ITD CEMENTATION INDIA LIMITED vs. RELIANCE INFRASTRUCTURE LIMITED AND OTHERS

air
KPPN 1                                        NMSL 160 OF 2014
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (L) NO.  160 OF 2014  
 IN
SUIT (L)  NO. 57 OF 2014
ITD Cementation India Ltd.                       ...Plaintiff
        vs.
Reliance Infrastructure Limited and others           ..Defendants
Mr. D.D. Madon, Senior Advocate, instructed by Mr. Kunal Damle, for the Plaintiff. 
Mr. Janak Dwarkadas, Senior Advocate, along with Dr. B.B. Saraf, Mr. D.J. Kakalia 
and Mr. Paresh Parkar, instructed by M/s. Mulla & Mulla & Cragie Blunt and Caroe, 
for Defendant No.1. 
 
                
                       CORAM :     S.J. KATHAWALLA, J.
th
               Order reserved on  :      27    January, 2014.    
th
      Order pronounced on: 4      February,2014    
ORDER:
1.   The   Plaintiff     in   the   present   Suit   is   seeking   a   restraint     order   against 
Defendant No.1 from in any manner demanding and/or receiving the amounts 
under   Bank   Guarantees     (Exhibits­A   to   A­10   of   the   Plaint)   bearing   Nos. 
1100041BGP00335, 1201261BGA00008, 1201261BGA00010, 1201261BGA00011, 
032821GPER002011, 03821GPER002111, 03821GPER002211, 03821GPER002311, 
13940100000510,   13940100000511   and   0156111IPG000052   (“the   said   Bank 
Guarantees”).

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 2                                        NMSL 160 OF 2014
2.   The Plaintiff has   also taken out the present Notice of Motion seeking ad­
interim and   interim injunction  against the Defendant No.1  from receiving  and 
against Defendant Nos. 2 to 5 from making any payments to the Defendant No.1 
under the said Bank Guarantees.  
3.   The Defendant No. 1 had   entered into a concession agreement with the 
National   Highways   Authority   of   India   for   designing,   engineering,   construction, 
development, finance, operation and maintenance of the Pune­Satara Section of 
th 

National Highway­4.  The Defendant No. 1 entered into an Agreement  dated 12
April,   2011   under   which   the   Plaintiff   was   appointed   as   a   sub­contractor   of 
Defendant No.1 (“the said Agreement”).  
4.   Clauses 5 (a) and 13.4 (a) of the said Agreement provided as under:
“5.   Mobilization Advance
The EPC Contractor, at its own discretion, may provide to the 
Contractor an interest free advance upto 10% of Contract Value 
and an interest bearing advance upto 5% of Contract Value as 
“mobilization advance” in the following manner:
(a)     5% (Five percent) of the total Contract value shall be paid as 
first advance upon submission of Advance Bank Guarantee (ABG) 
from a  nationalized/scheduled bank approved by EPC contractor 
for   equal   amount   and   upon   signing     of   this   Agreement   and 
submission of Contract Performance Bank Guarantee (CPBG).”
“13.4     ADVANCE BANK GUARANTEE (ABG)
(a)     The   Contractor shall, within thirty (30) days from date of 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 3                                        NMSL 160 OF 2014
Letter of Award provide an advance bank guarantee in an amount 
equal to five percent (5%) of total Contract value being referred as 
First Advance calculated in accordance with terms and procedures 
of payment of the contract agreement, and in the currency or 
currencies of the Contract, with an initial validity of up to ninety 
(90) days beyond the schedule date of completion of the contract.”
th
Pursuant to the above terms of the said Agreement dated 12   April, 2011, the 
Plaintiff got issued various Bank Guarantees   of which Defendant No. 1 was the 
beneficiary. The format of the Advance Bank Guarantee and Performance Bank 
Guarantees   are   set   out   in   Schedule   F   of   the   Contract   at   pages   179   and   183 
respectively of the Construction Agreement. The Bank Guarantees   furnished by the 
Plaintiff were therefore in the format provided by the Defendant No. 1 in the 
Construction Agreement. In the said Bank Guarantees the Plaintiff is referred to as 
“the Construction Contractor” and the Defendant No. 1 is referred as the “EPC 
Contractor”. 
5. The  essential   terms  of   the  Mobilization   Advance  Guarantees   are   set  out 
hereunder.
“3.     AND WHEREAS  in conformity with the provisions of clause 5  
(a)   and   13.4   (a)   of   Special     conditions   of   Contract,   the 
Construction Contractor has agreed to furnish a  Bank Guarantee  
for   an   amount   equivalent   to   the   Advance   Payment   of   Rs.  
4,60,00,000/­ (Rupees Four Crore Sixty Lakh only) extended by  
the EPC Contractor to the Construction Contractor for the faithful 
execution of the Contract.  

