HI-TECH TOWERS ENGINEERS AND CONTRACTORS VIII/475 MEEMPARA P O PUTHENCRUZ ERNAKULAM Vs. KERALA STATE ELECTRICITY BOARD REP BY ITS CHAIRMAN VAIDYUTHI BHAVAN PATTAM THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner is a firm engaged in contract work with the Kerala Electricity Board (1st respondent). This writ petition is filed seeking mainly for a direction to the 1st respondent to release the price variation claim sanctioned by the 4th respondent as exhibited in Exts.P1 and P1(a) to the petitioner.

(2.) HEARD the learned counsel for the petitioner and the learned Standing Counsel for the Electricity Board.