HILL LIFECARE LIMITED Vs. ENGINEERING PROJECTS (INDIA) LIMITED

JUDGEMENT

(1.) Heard Sri.V.Krishna Menon, the learned counsel appearing for the appellant. Also heard Sri.Shanes Methar, the learned counsel appearing for the first respondent/Contractor. The learned Central Government Counsel Sri.Jaishankar V. Nair is appearing for the respondents 2 and 4.

(2.) The Writ Petition No.6600 of 2017 was filed by the Engineering Projects (India) Limited, a Government of India undertaking, challenging the Ext.P8 order dated 22.2.2017, whereby the contract awarded to the writ petitioner for construction of the Super Specialty Hospital at Madurai was terminated. The contract was awarded by M/S HLL Lifecare Limited, who were the Consultant appointed for the project, by the Ministry of Health and Family Welfare.

(3.) The writ petitioner, as the successful bidder, commenced construction as per the contract dated 18.2.2014 (Ext.P1) but because of various factors, the work could not be completed within the targeted date. Noticing the slow progress of the work, the contract was terminated on 22.2.2017 by the Ext.P8 order and that was challenged by the aggrieved Contractor.