CLASSIC NETWORK PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner has challenged directions contained in communication dated 11.11.2014 asking the petitioner to deposit a sum of Rs. 1,09,00,092/ - within seven days, failing which, the Government would recover such amount from the petitioner's deposits or bills of the other pending works of the Government.

(2.) Brief facts are as under:

(3.) Learned counsel for the petitioner submitted that, without quantification of damages from the competent Court or forum it is not possible for the respondents to recover any amount from the petitioner that too from other ongoing works of the petitioner and long after the defect liability period was over. Counsel relied on certain decisions to which, we would refer at later stage.