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 4                                        NMSL 160 OF 2014
4.  And whereas the Construction Contractor has agreed to provide 
the EPC Contractor and the EPC Contractor has agreed to accept  
the Advance Bank Guarantee for five per cent (5%) of the total 
Contract   Value   from   BANK   OF   BARODA       having   its 
head/registered office at Mandvi, Baroda, through its     Backbay 
Reclamation   Branch,   Ram   Mahal,   Dinshaw     Vachha   Road, 
Churchgate,   Mumbai   400   020,  hereinafter  referred   to  as  “the  
bank”,   (which   expression   shall   unless   it   be   repugnant   to   the  
context or meaning thereof be deemed to include its successors and  
permitted assigns). 
5.   NOW  THEREFORE,    in  consideration  inter  alia  of  the EPC  
Contractor granting the Construction  Contractor the contract, the 
Bank   hereby   unconditionally   and   irrevocably   guarantees   and  
undertakes, on written demand, to immediately pay to the EPC 
Contractor any amount so demanded (by way of one or more 
claims) not exceeding in the aggregate Rs. 4,60,00,000/­ (Rupees 
Four Crores Sixty Lakhs only) without any demur, reservation,  
contest or protest and/or without reference to the   Construction  
Contractor and without the EPC Contractor needing to provide or  
show to the Bank, grounds or reasons or give any justification for  
such demand for sum/s demanded.
6.
    The   decision   of   the   EPC   Contractor   as   to   whether   the  
Construction Contractor has fulfilled its obligations or not towards  
set­off of Advance Payment extended by the EPC Contractor to the  
Construction  Contractor shall be final and binding on the Bank  
and the Construction Contractor. The Bank acknowledges that any 
such demand by the EPC Contractor of the amounts payable by the  

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 5                                        NMSL 160 OF 2014
Bank to the  EPC Contractor shall be final, binding and conclusive  
evidence in respect of the amounts payable by the   Construction 
Contractor to the EPC Contractor. Any such demand made by the  
EPC   Contractor   on   the   Bank   shall   be   conclusive   and   binding, 
notwithstanding any difference between the EPC Contractor and 
the   Construction   Contractor   or   any   dispute   raised,   invoked, 
threatened or pending before any Court, tribunal, arbitrator or 
any other authority. 
9.       The Bank's obligations under this guarantee shall not be  
reduced by reason of any partial performance of the contract. The  
Bank's obligations shall not be reduced by any failure by the EPC  
Contractor to timely pay or perform any of its obligations under  
the contract. 
10.    The Bank further unconditionally and unequivocally  agrees  
with the EPC Contractor   that the EPC Contractor shall be at 
liberty, without the Bank's consent and without affecting in any  
manner its rights and the Bank's obligations under this Guarantee, 
from time to time, to;
(i)    vary and/or modify any of the terms and conditions of the  
contract;
(ii)  forebear or enforce any of the rights exercisable by the EPC  
Contractor against the Construction Contractor under the terms 
and conditions of the contract; or 
     and the Bank shall not be relieved from its liability by reason of 
any such act or omission on the part of EPC Contractor or any 
indulgence   shown   by   the   EPC   Contractor   to   the   Construction  
Contractor or any other reason whatsoever which under the law 
relating to sureties would, but for this provision have the effect of  
relieving the Bank of its obligation under this Guarantee”. 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 6                                        NMSL 160 OF 2014
6. The essential terms of the Performance Bank Guarantee are set out hereunder. 
“ 3.     AND WHEREAS   in conformity with the provisions of the  
Contract, the Construction Contractor has agreed to furnish an 
unconditional and irrevocable bank guarantee for an amount 
which is ten per cent (10%) of the Contract Price (the “contract  
Price”)   for   the   timely   completion   and   faithful   and   successful  
execution of the Contract.
5. NOW   THEREFORE,   the   Bank   undertakes   the   pecuniary 
responsibility   of   the   Construction   Contractor   to   the   EPC 
Contractor for the due performance of the Contract and for the 
payment of any money by the Construction Contractor to the EPC  
Contractor and hereby issues in favour of the EPC Contractor this  
Guarantee in the amount of Rs. 46,00,00,000/­ (Rupees Forty 
Six  Crore only).
    
6. The   Bank   for   the   purposes   hereof   unconditionally   and 
irrevocably guarantees and undertakes as a direct responsibility, 
to   immediately   pay   to   the   EPC   Contractor   on   demand   any  
amount or amounts (by way of one or more claims) not exceeding 
in the aggregate of Rs. 46,00,00,000/­ (Rupees Forty Six crore  
only) without any demur, reservation, recourse, contest or protest 
and/or   without   reference  to   the  Construction   Contractor   and  
without the EPC  Contractor needing to provide or show the Bank  
grounds or reasons for such demand for the sum specified.
7.   Any such demand made by the EPC Contractor on the Bank  
shall  be conclusive and binding, notwithstanding any difference  
between the EPC Contractor and the Construction Contractor or 
any dispute pending before any Court, tribunal, arbitrator or any  

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 7                                        NMSL 160 OF 2014
other   authority.   The   Bank   undertakes   not   to   revoke   this  
guarantee herein contained and this Guarantee shall continue to 
be enforceable until its expiration.
8.     The  decision    of the EPC Contractor  as to whether  the  
construction Contractor has fulfilled its obligation or not shall be  
binding  on  the Bank.  The Bank  acknowledges that any  such  
demand by the EPC Contractor of the amounts payable by the 
Bank to the EPC Contractor shall be final, binding and conclusive 
evidence in respect of the amounts payable by the Construction 
Contractor to the EPC Contractor.
 
