LAWS(BOM)-2024-5-154

DCS SOLAR ENERGY LIMITED Vs. STATE OF GOA

Decided On May 08, 2024
Dcs Solar Energy Limited Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) This petition is a gross abuse of the process of the Court.

(2.) The Petitioner was awarded a contract for providing an International Convention Centre at Dona Paula on 1/9/2021. This was subject to the Petitioner providing a performance bank guarantee in the amount of Rs.16.22 crores.

(3.) The Petitioner delayed/defaulted in providing this performance bank guarantee despite several reminders from the State. Therefore, the government terminated the contract on 11/1/2022.