HRJ REFRIGERATION Vs. BHARAT SANCHAR NIGAM LTD.

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers :-

(2.) Heard the learned counsel for the petitioners, the learned Standing Counsel appearing for the BSNL as well as the learned Assistant Solicitor General of India.

(3.) The 1st petitioner firm is an electrical contractor having registration under the provisions of Micro Small and Medium Enterprises Development Act , 2006 (for short, 'the MSME Act, 2006). The firm had entered into an agreement with the Bharat Sanchar Nigam Limited (for short, BSNL) for providing its services, materials, men and expertise to the various branches under it and had rendered the same satisfactorily. It is submitted that though bills for the said work had been submitted, the same has not been released by the respondents. The petitioners, therefore, seek appropriate directions in this regard in the writ petition.