BLUE MAX ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was successful in a tender called by the Railway Authorities and supplied certain materials pursuant thereto.

(2.) Learned counsel for the petitioner argues that, at the time of supplying such materials, a guarantee of six months was given by the petitioner. The manufacturers" guarantee for such period was also annexed and uploaded, along with the bid document, and was accepted by the respondent-Authorities.

(3.) However, after the supply and acceptance of the same as well as payment of the dues of the petitioner, the respondent-Authorities made a money claim from the petitioner on the allegation that the samples which were tested were found defective.