VEEKAY GENERAL INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Abhijit Mukherji, learned counsel for petitioner and Sri Vivek Kumar Rai, Advocate for respondents.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by sole petitioner-M/s Veekay General Industries, praying for issue of a writ of certiorari quashing modification advice/ notice dated 26.06.2018 (Annexure-17 to writ petition) amending date of delivery to 26.12.2018. Petitioner has also prayed for issue of a writ of mandamus commanding Respondents-2 to 4 to issue a fresh and reasonable last date of delivery to petitioner firm and also directing Respondent-2 to cancel Purchase Order No. 60155048178096 since drawing approval and site was not made ready in time before consuming four months time out of six months of delivery time.

(3.) By way amendment petitioner has also prayed for issue of a writ of certiorari quashing cancellation advise dated 05.02.2019, communication dated 06.02.2019 calling for penalty of forfeiture of security and consequential letter for encashment of bank guarantee.