11. Except as provided herein, the Bank's obligations under this 
Guarantee   shall   not   be   reduced   by   reason   of   any   partial  
performance of the contract.  The Bank's obligations shall not be 
reduced by any failure by the EPC Contractor to timely pay or  
perform any of its obligations under the Contract.
12.The   Bank   further   unconditionally   agrees   with   the     EPC 
Contractor that the EPC Contractor shall be at liberty, without the  
Bank's consent and without affecting in any manner the Bank's  
obligations under this Guarantee, from time to time, to:
(i)     extend   and/or postpone the time for performance of the  
obligations of the Construction Contractor under the Contract;
and the Bank shall not be relieved from its liability by reason of  
any such act or omission on the part of the EPC Contractor or  
any   indulgence   by   the   EPC   Contractor   to   the     Construction  
Contractor or any other reason whatsoever which under the law  
relating to sureties would but for this provision, have the effect of 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 8                                        NMSL 160 OF 2014
relieving   the   Bank   of   its   obligations   under   this   Guarantee  
provided   nothing   contained     herein   shall   enlarge   the   Bank's  
obligation hereunder”.
7. Certain disputes arose between the Plaintiff and Defendant No.1 under the 
said Agreement. The     Defendant No.1 invoked the aforesaid Bank Guarantees 
rd
aggregating to Rs. 92,00,00,000/­ (Rupees Ninety two crores only) on 23  January, 
th
2014.   The   Plaintiff   has   filed   the   present   Suit   on   24   January,   2014   for   the 
aforestated reliefs and also taken out the above Notice of Motion seeking urgent ad­
interim reliefs.  By consent of the Parties, the Notice of Motion is taken up for final 
hearing at the ad­interim stage.
8. Mr. Madon, the Learned Senior Advocate   appearing for the Plaintiff,   has 
submitted   that   the     Bank   Guarantees     submitted   by   the   Plaintiff   are   not 
unconditional Bank Guarantees   as alleged by Defendant No.1, but are in fact 
conditional, inasmuch as the  Clauses 3 and 5 of the Performance Bank Guarantee 
as well     as Clause 3 of the Advance Bank Guarantees clearly qualify the Bank 
Guarantee.  He has submitted that the terms of the  Bank Guarantees read with the 
terms of the said Agreement make it clear that Defendant No. 1 would be entitled to 
invoke the  Bank Guarantees  only if the conditions mentioned in the Agreement 
th
dated 12  April, 2011 are satisfied.
9. The Learned Senior Advocate appearing for the Plaintiff has relied on certain 
letters written  by the Plaintiff to the Defendant No. 1 and has submitted that from 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 9                                        NMSL 160 OF 2014
the said  letters it is clear that the delay in execution  of the project was  solely on 
account of the failure of  Defendant No.1, inter alia, to provide possession of the 
project  site   and   to   make   necessary   payments   in  accordance   with   the   payment 
obligations of Defendant No.1 under the said Agreement. Even in respect of the sites 
that were handed over, it was not possible to carry out work on large portions 
thereof on account of several defaults on part of the Defendants.  The Plaintiff has in 
its correspondence with the Defendant No.1 called upon Defendant No.1 to take 
steps for resolving the issues. The Plaintiff also  gave detailed reasons for the delay 
in execution and also requested for extension of time provided under the Agreement 
for completion of the project.  In fact, though the time under the Agreement expired 
th
on 24   July, 2013, the Parties by conduct continued to act in furtherance of the 
th
Agreement dated 12  April, 2011.   On account of the default by Defendant No.1, 
th
the Plaintiff vide its letter dated 16  October, 2013, intimated Defendant No. 1 that 
the Plaintiff was incurring continuous losses and called upon Defendant No. 1 to 
foreclose the Agreement, which letter was not  replied to by Defendant No.1.   The 
Plaintiff   also   requested   the   Defendant   No.1   to   refer     the   matter   to   Dispute 
Resolution  in case the defaults are not remedied. This request was also rejected by 
Defendant No.1.   Soon thereafter, Defendant No.1 issued   the termination notice 
rd
dated  23  January, 2014 which termination itself was contrary  to clause 41.1 of the 
Agreement,   which   required   Defendant   No.1     to   give   15   days   notice   prior   to 
termination. 
10. The Learned Senior Advocate appearing for the Plaintiff   relying upon the 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 10                                        NMSL 160 OF 2014
judgment of the Hon'ble Supreme Court in the case of  Hindustan Construction Co. 
1
Ltd. vs. State of Bihar   submitted that the facts of the present case are similar to the 
facts  in  the   said   judgment.    He  submitted   that  in  that  case  though   the  Bank 
Guarantees  issued  had used the expression “unconditional and irrevocable”, the 
same were qualified by making a reference to the terms of the Agreement.  Similarly, 
in the present case though the Bank Guarantees used the expression  “unconditional 
and irrevocable”, the same are not only qualified by the terms of the said Agreement 
but the default by Defendant No.1 would not entitle Defendant No.1 to invoke such 
Bank Guarantees against the Plaintiff and special equities would arise in favour of 
the   Plaintiff.       It   was   therefore   submitted   on   behalf   of   the   Plaintiff   that   the 
Defendant No.1 was not entitled to invoke the Bank Guarantees, the same have 
been invoked fraudulently, and invocation of the same will cause irretrievable injury 
to the Plaintiff. The Plaintiff is therefore entitled to the reliefs as prayed for in the 
Notice of Motion. 
11. Mr. Dwarkadas, the Learned Senior Advocate appearing for the Defendant No. 
1, submitted that the Bank Guarantees issued in favour of Defendant No.1 were 
unconditional     and   the   invocation   thereof   is   not   subject   to   the   terms   of   the 
th
Agreement  dated  12   April,  2011   and/or  the  dispute   between  the  Parties.  He 
submitted   that   it   is   well   settled   that   an   unconditional   and   irrevocable   Bank 
Guarantee is an independent contract and whether encashment of the same ought to 
be permitted or not has to be considered without any reference to the underlying or 
1 AIR 1999 SC 3710

