KANIKA CONSTRUCTION Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Nipun Singh, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) The present petition has been filed seeking a direction to the Respondent no.2 for payment of an amount which is stated to be due and admitted.

(3.) Pleadings in the petition indicate that in pursuance of certain advertisement inviting tenders for running community kitchen at Baijal Bhawan, Meerut and Olivia Hotel, Meerut, the petitioner company submitted its offer. It was duly accepted and in pursuance thereof, it provided the service of community kitchen at above two places during COVID period. By letter dtd. 4/6/2020, Respondent no.4 directed the petitioner to close the community kitchen w.e.f. 6/6/2020. A three member Committee had duly verified the quality and quantity of food packets supplied by the petitioner in pursuance of the contract. The petitioner has been paid certain sum under the contract, but the entire amount has not been paid on account of paucity of funds.