I. P. Mukerji, J. - (1.) This is an interim application in aid of a suit, seeking an injunction on the first defendant, the South Eastern Railways, restraining them from invoking the bank guarantee which is annexed to the supplementary affidavit affirmed on behalf of the plaintiffs on 29th August, 2012. This is the subject bank guarantee and is for Rs. 71 lakhs. According to the learned counsel for the plaintiffs, this bank guarantee is renewed till 28th March, 2013.
(2.) The plaintiffs were entrusted by the Railways to do earth work in connection with construction of the 4th railway line between Tikiapara and Santragachi stations under the South Eastern Railways. This contract was executed on or about 27th October, 2010.
(3.) The time period for completion of the contract, it appears, was extended from time to time by the Railways. The last of such extensions was made by a letter dated 18th June, 2012 until 30th September, 2012.;