M/S. CHENNAI PETROLEUM CORPORATION LIMITED 536, ANNA SALAI, TEYNAMPET, CHENNAI Vs. M/S. HES INFRA PRIVATE LIMITED

JUDGEMENT

(1.) The petitioner herein is a Public Sector Undertaking. In pursuant to the decision made to construct a compound wall, the petitioner floated a tender inviting bids. The value of the contract was Rs.13,91,98,977/- to be completed within nine months from the date of advice to commence the work.

(2.) The respondent emerged as the lowest bidder and thus, became successful. A Fax of Acceptance dated 211.2010 was issued to the respondent by the petitioner requiring it to mobilize resources. Thereafter a Letter of Acceptance was issued on 01.12010. The site was handed over to the respondent on 06.12010.

(3.) The following are the relevant clauses contained in Letter of Acceptance dated 22.11.2010, Special Conditions of Contract and the General conditions of Contract.