M/S Saaj Constructions vs. Kerala State Information Technology Infrastructure LTD
Held
The High Court directed Respondent 1 to complete the technical evaluation of the petitioner's claim within two months and forward recommendations to Respondent 2. Respondent 2 was then ordered to pay the eligible amount to the petitioner within one month of receiving these recommendations.
Facts
The petitioner, a construction firm, sought disbursement of an outstanding amount from respondents 1 and 2 for work done. A dispute arose over bill quantities, leading to a partial payment and an ongoing technical evaluation by a newly appointed team to reassess the remaining claim.
Key Issues
Whether the High Court should direct the respondents to disburse the outstanding amount to the petitioner, and whether the ongoing technical evaluation process for the disputed bill amounts should be expedited.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945 W.P.(C) NO.1126 OF 2024 PETITI
ONER: M/S. SAAJ CONSTRUCTIONS REPRESENTED BY ITS MANAGING PARTNER, SAJEER K.H., AGED 43 YEARS, S/O. HYDROSE, KALARIKAPARAMBIL HOUSE, BRAHMAPURAM (P.O.), AMBALAMUGHAL, PIN-682 303. BY ADVS.ANIL GEORGE JOBY JACOB PULICKEKUDY SMITHA PHILIPOSE ASHIK TOM AAKHIL MOHAMMED.P.M ALEX KEVIN GEORGE RESPONDENTS: 1 KERALA STATE INFORMATION TECHNOLOGY INFRASTRUCTURE LTD, REPRESENTED BY ITS MANAGING DIRECTOR, 1ST FLOOR, SANKETHIKA, P.F ROAD, VRINDHAVAN GARDENS, PATTAM P.O., THIRUVANANTHAPURAM, PIN-695 004. 2 ELECTRONICS TECHNOLOGY PARKS REPRESENTED BY ITS THE CHIEF EXECUTIVE OFFICER, TECHNO PARK CAMPUS, TRIVANDRUM, PIN-695 581. 3 SECRETARY, INFORMATION TECHNOLOGY DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN-695 033. SRI. SUNIL V.MOHAMMED(K/001561/2000)
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.