SIEMENS LIMITED Vs. BHASIN ASSOCIATES LIMITED

JUDGEMENT

(1.) This is a suit for recovery of Rs.22,01,591.60p. The plaintiff,a Public Limited Company has preferred the suit for recovery of Rs.22,01,591.60 against the defendant which also is a Public Limited Company. The facts giving rise to the case are as under;

(2.) In pursuance of the aforesaid invitation the plaintiff company submitted its competitive offer on 12.1.90 but later on at the request of the defendant company the plaintiff company also submitted their revised offers dated 15.2.90. The defendant company accepted the quotations of the plaintiff company and placed upon it the quotations of the plaintiff company and placed upon it the detailed purchase order dated 17.3.90 for engineering,supply, installation, testing and commissioning of complete PLC System for ETP (MINAS) ONGC, Uran.

(3.) The purchase order was duly confirmed by the plaintiff company vide their order dated 2.4.90.