ALLWIN SCIENTIFICS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the petitioner is against Endorsement dtd. 31/12/2021 which reads as under:

(2.) The net effect of the Endorsement is deferment of consideration of petitioner's claim for payment till after the items supplied by him under the subject tender are installed and put to use by the agencies concerned. Learned counsel for the petitioner finds fault with this inasmuch as, how long it would take for the agencies to make use of the instruments supplied being indefinite and only God knows of the same. The counsel is right in his complaint.

(3.) Learned AGA on request having accepted notice for the respondents opposes the petition contending that regardless of what is stated in the Endorsement in question, the matter is purely in the realm of contract and therefore, the petitioner be relegated to the Civil Court. Having so contended, now he graciously agrees to instruct his client to look into grievance of the petitioner afresh in accordance with law and in a time bound manner. This is a happy thing to happen.