B.N. KAPPANNA AND SONS REP. BY ITS PARTNER SRI B.V. RAVIKUMAR S/O B.K. VISVESHWARA Vs. UNION OF INDIA (UOI) SOUTH WESTERN RAILWAY REP. BY THE GENERAL MANAGER AND CHIEF ADMINISTRATIVE OFFICER (CONSTRUCTION)

JUDGEMENT

(1.) THE petitioner is a civil contractor and he is engaged in execution of civil works of the State and Central Goverment. The respondents invited tenders for civil works in the project of doubling the track between Kengeri and Ramanagara. The petitioner has completed the work and has submitted the rate of execution of the tender work.

(2.) IT is the claim of the petitioner that the respondents are satisfied with the tender rates and issued an acceptance letter and later entered into a detailed agreement with the petitioner.

(3.) WHEN the matter is taken up, learned Counsel appearing for the petitioner is agreeable for the two names suggested by the respondents.