FLOUR MILLERS TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matter is disposed of today.

(2.) It is not in dispute that the security deposit of Rs.2,02,19,600.00 has come to be refunded in June, 2020 by the respondent-Gujarat State Civil Supplies Corporation Limited. In light of the same, it is clear that the petitioner was entitled to refund of the security deposit under the contract w.e.f. its due date i.e. 1/10/2010.

(3.) The work in question under the contract has been completed in and around June/July, 2010.