I.P.MUKERJI,J. - (1.) According to the directions contained in my order dated 29th November, 2011 the respondents by their letter dated 29th December, 2011 gave the petitioner 72 hours' notice of invocation of the bank guarantee. The United Bank of India by their letter dated 4th January, 2012 noted this and asked the petitioner to deposit Rs. 53,71,000/- with them within 3 days failing which the bank would pay the said guaranteed amount by debiting the account of the petitioner.
(2.) Now it is submitted by the petitioner that the respondent's letter of invocation was not sent to them by the bank. They would like to have a look at its content to ascertain whether invocation of the bank guarantee had been made properly.
(3.) Therefore in the circumstances, let United Bank of India, Old Court House Street Branch, 11, Hemanta Basu Sarani, Kolkata-11 give inspection to the petitioner of the respondent's letter dated 2nd January, 2012 within 48 hours' of communication of this order. The advocate-on-record for the respondent is also to forthwith send to the petitioner's advocate-on-record a copy of the said letter invoking the bank guarantee.;