UTKARSH TUBES & PIPES LTD. Vs. BHARAT SANCHAR NIGAM LTD.
LAWS(CAL)-2014-11-11
HIGH COURT OF CALCUTTA
Decided on November 07,2014

Utkarsh Tubes And Pipes Ltd. Appellant
VERSUS
BHARAT SANCHAR NIGAM LTD. Respondents

JUDGEMENT

- (1.) This is an application for a judgment and decree on admission of a sum of Rs. 27,62,620/- along with interest at the rate of 24 per cent per annum.
(2.) The Petitioner's Case: A notice inviting tender dated 1st September, 2007 for supply of USO Towers was issued by the respondent. The petitioner participated in the bid. The petitioner's bid for supply of the towers to various sites at Gopalgunj, Siwan, Saran, Vishali, Begusarai, Khagaria, Araria and Purnia aggregating 20 pieces of towers was accepted by the respondent. Pursuant to negotiation, in all, the petitioner has supplied 18 towers to the respondent and raised bills on the respondent.
(3.) Thereafter, there were certain disputes between the petitioner and the respondent. The respondent alleged that there was delay on the part of the petitioner to supply the towers and asked the petitioner to formally apply for extension of time. The petitioner by letters requested for extension of time and the same was acceded to by the respondent.;


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