GPT INFRA PROJECTS LIMITED Vs. STATE OF TRIPURA

JUDGEMENT

(1.) NThe petitioner 's prayers in this petition are as under:

(2.) As to why a Writ and/or direction shall not be issued upon the respondents to pay Rs.2,70,95,403/- in the account of interest on the outstanding amount of Rs.4,19,23,093/- so calculated upto 06-02-2019 with further direction to calculate and pay further interest from 07-02-2019 @ 12% per annum on the outstanding amount till the date of payment. "

(3.) The petitioner is a contractor and was awarded the work of project consultancy service including construction and execution of 8(eight) permanent bridges as per the data sheet and direction of the Engineer in charge of the Public Works Department (PWD) of the State Government under a work order dated 16.01.2008.