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 11                                        NMSL 160 OF 2014
main contract or to the disputes/claims thereunder. He submitted that in any event 
the   compilation   of   documents   submitted   by   the   Defendant   No.   1   belies   the 
submissions of the Plaintiff that the Plaintiff has not committed any default and it is 
the Defendant No. 1 who has breached its obligations under the said Agreement, 
and that the termination of the said Agreement is bad in law. He submitted that the 
judgment in the case of  Hindustan Construction Company  (supra) has no application 
to the facts of the present case and the Bank is obliged to make payments to the 
Defendant No.1 in accordance with the terms of the Guarantee subject to two 
exceptions viz. fraud of an egregious nature of which the Bank has notice and 
irretrievable injury of the nature set out in the case of   Ite Corporation vs. First 
2
National   Bank   of   Boston .     In   support   of   this   submission,   the   Learned   Senior 
Advocate  appearing for Defendant No. 1 inter alia relied upon the judgments of the 
Hon'ble   Supreme   Court   in  the   case   of   U.P.  State  Sugar   Corporation   vs.   Sumac 
3
International Ltd. , and  Dwarikesh Sugar Industries Ltd. vs. Prem Heavy Engineering  
4
Works (P) Ltd. & another .
12.
The Learned Senior Advocate appearing for Defendant No.1 also relied upon 
the judgment of the Hon'ble Supreme Court in the case of  Vinitec Electronics Pvt. Ltd. 
5
vs. HCL Infosystems Ltd.     and the judgment  of this Court  in the case of  ABG Ports 
6
Ltd. vs. PSA International Pte Ltd. ,     to contend that the  judgment in Hindustan 
2 [566 Fed Supp. 1210]
3 (1997) 1 SCC 568
4 (1997) 6 SCC 450
5 (2008) 1 SCC 544
6 2013 (1) Mh.L.J. 755

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 12                                        NMSL 160 OF 2014
Construction has been interpreted in the abovementioned judgments and it is clear 
that the observations   at para 21 therein were in the context of a conditional 
guarantee.   The Court in that case considering clauses of the Bank Guarantee in 
paragraphs  12 and 13 held that the Bank Guarantee  was  not an unconditional 
Bank Guarantee. Referring to the averments made in the Plaint, the Learned Senior 
Advocate for Defendant No.1  submitted that the  Plaintiff has failed to make out 
any case of fraud or irretrievable injury or special equities   in their favour   and 
therefore  the question of restraining Defendant No.1 from invoking the said Bank 
Guarantees  or from receiving any payments thereunder from the Banks does not 
arise.
13. In rejoinder, the Learned Senior Advocate appearing for the Plaintiff has 
submitted that none of the judgments relied upon by  Defendant No.1 support the 
case of Defendant No.1, inasmuch as the said judgments relied upon by Defendant 
No.1 do not deal with the   aspect   of special equities as set out inter alia in 
paragraph   21   of   the   judgment   of   the   Hon'ble   Supreme   Court   in   the   case   of 
Hindustan Construction   (supra). It is submitted that it is pertinent to note   that 
whilst Defendant No.1 sought to contend that the Plaintiff has been unable to 
complete the construction work in respect of the  sites which were delivered to the 
Plaintiff, the submission of Defendant No. 1 was not supported by the documents on 
record.   It is further submitted that the fact that     there was substantial delay in 
making payments was admitted by Defendant No.1.  It was therefore submitted that 
the present case is governed by special equities as held by the Hon'ble Supreme 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 13                                        NMSL 160 OF 2014
Court  in the  case  of   Hindustan  Construction  (supra)     and   it  is  clear from the 
documents on record that the Defendant No.1 itself was in default.  It was therefore 
reiterated on behalf of the Plaintiff that the Defendant No.1 was not entitled to 
invoke the Bank Guarantee and the Plaintiff is entitled to interim and ad­interim 
injunctions in terms of the Notice of Motion.
14. I have considered the submissions advanced by the learned Senior Advocates 
appearing for the Parties and the case law relied upon by them in support of their 
submissions.
15. The Plaintiff has contended that the Guarantees are conditional and the said 
contention is refuted by  Defendant No.1. The Plaintiff has inter alia relied on recital 
(3) as well as clause 5 of the Performance Bank Guarantee  as well as recital 13 of 
the   Advance   Bank   Guarantees   to   contend   that   they   clearly   qualify   the   Bank 
Guarantee   and   require   the  Bank   Guarantee   to   be   read   with   the  terms   of   the 
Agreement. Recital (3) of the Bank Guarantees only records that the Plaintiff has 
agreed to furnish Bank Guarantee/s  under the provisions of the Contract for the 
timely completion and the faithful and successful execution of the contract.   The 
Hon'ble Supreme Court has in the case of  Vinitec Electronics Pvt. Ltd.  (supra) inter 
alia held that, “ mere fact that the Bank Guarantee refers to the principal agreement in 
the preamble of the deed of guarantee does not make the guarantee furnished by the  
Bank to be a conditional one unless any particular clause of the agreement has been  
made  part of the deed of guarantee” .   No clause of the Agreement has been made 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 14                                        NMSL 160 OF 2014
part of the Deed of Guarantee. In fact, Clauses 5 (a) and 13.4 (a) of the Contract 
referred   to   in   recital   3   of   the   Advance   Guarantee   (which   are   reproduced 
hereinabove) only mention that the Construction Contractor is required to furnish 
the Advance and Performance Guarantees to the EPC Contractor as set out therein 
and nothing further.   Clause 5  of the Performance Bank Guarantee  records that, 
“ NOW   THEREFORE,   the   Bank   undertakes   the   pecuniary   responsibility     of   the  
Construction Contractor to the EPC Contractor for the due performance of the Contract  
and  for the payment of any money by   the Construction  Contractor  to the EPC  
Contractor and hereby issues  in favour of the EPC Contractor this Guarantee....”   Such 
general reference to the principal agreement also does not make the guarantee 
furnished by the Bank to be a conditional one.
 
