SHIVHARE ROADLINES Vs. GAMMON INDIA LTD.

JUDGEMENT

(1.) None appears on behalf of respondent No.1 even after service of notice. Service on respondent No.2 was dispensed with vide order dt.27.6.2012.

(2.) The appellant has filed this appeal against the order dt.17.5.2012 passed in W.P.No.3321/2012. By the aforesaid order, the learned Writ Court has dismissed the writ petition filed by the appellant.

(3.) The appellant was granted a sub contract by respondent No.1. As per the appellant, it had completed the work in accordance with the contract agreement in the year 2008 and submitted bills for payment. In spite of verification of bills, the amount was not paid to the appellant.