M.J.JOY Vs. BHARATH SANCHAR NIGAM LTD.

JUDGEMENT

(1.) Petitioner is before this Court seeking to declare that Ext.P8 is not applicable to the work executed by the petitioner pursuant to Exts.P1 and P2. The petitioner seeks to direct the respondents to release the pending payment to the petitioner covered by Ext.P3 invoice as expeditiously as possible.

(2.) The petitioner is a Contractor engaged in execution of civil works. The 3 rd respondent-University entered into a Memorandum of Understanding on 19.02.2015 with the 1st respondent. The MOU was for construction of Marine School (Academic Block) of the 3rd respondent at Puthuvypu, Ernakulam.

(3.) The MOU was executed on 19.02.2015. The 1 st respondent entrusted the work to the petitioner as per Ext.P2 Agreement dated 12.08.2015. The petitioner started the work immediately thereafter and the work was completed on 13.01.2017. There is no complaint regarding the work executed by the petitioner. However, the petitioner's final bill submitted as per Ext.P3 for an amount of Rs.5,67,080.64 remained unpaid.