SHREEJIKRUPA PROJECT LIMITED Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The relief sought for by the petitioner in this petition is for a direction to the respondents to release admissible dues payable to the petitioner amounting to Rs.1,74,75,357/- against the work which the petitioner had done for the respondents.

(2.) Brief facts of the case is that, the petitioner is engaged in construction business and had got a tender for construction of PWD head of the department building at Capital Complex in Naya Raipur, Chhattisgarh which included the electrical work. The duration to complete the work was of 20 months. The petitioner executed the work to the satisfaction of the respondents without any demurrer. The respondents also issued a completion certificate on 14.08.2017.

(3.) According to the petitioner, there has been no dispute between the parties in respect of nature, quality and quantity or time taken by the petitioner in the completion of work. The respondents have released substantial portion of the bills raised by the petitioner. However, subsequent to completion certificate being issued, the respondents have not released the balance amount of Rs.1,74,75,357/- even though more than two years have passed.