S. Chandrashekhar, J. - (1.) I.A. No. 372 of 2015
(2.) THIS application has been filed seeking permission to amend the prayer clause in the writ petition by incorporating the following prayer: "1(iii) directing the respondents to refund a sum of Rs. 1,45,71,318.24 (Rupees One Crore Forty Five Lacs Seventy One Thousand Three Hundred Eighteen and Paisa Twenty Four Only) which has been recovered upon encashment of the Bank guarantee furnished by the petitioner along with interest calculated @ 18% per annum from the date of its encashment to the date of its refund," Since this is the first listing of the writ petition, no prejudice would cause to the respondent -State of Jharkhand, if the present application is allowed.
(3.) ACCORDINGLY , I.A. No. 372 of 2015 is allowed. W.P.(C) No. 6130 of 2014;