16.  In fact, the said Bank Guarantees  clearly and unequivocally provide that the 
Bank   unconditionally   and   irrevocably   guarantees   and   undertakes   as   a   direct 
responsibility, to immediately pay to the EPC Contractor on demand the amount or 
amounts set out therein without any demur, reservation, recourse, contest or protest 
and/or   without   reference   to   the   Construction   Contractor   and   without   the   EPC 
Contractor needing to provide or show to the Bank, grounds or reasons for such 
demand for the sum specified.     The said Bank Guarantees further provide that any 
demand made by the EPC Contractor on the Bank shall  be conclusive and binding, 
notwithstanding any difference between the EPC  Contractor  and the  Construction 
Contractor or any dispute pending before any Court, Tribunal, Arbitrator or any 
other authority. It is also provided in the said Bank Guarantees  that the decision of 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 15                                        NMSL 160 OF 2014
the EPC Contractor   as to whether the Construction Contractor has fulfilled its 
obligation or not,  shall be binding on the Bank and the Bank has acknowledged that 
any such demand by the EPC Contractor of the amounts payable by the Bank to the 
EPC Contractor shall be final, binding and conclusive evidence in respect of the 
amounts payable by the Construction Contractor to the EPC Contractor.     It is 
specifically provided in Clause 11 of the Performance Guarantee  and Clause 9 of the 
Advance Guarantees that the   Bank's obligation   shall not be reduced by any 
failure  by the EPC Contractor  to timely pay  or perform any of its obligations 
under the contract  (emphasis supplied). The  language of the said Bank Guarantees 
therefore leaves no room for  doubt that the said Bank Guarantees  furnished by the 
Plaintiff to  Defendant No.1 are unconditional and irrevocable.  
17.  The Plaintiff has relied on the decision of the Hon'ble Supreme Court in the 
case of  Hindustan Construction Co. Ltd. vs. State of Bihar and others (supra).  In that 
case, Clause 9 of the Principal Agreement reads thus:
 “ 9.  ADVANCE MOBILIZATION LOAN:
The Employer, will make an advance loan to the  Contractor at 13 
per cent simple interest per annum for the costs of mobilization in 
respect of the works in a lump sum amount equivalent upto  15 per  
cent of the Contract Price named in the Letter of Acceptance, payable  
in the proportionate amounts of foreign and local currencies as  
provided for in the Contract. Payment of the  loan will be due under  
separate certification by the Engineer after (i) execution of the Form  
of Agreement by the parties thereto, (ii) Provision by the Contract of 
the Performance security in accordance with Clause 5, and (iii) 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 16                                        NMSL 160 OF 2014
provision   by   the   Contractor   of   a   Bank   Guarantee   by   a   Bank  
acceptable to the Employer in an amount equal to the advance loan, 
such Bank Guarantee to remain effective until the advance loan has  
been completely repaid by the Contractor out of current earnings 
under the Contract and certified accordingly by the Engineer. A form  
of bank  guarantee acceptable to the Employer is indicated in Section  
9. Annex. B. The  advance loan  shall be used by the contractor  
exclusively for mobilization expenditures, including the acquisition of 
Constructional   Plant,   in   connection   with   the   works.   Should   the  
Contractor misappropriate any portion of the advance loan, it shall  
become due and payable immediately, and no further loan will be  
made to the Contractor thereafter. The advance mobilization loan, 
shall be paid within 15 days of the date of certification.” 
The Bank Guarantee furnished by the Hindustan Construction Company provided as 
under:
   “    ........  In accordance with the provisions of the Conditions of 
Contract, Clause 9 (Advance Mobilisation Loan) of the above­
mentioned contract,   the Hindustan Construction Co. Ltd., incorpo­
rated in Bombay under the Companies Act, 1956, and having their  
registered officer at Construction House, Walchand Hirachand Marg, 
Ballard Estate, Bombay ­ 400 038 (hereinafter called 'the Contractor')  
shall deposit with the Executive Engineer, Kharkai Dam Division II, 
Icha, Chaliama, Post Kesargarhia, Dist. Singhbhum, Bihar, a bank 
guarantee to guarantee their proper and faithful performance under  
the said clause of the contract in an amount of Rs. 10,00,000 (Rupees 
Ten lakhs only).

