KUSHI CONSTRUCTION AND ANOTHER Vs. PORT BLAIR MUNICIPAL COUNCIL & OTHERS
LAWS(CAL)-2015-7-178
HIGH COURT OF CALCUTTA
Decided on July 10,2015

KUSHI CONSTRUCTION AND ANOTHER Appellant
VERSUS
PORT BLAIR MUNICIPAL COUNCIL And OTHERS Respondents

JUDGEMENT

- (1.) The petitioners filed the present writ petition for direction upon the authorities to disburse the petitioners' bills in respect of two work orders.
(2.) The petitioners no.2 is the proprietor of M/s Khushi construction, having its office at Junglighat, Post Box No.340, Head Post Office, Port Blair, South Andaman.
(3.) On 24th December, 2014 the Executive Engineer (Works) Port Blair Municipal Council issued a tender for work of carpeting of roads at Joggers Park and for carpeting of road at Gandhi Park vide Agreement no.2/(R ) of 2012-13 and Agreement no.3 ( R ) of 2012/13 respectively. In terms of the aforesaid tenders two separate agreements have been executed between the petitioners and the respondent authorities.;


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