter of Intent (LoI) to the petitioner for construction of new plant shed and allied civil, structural and enabling works at LPG Bottling plant, Budge Budge, West Bengal. A contract was duly executed in terms of the said LoI.
(2.) Despite the scheduled time for completion of the work having expired, extensions were granted to the petitioner on multiple occasions for completion of all the works.
(3.) The respondents allege that the contract work was not completed even within the extended time and that the performance of the petitioner (Archon Power Infra India Private Limited) was unsatisfactory.;