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 17                                        NMSL 160 OF 2014
         We, the State Bank of India, incorporated under State Bank of  
India Act, 1955, and having one of our branches at Nyayamurti C.N. 
Vaidya Marg, Fort, Bombay ­ 400 023 (hereinafter referred to as 'the  
said Bank'), as instructed by the Contractor, agree unconditionally and 
irrevocably to guarantee as primary obligator and not as Surety mere­
ly, the payment of the Executive Engineer, Kharkai Dam Division II,  
Icha, Chaliama, Post Kesargarhia, Dist. Singhbum, Bihar, on his first  
demand without whatsoever right of objection on our part and with­
out his first claim to the contractor, in the amount not exceeding Rs.  
10,00,000 (Rupees Ten lakhs only)  in the event that the obligations 
expressed in the said clause of the abovementioned contract have  
not been fulfilled by the contractor giving the right of claim to  
the employer for recovery of the whole or part of the Advance 
Mobilisation Loan from the contractor under the contract . (em­
phasis supplied) 
         We further agree that no change or addition to or other modifi­
cation of the terms of the contract or of works to be performed there­
under   or   of   any   of   the   contract   documents   which   may   be   made 
between the Executive Engineer, Kharkai Dam Division II, Icha, Chalia­
ma, Post Kesargarhia, Dist. Singhbhum, Bihar, and the contractor,  
shall in any way release us from any liability under this guarantee, 
and we hereby waive notice of any such change, addition or modifica­
tion. .... ..... .... ....”  
The Hon'ble Supreme Court, whilst interpreting the said Guarantee held that the 
Bank Guarantee was conditional by observing in paragraphs 12 and 13 of its order 
as follows:

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 18                                        NMSL 160 OF 2014

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 19                                        NMSL 160 OF 2014
have had an unfettered right to invoke that Guarantee and demand  
immediate payment thereof from the Bank. This aspect of the matter  
was wholly ignored by the High Court and it unnecessarily interfered  
with the order of injunction, granted by the Single Judge, by which the  
defendants were restrained from invoking the Bank Guarantee”.
In the circumstances, the submission of the Plaintiff that the said  Bank Guarantees 
are conditional Bank Guarantees cannot be accepted. 
18. It is settled law that the Bank  Guarantee is an independent contract  and a 
challenge to the invocation/encashment of an irrevocable and unconditional Bank 
Guarantee has to be considered without any reference to the underlying or main 
contract  or to the disputes/claims thereunder. However, the two exceptions which 
have been carved out by several decisions of the Hon'ble Supreme Court under 
which the invocation/encashment of such Bank Guarantee/s could be  restrained are 
fraud and irretrievable injury.  . The Plaintiff has alleged that the invocation of the 
Bank Guarantees by the Defendant No.1 is fraudulent. It is trite law that a Court can 
restrain encashment of Bank Guarantee in cases of established fraud in issuance of 
the Bank Guarantee. The fraud has to be absolute and egregious vitiating the very 
foundation of the Bank Guarantee.    The Hon'ble Supreme Court has in its decision 
in  U.P. State Sugar Corporation vs. Sumac International Ltd.  (supra) held as follows:
 
“12.   .......     When   in   the   course   of   commercial   dealings   an  
unconditional bank guarantee is given or accepted, the beneficiary is 
entitled to realize such a bank guarantee in terms thereof irrespective  
of any pending disputes. The bank giving such a guarantee is bound to  

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 20                                        NMSL 160 OF 2014
honour it as per its terms irrespective of any dispute raised by its  
customer. The very purpose of giving such a bank guarantee would  
otherwise   be   defeated.   The   courts   should,   therefore,   be   slow   in  
granting an injunction to restrain the realization of such a bank  
guarantee. The courts have carved out only two exceptions. A fraud in  
connection   with   such   a   bank   guarantee   would   vitiate   the   very 
foundation of such a bank guarantee. Hence if there is such a fraud of  
which the beneficiary seeks to take advantage, he can be restrained  
from doing so. .... ...... ..... ......   In the case of    U.P. Cooperative 
Federation Ltd. v. Singh Consultants and Engineers (P) Ltd. (1988 
[1]   SCC   174),   which   was   the   case   of   works   contract   where   the 
performance guarantee given under the contract was sought to be 
invoked, this Court, after referring extensively to English and Indian  
cases on the subject, said that the guarantee must be honoured in 
accordance with its terms. The bank which gives the guarantee is not  
concerned in the least with the relations between the supplier and the  
customer; nor with the question whether the supplier has performed 
his contractual obligation or not, nor with the question whether the 
supplier is in default or not. The bank must pay according to the tenor 
of its guarantee on demand without proof or condition. There are only  
two exceptions to this rule. The first exception is a case when there is a  
clear fraud of which the bank has notice. The fraud must be of an  
egregious nature such as to vitiate the entire underlying transaction. 
Explaining the kind of fraud that may absolve a bank from honouring  
its guarantee, this Court in the above case quoted with approval the  
observations of Sir John Donaldson, M.R. in Bolivinter Oil SA v. Chase  
Manhattan Bank NA (1984 [1] AER 351 (All ER at p. 352) : (at SCC  
p.197)
 "The wholly exceptional case where an injunction may be granted is  
where it is proved that the bank knows that any demand for payment  

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 21                                        NMSL 160 OF 2014
already   made   or   which   may   thereafter   be   made   will   clearly   be  
fraudulent. But the evidence must be clear both as to the fact of fraud  
and as to the bank's knowledge. It would certainly not normally be  
sufficient   that   this   rests   on   the   uncorroborated   statement   of   the  
customer, for irreparable damage can be done to a bank's credit in the 
relatively brief time which must elapse between the granting of such an 
injunction and an application by the bank to have it charged". 
This Court set aside an injunction  granted by the High Court to 
restrain the realisation of the bank guarantee.”
 
