KARBI PROJECTS PRIVATE LIMITED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Choudhury, learned Senior Counsel for the petitioner, assisted by Mr. P. Mahanta. Also heard Mr. J. Chutia, learned Standing Counsel, KAAC.

(2.) The claim of the petitioner in this writ petition is with regard to non-payment of contractual dues.

(3.) The brief facts of the case is that the petitioner was allotted works under 'Improvement of BBDC Road from Ch-19700m to Ch-20700.00m including construction of 1000mm dia NP3 HP Culvert No.21/1, 1200mm dia (5 Row) 21/2 under NLCPR for the year 2008-2009.