VIVAAN SOLAR PVT. LTD. Vs. NORTHERN CENTRAL RAILWAYS

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) Petitioner, a private limited company, claims to have vast experience in development of Solar Power Park, Roof Top Plants and in generation of renewable source of energy in solar, having been registered under the Micro, Small and Medium Entrepreneurs Department and claims to be entitled to all the benefits and privileges available under the provisions of Micro, Small and Medium Entrepreneurs Act 2006. Petitioner had submitted a bid with respondents towards a tender bearing No. No. NR/SPV/RFP/01/2015 to execute design, manufacture, supply, erection, testing and commissioning of 5 MWP of Solar Rooftop Project including operation and maintenance for a period of 25 years at Railway Stations of Northern Railways under PPP Model.

(3.) According to petitioner, vide letter dated 28.10.2016, respondents awarded the work in question to petitioner, which was accepted by petitioner vide letter dated 28.10.2016. A Power Purchase Agreement dated 16.11.2016 was entered into between the parties, wherein terms and conditions of work ancillary thereto, were recorded. The petitioner had concluded the work/project on 09.11.2017 and respondents after due satisfaction had issued completion certificate on 22.11.2017.