19. On the issue of the first exception viz. fraud, the Hon'ble Supreme Court in 
the case of  Vinitec Electronics Pvt. Ltd. vs. HCL Infosystems Ltd. (supra)  held thus :
“25.  This Court in more than one decision took the view that fraud, 
if any,  must be of an egregious nature as to vitiate the underlying  
transaction. We have meticulously examined the pleadings in the 
present case in which no factual foundation is laid in support of the  
allegations of fraud. There is not even a proper allegation of any  
fraud as such and in fact the whole case of the appellant centres 
around the allegation with regard to the alleged breach of contract 
by the respondent. The plea of fraud in the appellant's own words is  
to the following effect:
“ That despite the respondent HCL being in default of not making  
payment as stipulated in the bank guarantee, in perpetration of  
abject   dishonesty   and   fraud,   the   respondent   HCL   fraudulently  
invoked the bank guarantee furnished by the applicant and sought 
remittance of the sums under the conditional bank guarantee from 
Oriental Bank of Commerce vide letter of invocation dated 16­12­
2003.”
26. In our considered opinion such vague and indefinite allegations  

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 22                                        NMSL 160 OF 2014
made do not satisfy the requirement in law constituting any fraud  
much less the  fraud of an egregious nature as to vitiate  the entire 
transaction.   The   case,   therefore   does   not   fall   within   the   first  
exception.”
20. The Plaintiff has pleaded fraud in the Plaint primarily on the basis that 
Defendant No.1 committed   breaches of the underlying contract and as such the 
invocation of  Bank Guarantees is illegal and fraudulent.  The Plaintiff has lost sight 
of the fact that the Bank Guarantees furnished by the Plaintiff to the Defendant No. 
1 categorically provides that, “ The Bank's obligations shall not be reduced by any 
failure by the EPC Contractor to timely pay or perform any of its obligations under the  
contract ”. The Plaintiff has not made out any case of fraud much less a case of an 
absolute and egregious  fraud to the knowledge of the Bank, which would affect the 
very foundation of the Bank Guarantee as is required in law. In view thereof it 
cannot be held that the invocation of the Bank Guarantee by Defendant   No.1 is 
fraudulent as alleged by the Plaintiff.
21. As   regards   the   second   exception   viz.   irretrievable   injury,   it   has   been 
repeatedly held by the Hon'ble Apex Court that to avail of the said ground it must be 
decisively established and proved to the satisfaction of the court that there would be 
no possibility whatsoever of the recovery of the amount by the beneficiary.  In this 
Context, paragraph 14 of the decision of the Hon'ble Supreme Court in  U.P. State 
Sugar Corporation  (supra) is relevant and reproduced hereunder: 
“14. On  the  question  of irretrievable injury which  is the second  

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 23                                        NMSL 160 OF 2014
exception   to   the   rule   against   granting   of   injunctions   when 
unconditional bank guarantees are sought to be realised the court 
said in the above case that the irretrievable injury must be of the kind 
which was the subject­matter of the decision in the Itek Corporation  
case (supra). In that case an exporter in the U.S.A. entered into an  
agreement with the Imperial Government of Iran and sought an order  
terminating its liability on stand by letters of credit issued by an  
American bank in favour of an Iranian Bank as part of the contract. 
The relief was sought on account of the situation created after the 
Iranian   revolution   when   the   American   Government   cancelled   the 
export licences in relation to Iran and the Iranian Government had  
forcibly taken 52 American citizens as hostages. The U.S. Government 
had blocked all Iranian assets under the jurisdiction of United States  
and   had   cancelled   the   export   contract.   The   Court   upheld   the  
contention of the exporter that any claim for damages against the  
purchaser if decreed by the American Courts would not be executable  
in   Iran   under   these   circumstances   and   realization   of   the   bank 
guarantee/Letters   of   credit   would   cause   irreparable   harm   to   the  
plaintiff.   This   contention   was   upheld.  To   avail   of  this   exception, 
therefore, exceptional circumstances which make it impossible for the 
guarantor to reimburse himself if the ultimately succeeds, will have to  
be decisively established. Clearly, a mere apprehension that the other  
party will not be able to pay, is not enough. In the Itek case (supra)  
there was a certainty on this issue. Secondly, there was good reason,  
in   that   case   for   the   Court   to   be   prima   facie   satisfied   that   the 
guarantors i.e. the bank and its customer would be found entitled to 
receive the amount paid under the guarantee .
The above view is also reiterated by the Hon'ble Apex Court in paragraph 22 of its 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 24                                        NMSL 160 OF 2014
decision in the case of   Dwarikesh Sugar Industries Ltd. vs. Prem Heavy Engineerings  
Works (P) Ltd.   (supra).
22.   The Plaintiff has primarily pleaded in paragraph 10 of the Plaint that if 
Defendant Nos. 2 to 5 make any payment to Defendant No.1 under the Bank 
Guarantee, it will be difficult for the Plaintiff to recover the amounts paid under the 
Bank Guarantee.  It is  pleaded in paragraph 12  that the encashment of the Bank 
Guarantee will damage the Plaintiff's credential with the Bank. The Plaintiff has 
further   merely   stated   without   any   substantiation   that  this  is   a  case  of   special 
equities.     None   of   these   pleadings   satisfy   the   requirement   of   establishing 
irretrievable injury as required in law.  Special equities and irretrievable injury are 
aspects of the same contention. In any case, save and except stating that  this is also 
a case of special equities,  nothing further has been pleaded. The mere plea and that 
too without any basis that it will be difficult to recover the amount from Defendant 
No.1 does not fulfil the requirement of establishing irretrievable injury or special 
equities as  laid down in the various cases discussed hereinabove.  As held by the 
Hon'ble Courts, to avail of these exceptions, exceptional circumstances which make 
it impossible for the party to reimburse itself if it ultimately succeeds, has to be 
decisively established. A mere apprehension that the other party will not be able to 
pay is not enough.   As regards the contention that it will cause damage to the 
Plaintiff's credential with the Banks, the same is a vague statement and would lend 
no assistance to the Plaintiff.  

