SHEETAL ENTERPRISES Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of parties, the matter is heard finally.

(2.) The instant writ petition under Article 226 of the Constitution of India has been filed by the petitioner claiming the following reliefs:

(3.) Learned counsel appearing for the petitioner submits that pursuant to a requirement floated by respondent No.4 on G.E.M. Portal of the Government regarding the supply of Tree Guards, the petitioner submitted his rates for supply, which were accepted by respondent No.4. The petitioner was declared qualified on the G.E.M. Portal, and accordingly, he supplied 660 Tree Guards to respondent No.4 in terms of their requirement. However, in spite of the receipt of the goods supplied by the petitioner, payment for the same was not released by respondent No.4. The petitioner claims that he is entitled for payment of Rs.16,17,000.00 from the respondents for the said supply.