GENERAL MANAGER (CONS) Vs. AR ALLIED SUBHADRA

JUDGEMENT

(1.) The instant intra-Court writ appeal takes exception to the judgment and final order dtd. 25/3/2021 passed by the learned Single Judge whereby the writ petition, being, WP(C) 155/2020 preferred by the respondents herein was accepted and the order dtd. 2/5/2019 issued by the appellants, cancelling the contract entered into with the respondents (writ petitioners) and forfeiting their Earnest Money Deposit (EMD) to the tune of Rs.51,51,870.00, was interfered with and reversed.

(2.) The brief facts relevant and essential for disposal of the appeal are noted hereinbelow.

(3.) We have heard learned counsel appearing for the parties and perused the material available on record.