VALLIKKAT EARTH MOVERS Vs. GENERAL MANAGER, SOUTHERN RAILWAY

JUDGEMENT

(1.) Petitioner, who has undertaken the work of New BG Line between Angamaly and Sabarimala-Proposed construction of Limited Use Subway at Chainage 4173, earthwork in forming bank, additional bridge at Ch:7183, regarding of road at chainage 5895, retaining walls, protective works, etc. between Angamaly and Kalady (including) stations, on behalf of the respondents, has filed this writ petition seeking the following reliefs:-

(2.) The petitioner has now filed IA No.1/2020 stating that the petitioner is not pressing relief No.(i) sought for in the writ petition and does not intend to resort to arbitration proceedings in relation to the issue of foreclosure of contract pertaining to the aforesaid work. In view of the said IA, what is remaining in the writ petition is to consider reliefs Nos.(iii) and (iv).

(3.) Relief No.(iii) is to release an amount of Rs. 24,36,780/- due to the petitioner on account of performance guarantee and security deposit. Relief No.(iv) is to prepare the final bill which comes to Rs. 8,75,425/-, according to the petitioner.