RAJASEKHAR MANTHA,J. - (1.) The instant writ application has been filed challenging an order issued by the Steel Authority of India Ltd. Burnpur Steel Plant (hereinafter referred to as SAIL) dated 08.03.2019 that was issued pursuant to a communication dated 11th March, 2017 issued by Bokaro Steel Plant (Another unit of the SAIL) and refusing to pay an admitted sum of Rs. 17,33,740/-.
(2.) Prior thereto vide confirmation dated 2nd May, 2018 the SAIL's Burnpur plant in respect of another independent contract had issued a satisfactory supply intimation and also further confirmed that the petitioner would be entitled to the said sum of Rs. 17,33,740/-.
(3.) However, upon the demand being pursued by the petitioner, the SAIL initially said that there were some dues of the Bhillai Steel Plant for a sum of Rs.64,89,776/- under voucher dated 25.07.2018, in respect of a supply made to them by the petitioner. The said communication was corrected and it was intimated that it was the Bokaro Steel Plant that had a claim of Rs. 64,89,776/- under a tender floated by the said Bokaro Steel Plant in which the petitioner had participated.;