JENNATH STEEL SCRAP TRADERS Vs. CONTROLLER OF STORES

JUDGEMENT

(1.) This complaint was taken up for hearing for admission. According to the complainant he submitted a tender for purchase and removal of remnants of gaskets and plates belonging to the Integral Coach Factory, of which the two opposite parties are officers. The tender was opened on 19.8.1997 and was accepted. The complainant furnished a Bank guarantee for a sum of Rs.14,21,400/- as required by the opposite parties. The case of the complainant appears to be that the opposite parties were delaying in the issue of sale order and delaying in the delivery of the materials and this amounted to deficiency in service. But from the averments made in the complaint, we are unable to see how the complainant company have hired or availed of the services of the opposite parties. The transaction in question appears to be only a transaction of sale by tender. Thus we find no merit in this complaint.

(2.) Hence the complaint is dismissed.