SUN COMMUNICATION Vs. MUNICIPAL COMMISSIONER AND ORS.

JUDGEMENT

(1.) The petitioner has prayed for a direction to the respondents to release an amount of security deposit of Rs. 39.85 lacs (round about) with interest. The litigation has checkered history.

(2.) Briefly stated facts are as under: - -

(3.) During the course of such period serious disputes arose between the petitioner and the Corporation. The Corporation therefore passed an order dated 17.8.2012 and terminated the petitioner's contract for all four zones. On 13.9.2012, the Corporation passed further order debarring the petitioner from doing any business with the Corporation for a period of three years.