LAWS(KAR)-2017-9-86

LANDIS+GYR LIMITED Vs. GENERAL MANAGER

Decided On September 18, 2017
Landis+Gyr Limited Appellant
V/S
GENERAL MANAGER Respondents

JUDGEMENT

(1.) The petitioner M/s.LANDIS+GYR LIMITED by this petition under Article 226 of the Constitution of India has sought the relief in a contractual matter against the respondent-Bangalore Electricity Supply Company Limited ('BESCOM' for short) to the effect that the respondent-BESCOM may be directed to conform to the terms of the statutory contract for supply of electro static meters entered into between these two parties and to receive the meters by placing the purchase orders in terms of the contract Annexure-X dated 10th June 2014 and such other reliefs as the Court may consider appropriate.

(2.) The facts leading to the filing of the present writ petition in a nutshell are as under:-

(3.) The petitioner-Company supplied about 6 lakhs meters to the respondent-BESCOM, who undertook the work of replacing of old electro mechanical power meters provided to the consumers earlier and also to provide such new electronic static meters in the retail outlets to be opened by the petitioner-Company in various sub-divisions of respondent-BESCOM at the said rate.