Perumalil Granite Constructions vs. The Railway Board
Held
The High Court recorded the submission of the Railway authorities that the delay was due to a financial crisis and they would disburse the amount within two months. The Court directed the respondents to pay the amount found due to the petitioner within the stipulated two-month period.
Facts
A construction company, M/s.PERUMALIL GRANITE CONSTRUCTIONS, petitioned the High Court seeking a direction to the Railway authorities for the payment of ₹58,17,675/- for a second part bill related to railway construction work. The payment was significantly delayed by the respondents.
Key Issues
The key legal issue was the non-payment and delayed disbursement of a contractual amount due to the petitioner by the Railway authorities for construction work performed.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH TUESDAY, THE 21ST DAY OF DECEMBER 2021 / 30TH AGRAHAYANA, 1943 WP(C) NO. 28194 OF 2021 PETITIONER: M/s.PERUMALIL GRANITE CONSTRUCTIONS, ARUNNOOTTIMANGALAM POST, KOTTAYAM DISTRICT - 686 604, REPRESENTED BY ITS PROPRIETOR. BY ADVS. S.SHANAVAS KHAN S.INDU RESPONDENTS: 1 THE RAILWAY BOARD, ROOM NO.256-A, RAIL BHAVAN, RAISINA BOARD, NEW DELHI - 110 001, REPRESENTED BY ITS CHAIRMAN. 2 THE GENERAL MANAGER, SOUTHERN RAILWAY HEAD QUARTERS OFFICE, PARK TOWN, CHENNAI - 600 003. 3 THE GENERAL MANAGER, CENTRE FOR RAILWAY INFORMATION SYSTEM (CRIS), ED/CEG, CHANAKYAPURI, NEW DELHI - 110 011. 4 THE DIVISIONAL RAILWAY MANAGER (WORKS) SOUTHERN RAILWAY, DIVISIONAL OFFICE, PALAKKAD - 678 002. 5 THE DIVISIONAL ENGINEER, RAILWAY DIVISIONAL OFFICE, ENGINEERING BRANCH, PALAKKAD - 678 002. 6 THE STATE BANK OF INDIA, NEW DELHI MAIN BRANCH, FOREX DIVISION, 6TH FLOOR, NEW DELHI - 110 001, REPRESENTED BY THE CHIEF MANAGER. SRI.A.DINESH RAO, SC FOR RAILWAY SRI. JITHESH MENON, SC FOR SBI THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.2
The judgment continues below.
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