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 25                                        NMSL 160 OF 2014
23.  The Plaintiff has in support of its contention that special equities have arisen 
in its favour, has placed reliance on the judgment of the Hon'ble Supreme Court in 
the case of  Hindustan Construction Company  (supra) and in particular paragraph 21 
thereof which reads thus:
“21.   We have scrutinized the facts pleaded by the parties in respect of 
both the Bank Guarantees as also the document filed before us and we  
are, prima facie, of the opinion that the lapse was on the part of the 
defendants who were not possessed of sufficient funds for completion of  
the   work.   The   allegation   of   the   defendants   that   HCCL   itself   had  
abandoned the work does not, prima facie, appear to be correct and it  
is for this reason that we are of the positive view that the “special 
equities” are wholly in favour of HCCL”.
The judgment of the Hon'ble Supreme Court in the case of  Hindustan Construction 
Company  (supra) as can be seen from the Paragraph 9 of the Judgment is purely on 
the basis of the terms of the Bank Guarantee. The observations at para 21 therein 
was in the context of a conditional Bank Guarantee. The Court has in the said case 
considered the clauses of the Bank Guarantee and in paragraphs 12 and 13 held that 
the   Bank   Guarantee   was   not   an   unconditional   Bank   Guarantee.   The   Hon'ble 
Supreme Court has held that by referring specifically to Clause 9, the Bank has 
qualified   its   liability   to   pay   the   amount   covered   by   the   Guarantee   relating   to 
“Advance Mobilisation Loan” to the Executive Engineer only if the obligations under 
the contract were not fulfilled by HCCL or if HCCL has misappropriated any portion 
of the “Advance Mobilisation Loan”. The Supreme Court further held that it is in 
these circumstances that clause 12 of the Bank Guarantee would operate and the 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 26                                        NMSL 160 OF 2014
whole of the amount covered by the “Mobilisation Advance” would become payable 
on demand and the Bank Guarantee thus could be invoked only in the circumstances 
referred to in Clause 9. The Supreme Court has held that, that being so the Bank 
Guarantee could not be said to be unconditional and unequivocal in terms so that 
the Defendants could be said to have an unfettered right to invoke that Guarantee 
and demand immediate payment thereof from the Bank. Further, the Court has also 
held at paras 19 and 20 that the invocation was done wrongfully. It was in the 
context   of   such   Bank   Guarantee   that     the   Hon'ble   Supreme   Court     made 
observations in para 21 in the case of  Hindustan Construction Company  (supra). The 
judgment   and   observations   of   the   Hon'ble   Supreme   Court   in   para   21   of   the 
judgment in   Hindustan  Construction  Company   (supra) cannot by any stretch of 
reasoning be said to have  diluted the laws on Bank Guarantees  which has been 
reiterated repeatedly by the Hon'ble Supreme Court  even after the judgement in the 
case of  Hindustan Construction Company .  In the case of  Vinitec Construction  (supra), 
the Hon'ble Supreme Court expressly dealt with and distinguished the judgment in 
the case of Hindustan  Construction Company at paragraphs 20 and 21 thereof. In 
fact, in the said Bank Guarantees furnished by the Bank at the instance of the 
Plaintiff   to   the   Defendant   No.1,   it   is   categorically   provided   that     the   Bank's 
obligations shall not be reduced by any failure by the EPC Contractor to timely 
pay or perform any of its obligations under the contract.  This being the bargain, 
the Plaintiff now cannot be heard to say that the Defendant No. 1 is not entitled to 
invoke the Bank Guarantee on the ground that the Defendant No.1 has not made 
certain payments on the due dates and/or have not performed their obligations 

::: Downloaded on - 26/06/2024 07:31:09 :::

air
KPPN 27                                        NMSL 160 OF 2014
under the principal Agreement and that in view thereof, the special equities are   in 
their favour. 
24. In the light of the above circumstances, in my view, the Plaintiff has failed to 
make out any case to restrain Defendant Nos. 2 to 5 from invoking the said Bank 
Guarantees. The above Notice of Motion is therefore dismissed with costs. 
         ( S.J. KATHAWALLA, J.)

::: Downloaded on - 26/06/2024 07:31:09 :::