HLL LIFECARE LTD. Vs. DIRECTOR, MALABAR CANCER CENTRE

JUDGEMENT

(1.) The petitioner, HLL Lifecare Ltd., is before this Court challenging Exts.P44 and P45.

(2.) The petitioner entered into an agreement, undertaking consultancy function for Design and Supervision for the Construction of Pediatric Oncology Block of MCC as deposit work on cost plus consultancy charges. According to the petitioner, even though 78% of the work had already been completed, ?2.29 Crores including consultancy charges and amount payable to the contractors, are yet to be paid to the petitioner by the 1st respondent-MCC. The non-disbursement of such huge amounts has affected the functioning of the petitioner and it is in such circumstances that the petitioner has approached this Court seeking to direct the 1st respondent to disburse the amount of ?2.29 Crores to HLL with interest at the rate of 12% per annum.

(3.) When this writ petition came up for hearing today, learned Standing Counsel for the 1st respondent pointed out that the petitioner has preferred Ext.P56 representation before the Secretary, Department of Health and Family Welfare, Government of Kerala, seeking intervention to resolve the issue.