The Travancore Devaswom Board Represented By Its Executive Engineer vs. The Deputy Director
Held
The High Court granted permission to the Travancore Devaswom Board to withdraw its petition for contract approval. This withdrawal was allowed without prejudice to the Board's right to file a fresh petition at a later appropriate time.
Facts
The Travancore Devaswom Board sought High Court approval for awarding a contract for a multi-storied building and electrical installations. The contractor subsequently expressed unwillingness to proceed due to the absence of GST provision and increased material costs, prompting the Board to request withdrawal of its petition.
Key Issues
The key issue was whether to permit the Travancore Devaswom Board to withdraw its petition for contract approval, given the contractor's refusal to proceed due to the lack of GST provision and increased costs.
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Cause title — parties, addresses and appearances
G.Girish,J
The Travancore Devaswom Board represented by its Executive Engineer, Electrical Division, Chenga
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