SHRIRAM EPC LIMITED Vs. HYQUIP TECHNOLOGIES LIMITED

JUDGEMENT

(1.) Heard the learned senior counsel appearing for the petitioner.

(2.) The petitioner sent a notice to the last known address of the first respondent. As the notice got returned as "addressee left", paper publication was ordered by this Court. After due compliance, the learned Master posted the matter before this Court for arguments. Hence, this Court is constrained to decide the matter on merits.

(3.) The petitioner is an EPC contractor, who was appointed by M/s.OPG Power Generation Pvt. Ltd., for construction of its power plant. The respondent No.1 was the sub contractor for the supply and erection of coal handling system for the power plant. Two documents have been executed by the parties towards supply order and work order on 07.02008. The value of the supply order was Rs.21,15,00,000/-. The value of work order was Rs.85,00,000/-.