MS. SUBAYA CONSTRUCTIONS CO. LTD. Vs. SUPERINTENDING ENGINEER (CONTRACTS AND MONITORING), CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD AND ANOTHER

JUDGEMENT

(1.) Heard Mr. ARL. Sundaresan, learned Senior counsel, representing Mr.B.Natarajan, learned counsel for the petitioner; Mr. N. Ramesh, learned Standing Counsel for the first respondent; Mr.R.Sivakumar, learned Standing Counsel for the second respondent and perused the records.

(2.) The petitioner has come forward with the present Writ Petition seeking direction to the first respondent to accept the Notarised Work Completion Certificate dated 17.09.2016 issued by the second respondent.

(3.) According to the petitioner in the tender floated by the second respondent in the year 2009, the petitioner was the successful bidder and he executed and completed the project on 28.08.2015. The petitioner handed over the project to the second respondent on 05.10.2015 and after withholding 2.5% towards defect liability period, the remaining payment was made to the petitioner on 25.07.2016.