KARAMCHAND HARBANSLAL Vs. WESTERN COALFIELDS LIMITED

JUDGEMENT

(1.) With the consent of parties, this petition is disposed of finally.

(2.) In this petition under Article 226/227 of Constitution of India, the petitioner is not aggrieved by any specific order, but he is aggrieved by inaction on the part of respondent No. 2, whereby, delivery order of coal has not been released in favour of the petitioner on the ground that as per terms and condition of E-auction scheme, petitioner did not deposit the amount within time, therefore, deposited amount of Rs. 5 Lakhs has been forfeited.

(3.) The grievance of the petitioner is that as per E-auction norms, the petitioner had remitted money through RTGS for the value of coal i.e. Rs. 27, 47, 137/- within stipulated period i.e. on 14/07/2011, but due to certain technical mistake committed by concerned Bank, the said amount through RTGS has been returned back to the petitioner. The petitioner cannot be held to be defaulter for the mistake committed by the concerned Bank since money could not reach in the account of respondents within time.