SANJAY AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner inter alia praying for the following reliefs:

(2.) It is the case of the petitioner that the petitioner had been awarded the work of the construction of bypass of Gumla town connecting NH-78 and NH-23 (R-G) (km 0.00 to km 12.842) in the State of Jharkhand and Agreement dated 15.12.2015 was executed for the said purpose.

(3.) Alleging breach of the terms of the Agreement, the respondent no.3 terminated the contract of the petitioner by its letter dated 24.04.2019. The petitioner represented against such termination by its letter dated 29.04.2019, which was forwarded by the respondent no.2 to the respondent no.1 for its consideration.