- (1.) None appears on behalf of the Union of India nor any affidavit in opposition is on record.
(2.) On 1st October 2015, after hearing the submissions on behalf of the parties, a view was expressed by the Court taking up interlocutory matters that the Railways would be entitled to retain 2% of the present contract value from any money in their hands payable to the plaintiff. This money may not be with regard to the contract in question.
(3.) The plaintiff had entered into a contract with the Railways on 12th January 2009 for supply of goods of certain specifications mentioned in the said purchase order. The said order was terminated on 5th July 2011.;